Punjab-Haryana High Court
Priya Gupta & Anr vs State Of Haryana & Ors on 2 February, 2010
Author: Daya Chaudhary
Bench: Daya Chaudhary
Crl. Misc. No.5437 of 2010 and (1)
Crl. Misc. No. M-3092 of 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl. Misc. No.5437 of 2010 and
Crl. Misc. No. M-3092 of 2010
DATE OF DECISION: 02.2.2010
Priya Gupta & Anr. ..........Petitioners
Versus
State of Haryana & Ors. ..........Respondents
BEFORE:- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. M.K. Sood, Advocate
for the petitioners.
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DAYA CHAUDHARY, J.
Crl. Misc. No. 5437 of 2010 Application is allowed as prayed for.
Crl. Misc. No. M-3092 of 2010 The present petition has been filed under Section 482 Cr.P.C. for issuance of directions to the official respondents to provide adequate security to protect life and liberty of the petitioners who apprehend threats to their life at the hands of private respondents and for further direction not to harass and interfere in their peaceful married life and not to intrude into their privacy.
The petitioners claim to be major on the basis of documents annexed with the petition and they got married contrary to the wishes of their parents and are apprehending threats to their life and liberty.
Learned counsel for the petitioners states that at present, he Crl. Misc. No.5437 of 2010 and (2) Crl. Misc. No. M-3092 of 2010 would be satisfied if the complaint/representation filed by the petitioners before S.S.P. Faridabad is decided by taking appropriate action.
The petition is disposed of with a direction to S.S.P., Faridabad to look into the matter and take appropriate action in accordance with law after verifying the facts mentioned in the complaint/representation and ensure their life and liberty. In case, S.S.P., Faridabad requires, he can call for the petitioners and their relatives, if necessary, for amicable settlement to sort out their differences.
The petition is disposed of accordingly.
February 02, 2010 (DAYA CHAUDHARY) pooja JUDGE
Note:-Whether this case is to be referred to the Reporter .......Yes/No