- (1.) Prayer in this petition under Section 482 Cr.P.C., is for seeking protection to life and liberty of both the Petitioners, who claim the mselves to be major and allegedly performed inter caste marriage on 22.12.2010 against the wishes of parents/brother (Respondent No. 4 to 6) 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 H. No. 302, VPO Mehatpur, Mohalla Dhangara, Tehsil Nakodar, Distt. Jalandhar, whereas aforesaid Respondents are residents of H. No. 259,VPO Mehatpur, Mohalla Samrah, Tehsil Nakodar, Distt. Jalandhar.
(2.) Without going into the merits of the case and keeping in view the directions issued by the Hon'ble Supreme Court in the case of Lata Singh v. State of U.P. And Anr., 2006 6 JT 173, the present petition is disposed of with a direction to Petitioners to present the mselves before SSP (Rural) Jalandhar and to make a detailed representation 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.
(3.) Petition stands disposed of.;