- (1.) This petition has been filed under Section 482 Cr.P.C. seeking protection of life and liberty of the petitioners. It has been pleaded that the petitioners got married against the wishes of respondent no. 4, who is the brother of petitioner no. 1.
(2.) In para no. 3 of the petition, it has been pleaded that petitioner no. 2-Rakesh Kumar is a resident of Village and Post Office Trewa, Tehsil Bishnah, District Jammu. Even in the memo of parties, petitioner no. 2 has been shown as a resident of Jammu. Admittedly, the petitioners as husband and wife have not lived in Ludhiana/within the territorial jurisdiction of this Court.
(3.) Petition is dismissed with liberty to the petitioners to approach a Court having competent jurisdiction.;