GURPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPLICANT -Rajwant Kaur has filed the aforesaid Crl. M. bearing No. 4545/2011 for being impleaded as a party and another application bearing Crl. M. No. 4544/2011 for recalling the order dated 22.12.2010 passed in Crl. M. No. M.37762 of 2010.

(2.) IT is stated that Petitioners Gurpreet Kaur and Baljinder Singh had filed the above said Crl. M. No. M.37762/2010 under Section 482 Cr.PC praying for grant of protection to their life and liberty being allegedly threatened at the hands of relatives of Petitioner No. 1 Gurpreet Kaur on account of their love/run -away marriage. This Court vide order dated 22.12.2010 had disposed of the aforesaid Crl. M. No. M 37762/2010 with the direction to the Petitioners to appear before the SSP Sangrur and make a detailed representation expressing their grievance therein. SSP Sangrur was further directed to look into the matter and take appropriate action, if so warranted, in accordance with law.

(3.) AFTER hearing the learned Counsel for the applicant I find no ground either to implead the applicant as a party or to recall the order dated 22.12.2010 as this Court had simpliciter disposed of the Crl. M. No. M.37762/2010 with a direction to SSP Sangrur to look into the grievance of the Petitioners and to take necessary action in accordance with law, if so warranted. As such merits of their claims marital status was left untouched. Hence the present applications are mis -conceived and liable to be dismissed.