Punjab-Haryana High Court
Dharmender Singh vs State Of Haryana And Others on 5 May, 2023
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
Neutral Citation No:=2023:PHHC:064974
226 2023:PHHC:064974
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP-4332-2023
Date of decision : 05.05.2023
Dharmender Singh .....Petitioner
versus
State of Haryana and others ..... Respondents
CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ
***
Present :- Mr. A.S. Gulati, Advocate
for the petitioner.
Mr. Kirpal Singh Thakur, AAG, Haryana.
***
RAJESH BHARDWAJ, J. (Oral)
This petition has been filed praying for issuance of writ in the nature of habeas corpus for releasing the detenue, Firman wife of Dharmender Singh (petitioner), who has been kept in illegal custody by respondents No.4 to 14.
This Court had issued notice to the respondents. In pursuance to the same, both the petitioners and detenue are present in the Court. SI Shri Bhagwan and Constable Kiran are also present in the Court. The Court has interacted with both the petitioner and the detenue namely, Firman Singh. It has been submitted before this Court by both of them that they both are of the age of majority and they performed their marriage on 22.02.2022. Detenue Firman Singh submits that she has performed the marriage with petitioner voluntarily and with her free will. She has submitted that on the pretext of meeting, her parents took her to their house with an intention to break the marriage. However, she was not 1 of 2 ::: Downloaded on - 06-05-2023 08:45:49 ::: Neutral Citation No:=2023:PHHC:064974 2023:PHHC:064974 CRWP-4332-2023 -2- ready for the same. She submits that now she has joined the company of her husband and both are living happily together at her husband's place at Assand, District Karnal. However, she submits that she has apprehension from her parents and thus, they be granted protection.
After hearing counsel for the parties, as the detenue is present in Court and she has deposed that she is happily married with the petitioner, the present petition is disposed of. So far as the contention of the detenue regarding her apprehension of danger to her life and liberty from respondents No.4 to 14 is concerned, the State is directed to take necessary steps to ensure protection of their life and liberty.
( RAJESH BHARDWAJ )
05.05.2023 JUDGE
m. sharma
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2023:PHHC:064974
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