Rakesh Garg, J. - (1.) PETITIONERS , who are stated to be major and have allegedly got married on 16.1.2012, are seeking directions to respondent -authorities to protect their life and liberty, as they apprehend danger at the hands of respondent Nos. 4 and 5 who is opposing their marriage. Without expressing any opinion on the averments made in the petition, the petitioners are directed to be present before the SSP, Nawanshahr, and hand over a copy of this petition to him, for redressal of their grievances.
(2.) IN case, the petitioners approach the SSP, Nawanshahr, 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. However, it is made clear that this order may not, in any manner, be construed as expression of any opinion with regard to the matrimonial status of the parties and this order will not restrain the Police Officers from taking action against the petitioners, if the documents attached with this petition are found to be false. Disposed of.;