- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for issuance of directions to respondents No.1 to 3 to protect their life and liberty from the hands of respondent Nos. 4 to 6.
(2.) Learned counsel for the petitioners has submitted that the marriage of the petitioners was solemnized on 3.12.2012.
(3.) Photographs of marriage ceremony are annexed as Annexure P-3.;