MONIKA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AFFIDAVIT of petitioner No.1 has been filed in the Court and the same is taken on record wherein it has been mentioned that date of birth of petitioner No.1 is 11.11.1984 as per middle standard examination certificate.

(2.) 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 lives and liberty of the petitioners who apprehend threats to their lives 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.

(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 others Vs. State of J&K 2009 (3) R.A.J. 692, which are as under:- In such cases of inter-caste or inter religion marriage the Court has only to be satisfied about two things:-