RAMESHWAR SINGH MALIK, J. - (1.) CRIMINAL Misc. No. 28711 of 2012 Application is allowed subject to all just exceptions. CRIMINAL miscellaneous application stands disposed of. CRIMINAL Misc. No. M-14156 of 2012. Both the petitioners are present in person 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 and 5. However, there is no proof of age of petitioner No.1 available on record. LEARNED counsel for the petitioners further submits that apprehending danger to their life and liberty at the hands of private respondents No. 4 and 5, the petitioners moved a representation dated 11.5.2012 (Annexure P-4) before the Senior Superintendent of Police, Mohali (SAS Nagar), Punjab-respondent No.2, but no action thereon has been 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, the petitioners are directed to appear before the Senior Superintendent of Police, Mohali (SAS Nagar), Punjab-respondent No.2, who shall get the age of petitioner No.1 verified and thereafter, he shall consider the threat perception raised by the petitioners vide their representation dated 11.5.2012 (Annexure P-4), dispassionately and expeditiously, passing an appropriate order thereon, as warranted by law, so as ensure that no harm is caused to the life and liberty of the petitioners at the hands of private respondents No. 4 and 5.
(3.) SENIOR Superintendent of Police, Mohali (SAS Nagar), Punjab-respondent No.2, shall also be at liberty to grant an interim protection to the petitioners during the pendency of the inquiry about the age of petitioner No.1, in case he is satisfied that the petitioners are facing imminent danger to their life and liberty.;