S.S. Saron, J.@mdashThe Petitioners on their own have solemnized their marriage amongst themselves. The marriage was solemnized on
27.10.2010 at Maharishi Balmiki Mandir, Sector 32-C, Chandigarh. The marriage was performed under the auspices of Arya Samaj Samiti. The
certificate of marriage (Annexure-P.3) issued by the Arya Samaj Samiti and the photographs (Annexure-P.4) have been placed on record. On
account of the marriage that has been solemnized the Petitioners apprehend danger to their life and liberty from the father (Respondent No. 4) of
Ekta (Petitioner No. 2). The Petitioner No. 2-Ekta also submitted an application (Annexure-P.5) to the SHO, Police Station,Sector 39,
Chandigarh (Respondent No. 3) seeking protection for herself and her husband (Petitioner No. 1). However, despite the said application the
threat to the Petitioners persists, therefore, they have filed the present petition.
2. It is submitted that both the Petitioners are major. The date of birth of Petitioner No. 1 as per the National Trade Certificate (Annexure-P.1)
issued by the Ministry of Labour and Employment, National Council for Vocational Training is 30.11.1979 and that of Petitioner No. 2 as per her
Secondary School examination certificate (Annexure-P.2) issued by the Central Board of Secondary Education is 19.8.1987. The averments
made in the petition are supported by affidavit of the Petitioners.
3. Both the Petitioners are present in Court and are identified by their counsel. It is stated by Petitioner No. 2 that she has solemnized her marriage
with Petitioner No. 1 of her own free will and desire and without any kind of pressure or undue influence. Besides, she is happy with her marriage.
It is submitted by both the Petitioners that they were not earlier married.
4. In the afore-noticed facts and circumstances, the present criminal miscellaneous petition is disposed of with a direction to Respondents No. 2
and 3 that in case the Petitioners approach any of them setting out their grievances as have been made in the present petition the same shall be duly
considered and looked into by them independently and in accordance with law.