Criminal Misc. No. M-11426 of 2012 (O&M) 1 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

Criminal Misc. No. M-11426 of 2012 (O&M) Date of decision: 17.08.2012.

Neha and another ..Petitioners Versus

State of Punjab and others ..Respondents CORAM: HON'BLE MRS. JUSTICE DAYA CHAUDHARY Present: Mr. Munish Behl, Advocate,

for the petitioners.

Mr. Vishal Munjal, Addl. A.G., Punjab,

for respondents No.1 to 3 - State.

None for respondents No.4 to 9.

Daya Chaudhary, J. (Oral)

Neha and Rakesh Kumar-petitioners were apprehending threat at the instance of respondents No.4 to 9 as they have solemnized their marriage contrary to their wishes. Subsequently, after issuing notice of motion, reply has been filed on behalf of respondents No.4 to 9 and an affidavit of respondent No.4 has been placed on record with the reply wherein it has been mentioned that the private respondents have no objection to the marriage of the petitioners and they are not interfering in their matrimonial life in any manner. It has also been mentioned that no harm has been caused to the petitioners. The allegations levelled in the petition are false and no theat was ever given by the private respondents. Simply it has been mentioned that since the petitioners have solemnized their marriage without any intimation to the private respondents.

Criminal Misc. No. M-11426 of 2012 (O&M) 2 In view of the affidavit filed by respondent No.4 on behalf of respondents No.4 to 9, no further direction is required to be issued at this stage and the present petition has become infructuous. Dismissed as infructuous.

However, in case any threat is there, the petitioners are at liberty to move application to the concerned Police Station. 17.08.2012 (DAYA CHAUDHARY) neetu JUDGE