- (1.) This is a petition preferred under Section 482 Cr.P.C. seeking direction to respondent Nos.2 and 3 to protect the lives and liberty of the petitioners from the hands of respondent Nos.4 to 6.
(2.) The petitioners have solemnised the marriage against the wishes and consent of respondent Nos.4 to 6. Though, a representation dated October 30, 2014 (Annexure P-5) has been moved by the petitioners to Superintendent of Police, Panipat but it fetch no result and the police remained inactive.
(3.) Notice of motion to respondent Nos.1 to 3 only, at this stage.;