Daya Chaudhary, J. - (1.) THIS petition has been filed under Section 482 of Cr.P.C on behalf of Petitioners, namely, Surinder Kaur and Gurcharan Singh for issuance of directions to Respondents No. 1 to 3 not to harass the Petitioners at the instance of Respondents No. 4 to 7.
(2.) LEARNED Counsel for the Petitioners submits that since the marriage has been solemnised between the Petitioners contrary to the wishes of the parents of Petitioner No. 1, therefore, the Petitioners are apprehending threat at the instance of private Respondents. On the last date of hearing, both Petitioners as well as mother and brother of Petitioner No. 1 were present and they were allowed to meet Petitioner No. 1. Learned State Counsel submits that the statement of mother, brother and uncle of Petitioner No. 1 have been recorded and they have stated that they have now no concern with the marriage of the Petitioners and no threat would be given by them.
(3.) LEARNED Counsel for the Petitioners submits that although private Respondents have given assurance that no threat would be given but still any threat can be there at any point of time. He has also shown the ultra sound report of Petitioner No. 1 which shows that she is on the family way.;