Kanwaljit Singh Ahluwalia, J. - (1.) PRESENT petition has been filed under Section 482 Code of Criminal Procedure seeking a direction to the official Respondents to initiate legal action against Respondent No. 7 in a case FIR No. 12 dated 09.03.2010 registered at Police Station Dera Baba Nanak, District Gurdaspur under Sections 363 and 366 IPC.
(2.) ISSUE notice of motion to Respondents No. 1 to 6 only. On the asking of Court, Mr. B.S. Sra, Additional Advocate General, Punjab accepts notice on behalf of the State. A copy of the petition has been supplied to him. In the present case, a prayer has been made that the official Respondents should take all necessary steps to apprehend Respondent No. 7, who has been declared as a proclaimed offender. The case set out by the Petitioner is that his daughter Prabhjot Kaur was minor and she had performed marriage with Respondent No. 7. Daughter of the Petitioner and Respondent No. 7 had approached this Court and had sought protection to their life after having performed marriage against the wishes of their parents. The Petitioner had filed Criminal Writ Petition No. 505 of 2010, which according to the counsel, was rendered infructuous as the daughter of the Petitioner gave a statement that she was living with Respondent No. 7 according to her own volition.
(3.) A grievance has been made out in the present petition that since Respondent No. 7 has been declared as a proclaimed offender, therefore he should be apprehended. It is stated that even being declared as a proclaimed offender, Respondent No. 7 is roaming freely and is not being arrested.;