MUKESH KUMARI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. on the premise that the petitioners, being of marriageable age, got married. The marriage is legal. The private respondents, however, are not accepting the marriage and, therefore, it has been pleaded that the petitioners apprehend danger to their life and liberty.

(2.) This petition is disposed of with directions to respondent no. 2- Superintendent of Police, Jhajjar to treat a copy of this petition as a representation and issue necessary orders, as warranted by law, so as to ensure protection of life and liberty of the petitioners.

(3.) This order, however, shall not be construed to mean that the petitioners were of marriageable age at the time of their marriage or that their marriage is legal as per laws applicable to the case of the petitioners. It is further made clear that this order shall not clothe the petitioners with any protection against their arrest or continuance of proceedings in case they are found involved in commission of a cognizable offence.