KOMAL RANI 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.2 and 3 to protect their life and liberty which is alleged to be in danger at the hands of respondents No. 4 to 6 on account of their having got married against their parental consent.

(2.) EARLIER also the petitioners had approached this Court by way of CRM no.M-12513 of 2013 for protection of their life and liberty and when the case was taken up, respondents no. 4 & 6 impleaded therein had appeared and made a statement that they would not cause any harm to the petitioners and as such the petition was dismissed as having rendered infructuous.

(3.) FURTHER , the Delhi High Court in Vivek Kumar @ Sanju and another v. The State & another, Crl.M.C.No.3073-74/2006 decided on 23.2.2007 observed as under :