REKHA AND ANR. Vs. CHANDIGARH ADMINISTRATION AND ORS.

JUDGEMENT

(1.) Crl. Misc. No. 12004 of 2011

(2.) APPLICATION is allowed as prayed for.

(3.) THE Petitioners, who are present in Court, claim to be major on the basis of documents annexed with the petition and they got married contrary to the wishes of their parents and are apprehending threats to their lives and liberty.