LALU PRASAD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have approached this Court seeking issuance of directions for protection of their life and liberty as they apprehended threat to the same at the hands of the private respondents who were opposed to their 'live-in' relationship.

(2.) Status report by way of affidavit of Shri Avtar Singh, PPS, Deputy Superintendent of Police (Sub Division), Sri Muktsar Sahib has been filed by learned State counsel, which is taken on record.

(3.) Today, at the very outset, learned State counsel has informed that statement of petitioner No.2 ' Pinder Kaur has been recorded in terms of provisions of Sec. 164 Cr.P.C. by learned Judicial Magistrate 1st Class, Jalandhar, wherein she has categorically stated that she wishes to reside with her parents.