- (1.) The present petition under Section 482 Cr.P.C. has been filed by petitioners, namely, Preeti Tangari and Tajinder Singh for issuing directions to respondents No.1 to 3 to protect their lives and liberty at the hands of respondents No.4 to 6.
(2.) The case came up for hearing on 27.1.2011 and following order was passed by this Court:- "The present petition under Section 482 Cr.P.C. has been filed by the petitioners for issuing directions to respondents No.1 to 3 to protect their lives and liberty at the hands of respondents No.4 to 6.
(3.) Learned counsel for the petitioners contends that both the petitioners, who are present in Court, being major have performed their marriage contrary to the wishes of respondents No.4 to 6 and are under constant threat by the private respondents. Mr. Anant Kataria, Advocate and Mr. Naresh Gopal Sharma, Advocate put in appearance on behalf of private respondents and submit that marriage has been solemnized by putting pressure upon petitioner No.1. Petitioners as well as respondent No.4 have been heard in person. Petitioner No.1 seeks some more time to make statement and also states that today she wants to go with her parents. Respondent No.4 has also given an undertaking before this Court that no action would be taken against petitioner No.2 and no harm would be caused to him in any matter. Being major, the petitioner is at liberty to accompany the parents or her husband and to make statement before this Court regarding the validity of the marriage whether she has solemnized the marriage or not, Adjourned to 28.1.2011. Petitioners as well as respondents No.4 and 5 are directed to remain present in Court on the next date of hearing. However, keeping in view the threat, arrest of the petitioners is stayed and it is directed that no case with regard to kidnapping or any other relating to marriage of the petitioners be registered. To be taken up immediately after the urgent cases.";