S.S.Saron - (1.) (Oral)
(2.) THE petitioners, it is stated, solemnized their marriage amongst themselves at Sri Nirankari Darbar (Rawalpindi), Sector 21-B, Chandigarh on 25.3.2007 (Annexure-P.6). It is submitted that the said marriage between the petitioners was not to the liking of respondent No.4-father of petitioner No.2 as it was an inter-case marriage. THErefore, respondent No.4 by exercising his influence on the Police authorities i.e. SSP, Ludhiana (respondent No.2) and SHO, Police Station Division No.7, Jamalpur, Ludhiana (respondent No.3) is harassing the petitioners. By way of the present petition under Section 482 Cr.P.C. the petitioners seek directions from this Court to the respondents not to harass Cr. M. No.19513-M/2007 Them and not to implicate Them in any false case at the instance of respondent No.4. During the course of hearing, learned counsel for the petitioners has submitted that a representation dated 26.3.2007 (Annexure- P.7) has been submitted by petitioner No.2 to the SSP, Ludhiana (respondent No.2). The mode of submitting the said representation, however, is not proved. In any case, it is appropriate to note that for the grievance as made in the present petition, the petitioners have not approached respondents No.2 and 3 by making effective representation. In the circumstances, the present petition is disposed of with a direction that in case the petitioners approach respondents No.2 and 3 making out a grievance as has been made in the present petition the same would be looked into in accordance with law and uninfluenced by any observation made herein. The criminal miscellaneous petition is accordingly disposed of.;