- (1.) The petitioners seek quashing of the impugned FIR No. 2 dated 8.2.2011 under Sections 363, 366, 120-B IPC registered at Police Station Bhaini Mian Khan, District Gurdaspur, invoking the inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.) The factual background of the case, necessary for resolving the issue involved, can be put briefly. Petitioner No.1 (Vijay @ Tony) and Kiran (daughter of complainant-respondent No.2) had fallen in love with each other. Since petitioner No.1 and Kiran (daughter of the complainantrespondent) failed to persuade the complainant-respondent No.2 (for short 'complainant') to agree for their marriage, they performed marriage with each other of their own free will, however against the wishes of complainant. Apprehending danger to their lives and liberty at the hands of complainant, Kiran and her husband (Vijay @ Tony) approached this Court by way of Criminal Misc. No. M-4376 of 2011 (Kiran and another Vs. State of Punjab and others) under Section 482 Cr.P.C seeking protection to their lives and liberty. In the above said petition, Crl. Misc. No. M-4376 of 2011, this Court passed the following order:- "The present petition has been filed under Section 482 Cr.P.C. for issuance of directions to the official respondents to provide adequate security to protect lives and liberty of the petitioners who apprehend threats to their lives at the hands of private respondents and for further direction not to harass and interfere in their peaceful married life and not to intrude into their privacy.
(2.) Additional affidavits of the petitioners showing their date of births have been filed in the Court today and the same are taken on record.
(3.) The petitioners, who are present in Court, claim to be major and they got married contrary to the wishes of their parents and apprehending threats to their lives and liberty.;