Manjit Kaur and Another vs State of Punjab and Others

Daya Chaudhary, J.

Crl. Misc. No. 23422 of 2011

This is an application for preponing the date of hearing of the main case, which is 17.5.2011.

For the reasons mentioned in the application, the same is allowed and date of the main case is preponed to today. Crl. Misc. No. 21986 of 2011

Application is allowed as prayed for. Crl. Misc. No. M-12156 of 2011

The present petition u/s 482 Code of Criminal Procedure has been filed on behalf of Manjit Kaur and Perminderjeet Singh for issuing directions to the official Respondents to protect their lives and liberty as they have solemnized their marriage contrary to the wishes of private Respondents.

Both the Petitioners are present in Court and claim themselves to be unmarried and major on the basis of documents annexed with the petition. The Petitioners are identified by their counsel and they are apprehending threats at the instance of private Respondents.

Learned Counsel for the Petitioners submits that the Petitioners have moved a representation (Annexure P-5) to Respondent No. 2 i.e. S.S.P. Fatehgarh Sahib but no action has been taken. Learned Counsel for the Petitioners further submits that the Petitioners would be satisfied if the representation filed by them is decided within some specified period and moreover, there is no legal impediments in issuing such directions.

Without commenting anything on the merits of the case as well validity and age of the Petitioners, the present petition is disposed of with a direction to Respondent No. 2-S.S.P., Fatehgarh Sahib to look into the representation (Annexure P-5) filed by the Petitioners and after verifying the factual position with regard to their age, marriage and apprehension at the instance of private Respondents, if he comes to the conclusion that a serious threat is there, then necessary protection be provided as per law.

Disposed of accordingly.