VINOD K.SHARMA,J - (1.) THE petitioners seek direction to respondents Nos. 2 and 3 to protect their life and liberty and also prays for direction to the respondents not to interfere in the peaceful married life of the petitioner.
(2.) THE petitioners claimed that they are married and have married against the wishes of respondents Nos. 4 to 7 and therefore they expect false implication and harassment at their hands. Notice of the petition was issued. Mr. Ram Pal Verma, learned standing counsel for U.T., Chandigarh stated that DDR was got registered by respondent No. 4 and as the allegations disclose a cognizable offence FIR No. 97 dated 1.7.2008 was registered at Police Station Industrial Area, Chandigarh.
(3.) THE stand of the learned counsel for UT Administration was that FIR was registered keeping in view the allegations made by respondent No. 4 that petitioner No. 1 was minor. It is also the case of the State that evidence was collected by the prosecution and it was found that petitioner No. 1 is more than 18 years of age and, therefore, they do not propose to take any further action on the FIR.;