JUDGEMENT
KANWALJIT SINGH AHLUWALIA,J. -
(1.) Heard.
(2.) Instant petition under Section 482 Cr.P.C. has been preferred on behalf of newly married couple praying interalia that a direction be issued to the respondents to protect them as they apprehend danger to their life and liberty at the hands of those, who are opposed to the marriage.
(3.) Newly married couple is present in person before this Court. They have been identified by the respective Counsel.;
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