PARAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners, it is stated, solemnized their marriage amongst themselves at Gurdwara Eakta Vihar, Tripari Town, Patiala on 26.2.2007. Both the petitioners belong to the same caste. However, the marriage was not to the liking of respondent No.4, who is the mother of petitioner No.1. She is not happy with the marriage and is alleged to have been threatening the petitioners. By way of the present petition under Section 482 Cr.P.C. it is prayed that directions be issued to SSP, Fatehgarh Sahib (respondent No.2) and SHO, Police Station Bassi Pathana, District Fatehgarh Sahib (respondent No.3) not to harass or interfere in their peaceful married life Cr. Misc. No.19699-M/2007

(2.) AND not to intrude into their privacy by raiding their house AND also to provide police protection. During the course of hearing, learned counsel for the petitioners has submitted that the petitioners have also sent a representation dated 20.3.2007 (Annexure-P.5) to the SSP, Fatehgarh Sahib (respondent No.2) regarding the threats held out by respondent No.4. Without going into the merits of the controversy, it would be just AND appropriate to dispose of the present petition with a direction to respondents No.2 AND 3 that in case the petitioners approach any one of them making out the grievance as has been made in the present petition the same would be looked into by them independently in accordance with law AND uninfluenced by any observation made herein. The criminal miscellaneous petition is accordingly disposed of.