SUNITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRIMINAL Misc. No.29706 of 2012 Application is allowed subject to all just exceptions. CRIMINAL Miscellaneous application stands disposed of. CRIMINAL Misc. No. M-14726 of 2012 Both the petitioners are present in the Court and are identified by their counsel.

(2.) THE petitioners seek protection to their life and liberty. THEy have filed the instant petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') alleging that they being of marriageable age, got married with each other.

(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 Annexures P-4. LEARNED counsel for the petitioners further submits that despite the representation dated 14.5.2012 (Annexure P-5), having been duly submitted to the Superintendent of Police, Fatehabad-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 respondents No.4 to 7.