VIKAS DUTTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPLICATION is allowed as prayed for. This is a petition under Section 482 of the Code of Criminal Procedure praying for directions to respondent Nos.1 to 3 to protect their life and liberty of the petitioners which is alleged to be in danger at the hands of respondents Nos.4 to 7 on account of their having got married against their parental consent.

(2.) LEARNED counsel for the petitioners contends that both the petitioners are major.

(3.) FURTHER , the Delhi High Court in Vivek Kumar @ Sanju and another v. The State & another, Crl. Misc. No.3073-74 of 2006, decided on 23.2.2007 observed as under: