LAWS(P&H)-2010-2-253

SATNAM SINGH Vs. STATE OF PUNJAB

Decided On February 17, 2010
SATNAM SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. for issuance of directions to the official respondents to provide adequate security to protect life and liberty of the petitioners who apprehend threats to their life at the hands of private respondents and for further direction not to harass and interfere in their peaceful married life and not to intrude into their privacy.

(2.) The petitioners claim to be major on the basis of documents annexed with the petition and they got married contrary to the wishes of their parents and are apprehending threats to their life and liberty.

(3.) Even though this Court is disinclined to entertain and to go into such allegations, but at the same time it cannot be oblivious to the fact that because of social friction and sectarian differences such incidents are not entirely unheard of and prima facie the case also appears to be covered by the observations of the Hon'ble Supreme Court in Fiaz Ahmed Ahanger and Ors. v. State of J.& K.,2009 3 RAJ 692, which are as under: