NAVJOT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRIMINAL Misc. No. 28961 of 2012 Application is allowed subject to all just exceptions. CRIMINAL miscellaneous application stands disposed of. CRIMINAL Misc. No. M-14136 of 2012. Both the petitioners are present in person in the Court and identified by their counsel.

(2.) LEARNED counsel for the petitioners submits that both the petitioners are major and they have married each other of their own free will but against the wishes of private respondents No. 4 to 6. However, there is no proof of age of petitioner No.1 available on record, except her own affidavit. LEARNED counsel for the petitioners further submits that apprehending danger to their life and liberty at the hands of private respondents No. 4 to 6, the petitioners moved a representation dated 10.5.2012 (Annexure P-4) before the Senior Superintendent of Police, Hoshiarpur, District Hoshiarpur-respondent No.2, but no action thereon has been taken so far.

(3.) THE Senior Superintendent of Police, Hoshiarpur, District Hoshiarpur-respondent No.2 shall also be at liberty to grant an interim protection to the petitioners during the pendency of the inquiry about the age of petitioner No.1, in case he is satisfied that the petitioners are facing imminent danger to their life and liberty.