SATYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the petitioners submits that Pawan Kumar (petitioner No.2) was married to Taro Rani the elder sister of Satya (petitioner No.1) on 13.12.1999. Taro Rani wife of petitioner No.2, however, died on 8.5.2006. Thereafter, the petitioner No.1, who is the younger sister of Taro Rani, married Pawan Kumar (petitioner No.2) on 21.3.2007. This, according to the learned counsel, was not to the liking of the parents of petitioner No.1. Therefore, they have started harassing the petitioners. In this petition under Section 482 Cr.P.C. a prayer has been made for issuance of directions to the SP, Ambala (respondent No.2) and Cr. Misc. No.19758-M/2007

(2.) SHO, Police Station Sadar, District Ambala (respondent No.3) not to harass or interfere in the peaceful married life of the petitioners at the instance of respondents No.4 to 10 and not to intrude into their privacy by raiding their house, besides, for directing respondents No.1 to 3 to protect the life and liberty of the petitioners. During the course of hearing, learned counsel for the petitioners has submitted that the grievance as made in the present petition has not been made before respondents No.2 and 3. In the circumstances, it would be appropriate that the petitioners in the first instance approach respondents No.2 and 3 setting out their grievance as has been made in the present petition.

(3.) In the circumstances, without going into the merits of the controversy as has been raised by the petitioners in the present petition, the petition is disposed of with a direction that in case the petitioners approach the respondents No.2 and 3 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.