- (1.) Petitioners Gurpreet Kaur and Jasbir Singh have approached this Court through this petition, filed under Section 482 of the Criminal Procedure Code, 1973, seeking protection of their life and liberty. It has been pleaded that the petitioners got married on account of love affair. Respondents No.4 to 6 who are the parents/relatives of petitioner No.1 are opposed to the marriage and therefore, have been threatening the petitioners. Notice of motion.
(2.) At this stage, Mr. G.P. Singh, Advocate, accepts notice on behalf of the private respondents. Sukhdev Singh and Daljit Kaur i.e. parents of petitioner No.1, as identified by their counsel Mr. G.P. Singh, are present in Court. The said two persons have conferred with Gurpreet Kaur. It has been stated by respondents No.4 and 5 that they would perform formal marriage of Gurpreet Kaur with Jasbir Singh. Gurpreet Kaur has agreed to the said arrangement.
(3.) In view of the development that has taken place in Court, learned counsel for the petitioners does not press the petition.;