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Punjab-Haryana High Court

Ravindra Singh And Anr vs State Of Punjab And Others on 19 December, 2022

130     IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH


                                               CRWP-11952-2022
                                               Date of Decision:19.12.2022

Ravindra Singh and another                                        ...Petitioners

                                       vs.

State of Punjab and others                                       ...Respondents

Coram :      Hon'ble Mr. Justice N.S.Shekhawat

Present :    Ms. Kamaldeep Kaur, Advocate
             for the petitioners.

                   ***

N.S.Shekhawat J. (Oral)

The petitioners have filed the instant petition with a prayer to direct the respondents No.2 & 3 to protect the life and liberty of the petitioners and also directing the respondents No.4 & 5 not to interfere in their lives and liberty.

Learned counsel for the petitioners submits that the petitioners have already submitted a representation dated 13.12.2022 (Annexure P-4) to the Senior Superintendent of Police, Ludhiana Rural, District Ludhiana and she shall be satisfied if directions are issued to respondent No.2 to look into their representation dated 13.12.2022 (Annexure P-4).

Notice of motion to respondents No.1 to 3, at this stage. On the asking of the Court, Mr. Vipin Pal Yadav, Additional Advocate General, Punjab, accepts notice on behalf of respondents No.1 to 3.

I have heard learned counsel for the parties.

In view of the limited prayer made by learned counsel for the petitioners and without expressing anything on the merits and claim of the parties, respondent No.2 - Senior Superintendent of Police, Ludhiana Rural, 1 of 2 ::: Downloaded on - 20-12-2022 11:19:22 ::: CRWP-11952-2022 -2- District Ludhiana, is directed to depute a senior officer to look into the matter and after seeking a report, he may pass an appropriate orders, in accordance with law.

This order shall not be construed as an expression of opinion on the validity of the marriage of the parties. The parties mentioned in the petition or any other person mentioned in the petition shall be at liberty to take recourse to appropriate law, if any.

With these observations, this petition is disposed of.





                                                     (N.S.SHEKHAWAT)
19.12.2022                                                 JUDGE
hemlata

                   Whether speaking/reasoned :          Yes/No
                   Whether reportable            :      Yes/No




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