Kumari Menka and Another vs State of Punjab and Others

Jaswant Singh, J.—Crl. M. No. 38497 of 2010 seeking exemption to file certified/typed copies of Annexures is allowed.

Crl. M. No. M-21697/2010

Prayer in this petition u/s 482 Cr.P.C., is for seeking protection to life and liberty of both the petitioners, who are stated to be major and have performed marriage on 12.7.2010 against the wishes of relations (respondents No. 4 to 20) of petitioner No. 1-wife. Having performed marriage against the wishes of aforesaid respondents, now petitioners apprehend threat to their life at the hands of said respondents. It is further stated that the couple is residing at Mohalla Sekhan, City Phillaur, Jalandhar and private respondents 4 to 20, who hail from Bihar, are presently residing at New Sabji Mandi, Near Shiv Mandir, Ludhiana.

After hearing the learned Counsel for the petitioners and keeping in view the directions issued by the Hon''ble Supreme Court in the case of Lata Singh Vs. State of U.P. and Another, , the present petition is disposed of with a direction to petitioners to present themselves before SSP (Rural) Ludhiana, and to make a detailed representation duly supported by proof of their marriage, expressing therein their grievance and threat perception. In case, any such representation is made, the SSP concerned shall look into the matter personally and take appropriate action, if so warranted in accordance with law.

Petition stands disposed of.