JAGDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEARNED counsel for the petitioners has filed criminal miscellaneous in this Court along with a representation Annexure-A1. The same is taken on record. The marriage of the petitioners was solemnised on 20.10.2006 according to Hindu rites at Radha Krishan Mandir, Gardhiwala. It is stated that the marriage was not to the liking of the respondents No.4 to 6, who are the father, brother and mother respectively of petitioner No.2. Therefore, it is alleged that respondents No.4 to 6 have been harassing the petitioners on account of which their lives and personal liberty are liable to be protected. The petitioner No.2 by way of the representation Annexure A1 has already approached SSP Hoshiarpur (respondent No.2). The said representation, it is stated, has been sent under postal certificate dated 20.2.2007, photostat copy of which is attached with the representation. Keeping in view the nature of allegation this petition is

(2.) DISPOSED of with direction that in case the petitioners approach the respondents No.2 and 3, their grievance as made in the present petition would be looked into by them independently and in accordance with law un influenced by any observation made herein. The criminal miscellaneous is accordingly DISPOSED of.