MANJOT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 482 Cr.P.C. has been filed by the petitioner seeking directions to take action against the respondents No. 5 to 17 and to protect the life and liberty of the petitioner and his family.

(2.) THE facts of the case in brief are that the petitioner is a resident of Gobind Nagri, Jalalabad, District Fazilka and is a house hold lady. She has four sisters and one brother and all are married. Brother of the petitioner and one Seema Rani had love affair and when they became major they decided to perform marriage but the respondents No. 5 to 17 i.e. family members of Seema Rani did not agree to that marriage alliance. The brother of the petitioner and Seema Rani daughter of Gurdev Singh contracted marriage against the wishes of her parents and family members. Respondents No. 5 to 17 started threatening Seema Rani and her brother to eliminate them.

(3.) LEARNED counsel for the petitioner contends that respondents No. 5 to 17 are criminal type of persons and the local police is hand in glove with them. Being afraid Seema Rani and brother of petitioner went hiding and took shelter in the house of sister of petitioner at Village Kotu Fangian.