- (1.) The case of the petitioners is that they are major and have contracted marriage on 23.08.2012. The photographs evidencing marriage have been placed on the file. It is alleged that they apprehend danger from respondents No.4 and 5. To seek redressal of their grievance, they have submitted representation dated 23.08.2012 (Annexure P-5) to the Superintendent of Police, Hissar.
(2.) Notice of motion to Advocate General, Haryana.
(3.) On the asking of the Court, Mr.Amandeep Singh, Assistant Advocate General, Haryana, who is present in Court, accepts notice.;