RAMESHWAR SINGH MALIK - (1.) BOTH the petitioners are present in the Court and identified by their counsel.
(2.) LEARNED counsel for the petitioners submits that both the petitioners are major and they have married each other of their own free will but against the wishes of private respondents No. 4 to 7. However, there is no proof of age of petitioner No.1 available on record, except her own affidavit (Annexure P-1). LEARNED counsel for the petitioners further submits that apprehending danger to their life and liberty at the hands of private respondents No. 4 to 7, petitioners moved a representation dated 9.5.2012 (Annexure P-4) before the Senior Superintendent of Police, Mansa-respondent No.2, but no action thereon is being taken so far. In view of the non availability of the proof of age of petitioner No.1 and to secure the ends of justice, petitioners are directed to appear before the Senior Superintendent of Police, Mansa-respondent No.2, who shall get the age of petitioner No.1 verified and thereafter, consider the threat perception raised by the petitioners, vide their representation dated 9.5.2012 (Annexure P-4), dispassionately and expeditiously passing an appropriate order thereon, a warranted by law, so as to ensure that no harm is caused to the life and liberty of the petitioners at the hands of private respondents No. 4 to 7.
(3.) THE Senior Superintendent of Police, Mansa-respondent No.2 shall also be at liberty to grant an interim protection to the petitioners, during the period of inquiry regarding the age of petitioner No.1, in case he comes to the conclusion that there is imminent danger to the life and liberty of the petitioners at the hands of private respondents No. 4 to 7.;