JYOTI SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in the present petition, filed under Section 482 of the Code of Criminal Procedure, is for the issuance of a direction to respondent Nos. 2 and to protect the life and liberty of the petitioners from respondent Nos. 4 to 10. The petitioners assert that they are major and as there is no legal impediment, they have got married. They have already moved a representation dated 18.05.2013 (Annexure P/5) before respondent No.2 ­ Senior Superintendent of Police, Gurdaspur, for protecting their life and liberty. On 22.05..2013, the following order was passed by this Court:-

(2.) ON the last date of hearing, learned counsel for the petitioners sought time to comply with the order dated 22.05.2013. Learned counsel for the petitioners states that in compliance of order dated 22.05.2013, petitioner no.2 has deposited a sum of Rs. 50,000/- in the form of FDR for three years in favour of petitioner no.1. A photocopy of receipt, filed in Court, is taken on record.