- (1.) The prayer in the application under Section 482 Cr.P.C filed by respondent No.5, the mother of petitioner No.1, has been made for recalling the order dated 17.04.2012 passed by this Court in Criminal Misc. No.M-10541 of 2012 whereby, the Senior Superintendent of Police, Kapurthala, was directed to take action as warranted by law on the representation (Annexure P-5) moved by the petitioners and in the meantime to issue necessary orders to ensure that no harm was caused to the lives and liberty of the petitioners at the hands of the private respondents.
(2.) The brief facts of the case are that Gagandeep Kaurpetitioner No.1 and Lovepreet Singh-petitioner No.2 filed Criminal Misc. No.M-10541 of 2012 for issuance of directions to the official respondents, the Senior Superintendent of Police, Kapurthala, and the Inspector/SHO, Police Station, Sultanpur Lodhi, District Kapurthala, to protect the lives and liberty of the petitioners with the further directions to respondent Nos.4 to 9 not to interfere in the peaceful and lawful lives of the petitioners.
(3.) After hearing the petitioners, this Court passed the order dated 17.04.2012. The operative part of the same is reproduced as under:- "Keeping in view the seriousness of the matter but without going into the validity of the marriage, the present petition is disposed of with a direction to the Senior Superintendent of Police, Kapurthala, to take action as warranted by law on the representation moved by the petitioners and in the meantime to issue necessary orders to ensure that no harm is caused to the lives and liberty of the petitioners at the hands of the private respondents." ;