Pankaj Bhandari, J. - (1.) Petitioners have preferred this Criminal Writ Petition seeking direction for protection of life and liberty.
(2.) Petitioners are present in person in the Court. As per the documents annexed, both are major. Certificate of Registration of marriage is also annexed with the petition.
(3.) Co-ordinate Bench of this Court in 'Smt. Nisha Tanwar v. State of Raj.' (S.B. Criminal Writ No. 493/2016), decided on 30.11.2016 allowed the petition and directed the S.H.O. concerned to ensure necessary vigil so that no harm is caused to the life and liberty of the petitioner at the hands of those who are opposing the marriage.;