M.S. RAMACHANDRA RAO, J.

1. Petitioners seek protection of their life and liberty as they apprehend danger at the hands of respondents No.4 to 8 and other relatives because they have solemnised marriage on 13.06.2022 against the wishes of said respondents.

2. Learned counsel for the petitioners identifies the petitioners on the basis of documents attached. It is contended that petitioners are major, their dates of birth being 15.08.1995 and 08.03.2000, respectively. Aadhar cards of both the petitioners are appended with the petition as Annexures P1 & P2, respectively. Marriage certificate and the photographs of marriage are on record as Annexures P3 and P4. It is submitted that there is no impediment to the marriage of the petitioners. Petitioners, it is stated, submitted representation dated 13.06.2022 (P5) to respondent No.2 i.e., the Senior Superintendent of Police, Pathankot, for redressal of their grievance but no action has been taken thereon.

3. Notice of motion to respondents No.1 to 3.

4. Mr. Karanbir Singh, AAG, Punjab, accepts notice on behalf of respondents No.1 to 3. Advance copy of the petition stands served.

5. Without commenting upon the age of the petitioners or validity of their marriage or validity and genuineness of the certificates/documents appended with the petition, respondent No.2-Senior Superintendent of Police, Pathankot is directed to look into representation dated 13.06.2022 (P5) submitted by the petitioners and take appropriate action if any/as may be required, keeping in view the threat perception to the petitioners.

6. Petition is disposed of accordingly.