ABHINASH CHANDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEARNED counsel for the petitioners has produced three courier receipts and one postal receipt all dated 23.3.2007. It is stated that the representation (Annexure-P.7) was dispatched in terms of the said receipts. This petition under Section 482 of the Code of Criminal Procedure has been filed for issuance of directions to respondents No.2 to 4 to safeguard the life and liberty of the petitioners. The petitioners, it is stated, have solemnized their marriage on 22.3.2007. It is stated that being an inter-caste marriage they apprehend danger from respondents No.5 and 6, who are the parents of petitioner No.2. In the circumstances, they pray that their life and liberty may be protected. During the course of hearing, it has been submitted that the petitioner No.2, vide letter Annexure-P.7 addressed to SSP, Jalandhar with

(2.) COPIES to SSP, Nawanshahar, S.H.O., Police Station Mukandpur and S.H.O., Police Station Phillaur, have already expressed the threats held out to her. The petitioners are residing at Village Baghura within the jurisdiction of Police Station Mukandpur, Tehsil and District Nawanshahar. In the afore-noticed circumstances, it would be just and expedient that the grievance as made out by the petitioners in the present petition is looked into by the SSP, Nawanshahar (respondent No.2). Accordingly, the present petition is disposed of with the directions to the SSP, Nawanshahar (respondent No.2) that in case the petitioners appear and make a grievance as has been made in the present petition he shall look into the same in accordance with law and uninfluenced by any observation made herein. The criminal miscellaneous petition is accordingly disposed of.