S.S.SARON - (1.) (ORAL)
(2.) THIS petition has been filed under Section 482 Cr.P.C. praying for issuance of direction to respondents No.2 to 4 not to harass or interfere in the peaceful married life of the petitioners. Notice of motion was issued to respondents No.1 to 4 who are the official respondents on 15.3.2007 for today. Learned counsel for the State has submitted that HC Gurbachittar Singh, No.366, Police Post Durgi, Police Station Model Town, Ludhiana, on 17.3.2007 has recorded the statements of the petitioners as also respondents No.5 and 6. The petitioners have stated that they are happily married and living on their own. Respondents No.5 and 6 vide their separate statements have stated that their daughter is a major and knows as to what is good for her. They have no objection to the marriage. Besides, from their side the petitioners need not have any fear. In view of the aforesaid position, the present petition has been rendered infructuous and is accordingly dismissed.;