KARAMJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crl. Misc.No.55322 of 2010 Allowed as prayed for. Prayer is under section 482 Cr.PC for grant of protection on account of threat to the life and liberty of the petitioners no.1 & 2 at the hands of respondents no.4 & 5.

(2.) Petitioners no1. & 2 claiming themselves to be major have solemnized their marriage against the wishes of the respondent no.4(Massar of petitioner no.1) and respondent no.5 brother of the maternal grandmother (Nani) of petitioner no.1 respectively. Apprehending threat to their life and liberty at the hands of respondents no.4 & 5 petitioners have invoked jurisdiction of this court under Section 482 Cr.PC. Notice of motion was issued.

(3.) Learned State Counsel on instruction from ASI Hardev Singh states that now no complaint has been filed before the police by the relatives of the wife regarding her abduction or otherwise. He further states that as and when on account of their marriage any threat received by the petitioner is brought to the notice of police appropriate action shall be taken.