Punjab-Haryana High Court
Shweta Pandey And Anr vs State Of U.T Chandigarh And Ors on 24 February, 2021
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
CASE HEARD THROUGH VIDEO CONFERENCING
119
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRWP No.1882 of 2021 (O&M)
Date of decision: 24.02.2021
Shweta Pandey and another
....Petitioners
Versus
State of U.T., Chandigarh and others
....Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Mr. Virender Singh, Advocate
for the petitioners.
ARVIND SINGH SANGWAN J. (Oral)
The petitioners have approached this Court seeking protection of their life and liberty on the premise that petitioner No.1 has performed marriage with petitioner No.2 against the wishes of her parents and other family members and the petitioners are apprehending threat to their life and liberty at their instance.
Notice of motion.
Mr. Shashank Bhandari, APP, U.T. Chandigarh, accepts notice on behalf of the respondent - State.
Learned counsel for the petitioners has submitted that a representation dated 18.02.2021 was made to the Senior Superintendent of Police, Chandigarh (Annexure P5), seeking necessary protection but no action has been taken so far in the matter.
Heard.
Without examining the question of validity or otherwise of 1 of 2 ::: Downloaded on - 25-02-2021 04:45:12 ::: CASE HEARD THROUGH VIDEO CONFERENCING marriage of the petitioners, the present petition stands disposed of with a direction to the Senior Superintendent of Police, Chandigarh to look into grievance of the petitioners expressed in the representation (Annexure P5) and take appropriate action, if any, warranted in the circumstances.
The Senior Superintendent of Police, Chandigarh - respondent No.2 is further directed to convene a meeting between the petitioners and the parents of petitioner No.1, if so required. It is further directed that petitioner No.1 will submit the complete address of her parents along with the mobile phone numbers to enable respondent No.2, to comply with the directions.
(ARVIND SINGH SANGWAN)
JUDGE
24.02.2021
yakub
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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