Punjab-Haryana High Court
Gurdeep Kaur And Another vs State Of Haryana And Others on 27 May, 2013
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM No.M-17719 of 2013 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-17719 of 2013 (O&M)
Date of decision : 27.05.2013
Gurdeep Kaur and another
...Petitioners
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. Ram Kumar Saini, Advocate for the petitioners.
Petitioners in person.
JITENDRA CHAUHAN, J. (Oral)
Learned counsel for the petitioners contends that the petitioners are major and there is no legal impediment to their marriage. They have solemnized marriage. Their marriage is opposed by respondent Nos.6 to 9, who are the family members of petitioner No.1.
Notice of motion.
At the asking of the Court, Mr. Rudraneel Bhardwaj, AAG, Haryana, accepts notice on behalf of the respondent-State. A complete copy of the paper book has been furnished to the learned State counsel, in the Court.
Without expressing any opinion with regard to validity of marriage and on the merits of the assertions made in the petition, the CRM No.M-17719 of 2013 -2- instant petition is disposed of with the direction to respondent No.2- Deputy Commissioner of Police, Panchkula, that in case the petitioners move an application before him for protection of their life and liberty, he will look into the matter and provide necessary protection to the petitioners, if he is satisfied that the life and liberty of the petitioners is threatened at the hands of respondent Nos.6 to 9, in accordance with law.
Disposed of.
27.05.2013 (JITENDRA CHAUHAN) atulsethi JUDGE