- (1.) These two petitions, i.e. Crl. Misc. No.M-22227 of 2013 and Crl. Misc. No.M-31065 of 2013, have one common petitioner in each of them, i.e. Harjinder Singh son of Kartar Singh, and relate basically to the elopement and marriage of the said Harjinder Singh with Sunita Rani, who is the first petitioner in CRM No.M-22227 of 2013. Crl. Misc. No.M-31065 of 2013 was ordered to be heard along with Crl. Misc. No.M-22227 of 2013 by a coordinate Bench of this Court, vide order dated 18.09.2013. Consequently, hereinafter, Crl. Misc. No.M-22227 of 2013 shall be referred to as the first petition and Crl. Misc. No.M-31065 of 2013 as the second petition, in this judgment.
(2.) The first petition, filed on 10.07.2013, seeks police protection to Sunita Rani and Harjinder Singh, at the hands of respondents No.4 to 7 therein, with respondents No.4 and 5 being the parents of Sunita Rani, respondent No.6 being her paternal uncle and respondent No.7, a "close friend" of respondent No.4.
(3.) The facts given in the petitions are in essence not denied by the respondents, though a different colouring has been given by them, as per their point of view.;