MANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners by way of the present petition under Section 482 Cr.P.C. seek a direction from this Court to respondents No.1 to 3 not to harass them or harass the parents of petitioner No.2 at the instance of respondents No.4 to 6. It is stated that the petitioners have married each other against the wishes of the parents of petitioner No.1. During the course of hearing, it is accepted by the learned counsel for the petitioners that the petitioners have not approached respondents No.2 to 3 by making any grievance as has been made by them in the present petition. In the circumstances, it would be appropriate if the petitioners

(2.) APPROACH respondents No.2 and 3 in the first instance. In case the petitioners APPROACH respondents No.2 and 3 either in person or by way of representation the same will be looked into in accordance with law and uninfluenced by any observation made herein. The criminal miscellaneous petition is accordingly disposed of.