Navneet and Another vs State of Punjab and Others

Ram Chand Gupta, J.

Crl. M. No. 55209 of 2012

Application is allowed subject to all just exceptions.

Crl. M. No. M-28750 of 2012

The present petition filed u/s 482 Cr. P.C. is for issuance of direction to the official respondents to protect the life and liberty of the petitioners at the hands of respondents No. 4 to 7.

Heard.

Learned counsel for the petitioners states that the petitioners will be satisfied if respondent No. 2, i.e., Commissioner of Police, Jalandhar, is directed to take appropriate action, in accordance with law, on application, dated 14.9.2012, Annexure P5, already made to him by petitioner No. 1.

As per averments made in the petition both the petitioners are major. Date of birth of petitioner No. 1-Navneet, as per copy of Matriculation Examination Certificate, Annexure P1, is 6.8.1992, and date of birth of petitioner No. 2- Gurvinder Singh, as per copy of Matriculation Examination Certificate, Annexure P2, is 15.1.1991. They got married on 14.9.2012, as per marriage certificate, Annexure P3. Photographs of the marriage are Annexure P4. In view of the limited prayer made by learned counsel for the petitioners and without going into the merits of the claim raised by the petitioners, this petition is disposed of with direction to respondent No. 2, i.e., Commissioner of Police, Jalandhar, to take appropriate action, in accordance with law, on application, dated 14.9.2012, Annexure P5, already stated to have been moved to him by petitioner No. 1.