Punjab-Haryana High Court
Reena And Another vs State Of Haryana And Others on 26 June, 2014
Author: Fateh Deep Singh
Bench: Fateh Deep Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Criminal Misc. No. M-21243 of 2014
Date of decision : June 26, 2014
Reena and another ....Petitioners
versus
State of Haryana and others ....Respondents
Coram: Hon'ble Mr. Justice Fateh Deep Singh
Present : Mr. Krishan Singh, Advocate, for the petitioners
Fateh Deep Singh, J. (Oral)
Learned counsel for the petitioners states that the petitioners will be satisfied if respondent No. 2 i.e. Superintendent of Police, Sonepat is directed to take appropriate action in accordance with law on application dated 24.6.2014 (Annexure P5), made to him by the petitioners.
In view of the limited prayer made by the learned counsel for the petitioners and without going into the merits of the claim raised by the petitioners, this petition is disposed of with direction to respondent No. 2 i.e. Superintendent of Police, Sonepat to take appropriate action in accordance with law on application dated 24.6.2014 (Annexure P5), already stated to have been moved to him by the petitioners.
Nothing in this order shall have any bearing regarding age of the petitioners or factum or validity of their marriage or on any civil or criminal proceedings.
However, the petitioners shall be at liberty to move this Court, if need arises.
Disposed of.
( Fateh Deep Singh )
June 26, 2014 Judge
'tiwana'
Tiwana Dalbir Singh
2014.06.26 13:39
I attest to the accuracy and
integrity of this document.
High Court, Chandigarh
Tiwana Dalbir Singh
2014.06.26 13:39
I attest to the accuracy and
integrity of this document.
High Court, Chandigarh