SEEMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners, it is stated, solemnized their marriage amongst themselves at Mata Mandir, Jalandhar on 25.3.2007. Both the petitioners belong to the same caste. It is contended that the relatives of petitioner No.1 were not agreeable to the marriage. THErefore, they have been harassing the petitioners. By way of the present petition under Section 482 Cr.P.C. it is prayed that directions be issued to SSP, Moga (respondent No.2) and SHO, Police Station Sadar, Moga (respondent No.3) to protect the life and liberty of the petitioners who are newly married couple and are being harassed and threatened by respondents No.4 to 9. During the course of hearing, it is submitted by the learned Cr.M. No.19656-M/2007

(2.) COUNSEL for the petitioners that the petitioners have submitted a representation dated 26.3.2007 to the SSP, Moga (respondent No.2). A copy of the representation has submitted on record. Without going into the merits of the contentions as raised 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 with the grievance as has been made in the present petition the same would be looked into in accordance with law and uninfluenced by any observation made herein. The criminal miscellaneous petition is accordingly disposed of.