Punjab-Haryana High Court
Maninder Kaur And Another vs . State Of Punjab And Others on 31 May, 2011
Crl. Misc. No.M-17189 of 2011 (O&M)
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Maninder Kaur and another Vs. State of Punjab and others
Present : Mr. B.S. Bhalla, Advocate
for the petitioners.
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AJAY TEWARI, J. (ORAL)
This petition has been filed under Section 482 Cr.P.C. for the issuance of a directions to respondents No.3 not to harass the petitioners and at the instance of respondents No.4.
Both the petitioners are stated to be major. In proof thereof the petitioner No.1 has placed on record the matriculation certificate and the petitioner No.2 has placed on record his passport as Annexures P-1 showing date of birth of the petitioner No.1 as 16.09.1988 and the date of birth of the petitioner No.2 as 10.05.1985.
The petitioners have already moved a representation before the Senior Superintendent of Police, Moga for protecting their life and liberty. Copy of the representation is annexed as Annexure P-4.
Without adverting to the merits of the controversy, the present petition is disposed of with a direction to the Senior Superintendent of Police, Moga to take an appropriate action on the said application.
A copy of this order be given dasti to learned counsel for the petitioners on payment of usual charges.
( AJAY TEWARI ) May 31, 2011. JUDGE ashish