Punjab-Haryana High Court
Sonika & Another vs State Of U.T.Chandigarh & Others on 15 December, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc.-M No.37978 of 2011 (O&M)
Date of Decision: December 15, 2011
Sonika & another
...Petitioners
Versus
State of U.T.Chandigarh & others
...Respondents
CORAM: HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr.Amandeep Singh, Advocate,
for the petitioners.
*****
RANJIT SINGH, J.
The petitioners are seeking protection for their life and liberty as they have married against the wishes of their parents. The couple is present in the court.
The petition is disposed of with a direction to the Senior Superintendent of Police, U.T.Chandigarh to look into the complaint of the petitioners and in case he finds that there is any threat to their life and liberty, he will take appropriate action on the said complaint.
Senior Superintendent of Police, U.T.Chandigarh would be at liberty to ask the petitioners to reimburse the cost of protection in case it is required to be provided to the petitioners.
The present order, however, shall not be deemed to be proof qua the factum/validity of their matrimonial alliance.
December 15, 2011 ( RANJIT SINGH ) ramesh JUDGE