HAWA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure praying for directions to respondents No.1 to 3 to protect their life and liberty which is alleged to be in danger at the hands of respondent No.4 on account of their having got married against their parental consent.

(2.) LEARNED counsel for the petitioners contends that both the petitioners are major. 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 Supreme Court in Fiaz Ahmed Ahanger & Ors. v. State of J & K 2009(3) R.A.J.692, which are as under :

(3.) IN view of this, the petition is disposed of with a direction to respondent No.2 to look into the allegations as contained in the petition personally and take necessary steps in accordance with law if the situation so warrants.