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Punjab-Haryana High Court

Manpreet Kaur Dhillon And Anr vs State Of Punjab & Others on 29 August, 2018

Author: Arvind Singh Sangwan

Bench: Arvind Singh Sangwan

CRM-M No.37574 of 2018                                                       1

     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH


                                            CRM-M No.37574 of 2018
                                            Date of decision: 29.08.2018

Manpreet Kaur Dhillon and another
                                                             ....Petitioners

                                   Versus
State of Punjab and others
                                                             ....Respondents

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:     Mr. Karandeep S. Sidhu, Advocate
             for the petitioners.

ARVIND SINGH SANGWAN J. (Oral)

The petitioners have approached this Court seeking protection of their life and liberty on the premise that petitioner No.1 has performed marriage with petitioner No.2 against the wishes of her parents and other family members and the petitioners are apprehending threat to their life and liberty at their instance.

Notice of motion.

Mr. Sidakmeet Singh Sandhu, AAG, Punjab accepts notice on behalf of the respondent - State.

Learned counsel for the petitioners has submitted that a representation dated 27.08.2018 was made to the Senior Superintendent of Police (Rural), Amritsar (Annexure P4), seeking necessary protection but no action has been taken so far in the matter.

Heard.

Without examining the question of validity or otherwise of 1 of 2 ::: Downloaded on - 06-09-2018 06:25:40 ::: CRM-M No.37574 of 2018 2 marriage of the petitioners, the present petition stands disposed of with a direction to the Senior Superintendent of Police (Rural), Amritsar to look into grievance of the petitioners expressed in the representation (Annexure P4) and take appropriate action, if any, warranted in the circumstances.

The Senior Superintendent of Police (Rural), Amritsar - respondent No.3 is further directed to convene a meeting between the petitioners and the parents of petitioner No.1, if so required. It is further directed that petitioner No.1 will submit the complete address of her parents along with the mobile phone numbers to enable respondent No.3, to comply with the directions.




                                          (ARVIND SINGH SANGWAN)
                                                   JUDGE
29.08.2018
yakub

             Whether speaking/reasoned                Yes/No

             Whether reportable                       Yes/No




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