Kanwaljit Singh Ahluwalia, J. - (1.) THIS petition has been filed under Section 482 Code of Criminal Procedure praying that Respondents No. 2 and 3 be directed to protect the life and liberty of the Petitioners as they have performed their marriage and apprehend danger to their life at the hands of Respondents No. 4 and 5.
(2.) THIS Court, on 25.05.2011 had passed the following order: A newly wedded couple has approached this Court seeking protection to their life from those who have opposed their marriage. Admittedly, Petitioner No. 1 - Anjna is less than 18 years of age. She was born on 2.9.1993. This Court in Poonam and Anr. v. State of Haryana and Ors. Criminal Misc. No. M -12767 of 2011, decided on 3.5.2011 held that even minor is entitled to protection and this Court will not hesitate to provide the same as the minor bride cannot be made a victim of honour killing and cannot be left at the mercy of those who oppose the marriage. The Court will not be a mute spectator and cannot allow somebody to lynch the couple. Issue notice of motion for 2.6.2011. On the asking of the Court, Mr. B.S. Sra, Additional Advocate General, Punjab, accepts notice on behalf of Respondents No. 1 to 3. A copy of the petition has been supplied to him. Till the next date of hearing, Respondent No. 3 - Station House Officer, Police Station Dsuya, District Hoshiarpur, is directed to provide necessary protection to the Petitioners and he shall also serve notice upon Respondents No. 4 and 5 regarding next date of hearing, fixed in this Court. Mr. Sra shall inform Respondent No. 3 to follow the directions issued in this order. A copy of this order, duly attested by the Special Secretary of this Court, be furnished to Mr. Sra for onward transmission and compliance. Counsel for the State, on instructions from HC Tarsem Singh, has submitted that Respondents No. 4 and 5 were informed regarding the pendency of this case in this Court. No body has caused appearance on behalf of Respondents No. 4 and 5.
(3.) AFTER hearing Counsel for the parties, this petition is disposed of with a direction to Senior Superintendent of Police, District Hoshiarpur, to assess threat perception to the Petitioners and if required, ensure necessary vigil so that no harm is caused to the life of the Petitioners.;