DEEPU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) INSTANT petition has been filed seeking protection of life and liberty of the petitioners from respondents no.4 to 7. The petitioners assert that they are major and as there is no legal impediment, they have got married. They have already moved representation dated 30.05.2013 (Annexure P-5) to respondent no.2-Commissioner of Police, Amritsar, for protecting their life and liberty. On 31.05.2013, the following order was passed by this Court:

(2.) LEARNED counsel for the petitioners states that in compliance of order dated 31.05.2013, petitioner no.2 has deposited the amount of Rs. 50,000/- in the form of FDR for three years and will deposit the remaining amount of Rs. 50,000/- in the form of FDR for three years in favour of petitioner no.1 within nine months. A photocopy of receipt, filed in Court, is taken on record.

(3.) IT is clarified that this order shall not mean that the petitioners have undergone a valid marriage, as required by the law applicable to them. It is also made clear that this order shall not entitle the petitioners for any protection against their arrest or continuance of any criminal proceedings, if they are found involved in the commission of any cognizable offence. In case the petitioners have committed any offence, the law will take its own course. Disposed of accordingly.