RAMESHWAR SINGH MALIK - (1.) BOTH the petitiones are present in the Court and are identified by their counsel.
(2.) THE petitioners seek protection to their life and liberty. THEy have filed the instant petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') alleging that they being of marriageable age, got married with each other. THE petitioners claim that their marriage is legal. THE private respondents are not accepting the marriage of the petitioners alleging it to be against the social norms. THE petitioners tried to persuade their parents and relatives but remained unsuccessful in their endeavour. THE private respondents, it is alleged, are hell-bent to separate the petitioners from each other by resorting to illegal means. Thus, it has been pleaded that the petitioners are apprehending imminent danger to their life and liberty from the private respondent. Having been left with no other option, it has become the compulsive necessity for the petitioners to approach this Court. Learned counsel for the petitioners submits that both the petitioners are major and they have married with each other of their own free will but against the wishes of private respondent. However, there is no definite proof of age of both of the petitioners available on the record except their affidavits. Learned counsel for the petitioners further submits that apprehending danger to their life and liberty at the hands of private respondent, petitioners moved representation (Annexure P-4), allegedly sent through courier on 30.5.2012, to the Senior Superintendent of Police, Chandigarh-respondent No.2 but no action thereon has been taken so far.
(3.) IN view of the non-availability of even a prima facie proof of the age of both the petitioners, petitioners are directed to appear before the Senior Superintendent of Police, Chandigarh-respondent No.2, who shall consider the threat perception raised by the petitioners vide their representation (Annexure P-4), allegedly sent through courier on 30.5.2012, after verifying the age of both the petitioners and shall pass an appropriate order, as 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 respondent.;