KAVITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRIMINAL Misc. No.24705 of 2012 Application is allowed subject to all just exceptions. CRIMINAL miscellaneous application stands disposed of. CRIMINAL Misc. No. M-12173 of 2012

(2.) BOTH the petitiones are present in the Court and are identified by their counsel.

(3.) LEARNED counsel for the petitioners contends that both the petitioners are major in terms of the documents appended as Annexures P-1 and P-2. They have married each other of their own free will. Photographs of the marriage are appended as Annexure P-3. LEARNED counsel for the petitioners further submits that despite the representation dated 25.04.2012 (Annexure P-5), having been duly submitted to Superintendent of Police, Gurgaon, respondent No.2, no action is being taken thereon and the petitioners are apprehending danger to their life and liberty at the hands of private respondent No.4