RAMESHWAR SINGH MALIK - (1.) CRIMINAL Misc. No.33919 of 2012 Application is allowed subject to all just exceptions. CRIMINAL miscellaneous application stands disposed of. CRIMINAL Misc. No. 17012 of 2012
(2.) BOTH the petitiones are present in the Court and are identified by their counsel. The petitioners seek protection to their life and liberty. They have filed the instant petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') alleging that they being of marriageable age, got married with each other. The petitioners claim that their marriage is legal. The private respondents are not accepting the marriage of the petitioners alleging it to be against the social norms. The petitioners tried to persuade their parents and relatives but remained unsuccessful in their endeavour. The private respondents, it is alleged, are hell-bent to separate the petitioners from each other by resorting to illegal means. Thus, it has been pleaded that the petitioners are apprehending imminent danger to their life and liberty from the private respondent. Having been left with no other option, it has become the compulsive necessity for the petitioners to approach this Court.
(3.) LEARNED counsel for the petitioners, while relying upon Annexures P-1 and P-2 submits that both the petitioners are major. However, there is no definite proof of age of petitioner No. 2 available on the record except his own affidavit Anneuxre P-2. They have married each other of their own free will but against the wishes of private respondents. Photographs of the marriage are appended as P-4. LEARNED counsel for the petitioners submit that apprehending danger to their life and liberty at the hands of private respondents No.4 and 5 representation dated 29.05.2012 (Annexure P-5) was submitted to the Senior Superintendent of Police, Moga, respondent No.2 but no action thereon has been taken so far.;