Rakesh Kumar Garg, J. - (1.) The petitioners, who allege themselves to be adult/major, are seeking protection to their life and liberty apprehending danger at the hands of respondents No.5 to 7. According to the petitioners, they have married each other and since they are apprehending danger to their life and liberty, they have represented to respondent No.2 vide Annexure P-8.
(2.) Without going into the genuineness of the averments made, the instant petition is disposed of with a direction to the petitioners to approach respondent No.2 for redressal of their grievances. In case the petitioners approach respondent No.2 by presenting themselves before him, their grievances, if any, shall be addressed to by respondent No.2. However, respondent No.2 shall be at liberty to enquire about the genuineness of averments made in this petition and thereafter, take action in accordance with law and this order will not give any protection to the petitioners for any violation of law at their ends.;