- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for issuance of directions to respondents No. 2 and 3 to protect their life and liberty from the hands of respondents No. 4 to 8.
(2.) Learned counsel for the petitioners has submitted that the marriage of the petitioners was solemnized on 8.4.2013. Certificate (Annexure P-1) in this regard has been issued by Shri Radha Krishna Mandir, Gwala Colony, Maloya, Chandigarh. Photographs of marriage ceremony are annexed as Annexure P-5. He has further submitted that the petitioners have moved a representation to Superintendent of Police, Karnal-respondent No. 2 (Annexure P-4) but no action has been taken so far.
(3.) Accordingly, without expressing any opinion on the merits of the case, Superintendent of Police, Karnal -respondent No. 2 is directed to look into the representation moved by the petitioners (Annexure P-4) and if required, necessary protection be provided to them.;