- (1.) Petitioners have filed this petition under Section 482 Cr.P.C. for issuance of directions to respondents No12 and 3 to protect their life and liberty and to provide adequate security to protect them from respondents No.4 and 5, who are parents of petitioner No.1. The petitioners, who are present in Court today, further contend that they being major have solemnized marriage with their own consent in accordance with law. The private respondent is not accepting the marriage of the petitioners and is extending threats to them. Copies of voter ID cards of the petitioners (Annexures P-1 and P-2) and marriage photographs (Annexure P-3) have been placed on record.
(2.) At this stage, Mr. Sarvesh Gupta, Advocate has appeared and filed vakalatnama on behalf of respondent No.4. He also submits that the private respondents have never given any threat to the petitioners. Without going into the validity of the marriage, the present petition is disposed of with the directions to the petitioners to contact respondents No.2 and 3, who, after their satisfaction that the petitioners are actually facing threat, shall take necessary steps to protect the life and liberty of the petitioners from private respondents No.4 and 5, as per law.
(3.) However, it is made clear that this order, in no way, will affect any other proceedings pending or to be filed against the petitioners etc., which are to be dealt with independently as per law.;