Punjab-Haryana High Court
Tanka Bhadur Chetri And Anr vs Ut Of Chandigarh And Ors on 11 June, 2015
Author: Rajesh Bindal
Bench: Rajesh Bindal
VARINDER SINGH
2015.06.11 18:31
IN THE HIGH COURT OF PUNJAB AND HARYANA I attest to the accuracy and integrity
of this document
Punjab & Haryana High Court at
AT CHANDIGARH Chandigarh
CRM-M No. 19649 of 2015 (O&M)
Tanka Bhadur Chetri and another
..... Petitioners
vs
State of Chandigarh and others
..... Respondents
Present Mr. Harminderjeet Singh, Advocate, for the petitioners.
Rajesh Bindal, J.
The present petition is disposed of with a direction to the Senior Superintendent of Police, Chandigarh, that in case the petitioners move an application before the aforesaid authority to provide protection to their life and liberty, the same shall be considered and if required, necessary protection be provided to them. This order may not be treated as a seal of the Court on the marriage of the petitioners.
11.6.2015 (Rajesh Bindal) vs Judge