Punjab-Haryana High Court
Ramu And Another vs The Secretary To Chandigarh (U.T.) And ... on 14 October, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Criminal Misc. No. M-31231 of 2011 (O&M)
Date of Decision: 14.10.2011.
Ramu and another
....Petitioners
Versus
The Secretary to Chandigarh (U.T.) and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE NAWAB SINGH
Present: Ms. Anuradha Gupta, Advocate
for the petitioners.
NAWAB SINGH, J. (ORAL)
The petitioners have moved this Court seeking Police protec- tion on the ground that they have married against the wishes of their par- ents and relations and they now apprehend danger to their lives.
It has been contended by learned counsel for the petitioners that the parents/relatives of the petitioners are constantly threatening them for marrying against their wishes. Hence, they have no option but to knock the door of this Court for seeking Police protection. In this regard, they have moved representation (Annexure P-10) before Police authorities.
Notice of motion.
Mr. Rajiv Sharma, Advocate appears on behalf of U.T. Chandigarh.
In this view of the matter, the Senior Superintendent of Police, U.T., Chandigarh, is directed to look into representation (Annexure P-10) and if there is any substance in it, may proceed further, in accordance with law.
Disposed of accordingly.
(NAWAB SINGH) JUDGE 14.10.2011 Ishwar