Lalit Batra, J
Case has been taken up for hearing through Video Conferencing.
Petitioners have sought protection of their life and liberty, inter alia, taking the plea that they performed the marriage with each other, whereas private
respondents are not accepting their marriage and now they are apprehending danger to their life and liberty from private respondent No.4. Learned
counsel for the petitioners contended that the petitioners performed marriage on 21.11.2020.
Notice of motion to respondents No. 1 to 3 only.
At the asking of Court, Mr. Vikrant Pamboo, Deputy Advocate General, Haryana, accepts notice on behalf of respondents No.1 to 3. Complete copy
of paperbook has been supplied to him.
Having considered the submissions made by learned counsel for the petitioners and perusal of record, respondent No.2-Superintendent of Police,
District Sirsa, is directed to consider the representation dated 21.11.2020 (Annexure P/3) and issue necessary orders, as warranted by law, so as to
ensure that no harm is caused to the life and liberty of the petitioners at the hands of private respondent No.4.
However, it is also made clear that this order shall not be taken to validate the alleged marriage of the petitioners or entitle them 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 had committed any offence, the law will take its own course.
With the above said observations made and directions issued, the present petition stands disposed of.
