- (1.) This petition has been filed under Section 482 of Criminal Procedure Code, 1973 with the plea that the petitioners on attaining age of majority, got married on account of their own Will. The marriage is not being accepted by respondents No.4 to 8, who are the parents/relatives of petitioner No.1. The said respondents are now threatening the petitioners.
(2.) Notice of motion. At this stage, Mr.Sarbjit Singh, Advocate has put in appearance for the private respondents. Satbir Singh and Dilsher Singh, father and brother of petitioner No.1 are present in Court. Respondents No.4 to 8 are represented by Mr.Sarbjit Singh, Advocate.
(3.) Learned counsel appearing for the private respondents has apprised this Court of the fact that Jagdeep Kaur-petitioner No.1 was engaged to get married to another boy Lakhwinder Singh. Photographs of ceremonies have been shown in Court. The marriage ceremonies were scheduled to be held on 10/11.12.2011. Learned counsel states that it is highly embarrassing for the private respondents, at this stage, to face the society, in view of the conduct and act of petitioner No.1. It has been stated that parents were never informed that petitioner No.1 wanted to get married with another person.;