(1.) At the very outset, learned counsel for the petitioners states that due to some typographical error the name of husband of the petitioner No.1 has been mentioned as Santokh in place of Mandeep Chanchal (petitioner No.2). The error is inadvertent and the same be corrected in the memo of parties.
(2.) Ordered accordingly.
(3.) In this petition, petitioners seek issuance of necessary directions to respondents No. 1 to 3 to protect their lives and personal liberties from being invaded by the private respondents No.4 and 5. Petitioner No.1 belongs to Sikh family, whereas petitioner No.2 is from Christian family. Petitioners claimed that they have contracted marriage on 05.10.2019 according to Christian customs in the house of Father of Church namely Sarif Masih in the presence of witnesses namely Rani and Sandeep Chahal. Petitioners have claimed that their marriage is inter religion marriage. Marriage certificate i.e. Marriage Register Book (Annexure P-4) and photographs of marriage (Annexure P-5) are sought to be pressed into service in order to project validity of marriage.