G.S.SANDHAWALIA,J. - (1.) THE present petition has been filed under Section 482 Cr.P.C. seeking direction to respondents No.1 to 3 to protect the life and liberty of the petitioners at the hands of respondents No.4 & 5.
(2.) IT is alleged that the date of birth of petitioner No.1 is 16.05.1994 and an affidavit is attached as Annexure P/1 to that effect and petitioner No.2 is 26 years of age and is major and a copy of ration card is attached as Annexure P/2. Marriage of the petitioners was solemnised on 26.12.2012 according to Hindu Rites at Parcheen Kali Mata Mandir, Panchkula, Haryana. The copy of the marriage certificate is annexed as Annexure P/3 and photographs of the marriage are attached as Annexure P/4. The petitioners are seeking protection of their life and liberty at the hand of the private respondents and representation dated 26.12.2012 to respondent No.2 has been appended as Annexure P/5. After hearing counsel for the petitioners and without expressing any opinion on the merits of the case or the validity of the marriage and keeping in view the binding precedent of the Hon'ble Apex Court in Lata Singh Vs. State of U.P. and another 2006(2) SCC (Criminal) 478, the present petition is disposed of with direction to respondents No.2 & 3 to look into the said issue and take necessary action in accordance with law and provide protection, if required.
(3.) PETITIONERS are directed to appear before respondent No.3, who shall verify the age of petitioner No.1 and take necessary action in accordance with law.;