Surinder Kaur and Another vs State of Punjab and Others

Daya Chaudhary, J.—This petition has been filed u/s 482 of Cr.P.C on behalf of Petitioners, namely, Surinder Kaur and Gurcharan Singh for issuance of directions to Respondents No. 1 to 3 not to harass the Petitioners at the instance of Respondents No. 4 to 7.

Learned Counsel for the Petitioners submits that since the marriage has been solemnised between the Petitioners contrary to the wishes of the parents of Petitioner No. 1, therefore, the Petitioners are apprehending threat at the instance of private Respondents. On the last date of hearing, both Petitioners as well as mother and brother of Petitioner No. 1 were present and they were allowed to meet Petitioner No. 1.

Learned State Counsel submits that the statement of mother, brother and uncle of Petitioner No. 1 have been recorded and they have stated that they have now no concern with the marriage of the Petitioners and no threat would be given by them.

Learned Counsel for the Petitioners submits that although private Respondents have given assurance that no threat would be given but still any threat can be there at any point of time. He has also shown the ultra sound report of Petitioner No. 1 which shows that she is on the family way.

In view of the statements made by learned Counsel for the parties, no further action is required in the present petition. However, it is made clear that in case any threat is there at the instance of private Respondents, the Petitioners can move an application to the concerned police station for necessary protection and if such application is moved by the Petitioners, the local police is directed to take action in accordance with law after seeing the threat perception, if any.

The petition is disposed of accordingly.