- (1.) Petitioners, who are stated to be major and have allegedly got married on 22.5.2012, are seeking directions to respondent-authorities to protect their life and liberty, as they apprehend danger at the hands of respondent Nos.4 to 6 who is opposing their marriage.
(2.) Without expressing any opinion on the averments made in the petition, the petitioners are directed to be present before the SP, Ambala, and hand over a copy of this petition to him, for redressal of their grievances.
(3.) In case, the petitioners approach the SP, Ambala, he shall verify the genuineness of the documents attached with the petition and in case of any grievance, necessary protection shall be provided to them, if required, in accordance with law.;