- (1.) The present petition under Section 482 of the Code of Criminal Procedure has been filed seeking the following reliefs:- * For issuance of directions to respondents No. 2 and 3 to protect the lives and liberty of the petitioners; * To direct the respondents not to harass the petitioners under the influence of respondent No.5; and * For issuance of directions to respondents No. 2 and 3 to issue prior notice of one week to the petitioners if a case under Sections 406 and 498-A, IPC is registered at Police Station, Women Cell, Ludhiana, District Ludhiana, at the instance of Gurmeet Kaur or any other member of her family Marriage of petitioner No. 1 Sukhwant Singh was solemnized with respondent No. 5, Gurmeet Kaur, on 29.11.2009 at Ludhiana according to Sikh rites and customs. Out of the said wedlock, a female child was born.
(2.) Due to temperamental differences, the marriage could not pull on well and there remained frequent quarrel between petitioner No. 1 and respondent No.5. Respondent No.5 allegedly left the house of the petitioners and went to her parents' house. Petitioner No. 1 filed a petition for restitution of conjugal rights under Section 9 of the Hindu Marriage Act,1955, which is pending adjudication before learned Civil Judge (Junior Division), Amritsar. Respondent No.5 also filed a complaint before the Women Cell at Ludhiana against the petitioner and other family members of his family. The petitioners appeared before Incharge, Women Cell, Ludhiana but the efforts made to settle the dispute could not yield positive results. Petitioner No. 1, Sukhwant Singh, moved an application to the Commissioner of Police, Ludhiana, for conducting fair and impartial inquiry of the complaint filed by respondent No.5, Gurmeet Kaur.
(3.) Heard.;