Punjab-Haryana High Court
Charul Mittal Garg And Another vs State Of Haryana And Others on 29 January, 2009
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
Crl.Misc.No.M-2669 of 2009 (O&M)
Date of decision: 29 .01.2009
Charul Mittal Garg and another
......Petitioners
Versus
State of Haryana and others
.......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr.Sushil Gautam, Advocate,
for the petitioners.
****
SABINA, J.
CRM No. 4922 of 2009 Application is allowed.
The petitioners are exempted from filing the certified copies of Annexures P-1 to P-8 Crl.Misc.No.M- 2669 of 2009 Charul Mittal and Rajiv Garg-petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for protection of their life and liberty from the hands of respondent Nos.4 and 5.
Learned counsel for the petitioners has submitted that the marriage of the petitioners was solemnized on 26.1.2009. Certificate (Annexure P-4) in this regard has been issued by Shiv Mandir Ralli, Panchkula. The petitioners have not filed any representation before the police for seeking protection to their life Crl.Misc.No.M-2669 of 2009 (O&M) -2- and liberty as they are being chased by the family members of petitioner No.1, who do not approve their marriage.
Accordingly, without expressing any opinion on the merits of the case, in case the petitioners approach Senior Superintendent of Police, Jind-respondent No.2 for protection of their life and liberty then he is directed to look into the representation made by the petitioners and if required, necessary protection be provided to them.
Petition stands disposed of in the above terms.
(SABINA) JUDGE January 29, 2009 anita