- (1.) None for the appellants.
(2.) We have heard learned counsel for respondent nos. 1 and 2, and perused the record.
(3.) The appellants - Ranjit Kaur and Amarjeet Singh in Criminal Miscellaneous Writ Petition No. 9444 of 2012 gave out, that they had voluntarily married one and another of their own sweet will. It was also the assertion of Ranjit Kaur, that she was not living with Amarjeet Singh on account of any compulsion or coercion, nor had she been kidnapped by Amarjeet Singh.;