Punjab-Haryana High Court
Sapna And Anr vs State Of Haryana & Ors on 25 June, 2015
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl.Misc. No.20455 of 2015
Date of Decision: June 25, 2015
Sapna and another
...Petitioners
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
--
Present: - Mr.Vijay Kumar, Advocate
for the petitioners
Mr. Manoj Kumar Sangwan, DAG, Haryana
Mr. H.P.S. Aulakh, Advocate
for the respondent No.4.
-
HARINDER SINGH SIDHU, J.
The present petition has been filed under Section 482 Cr.P.C. seeking direction to respondents Nos. 2 and 3 to provide protection to the lives and liberty of the petitioners at the hands of private respondents No.4 to 7.
It has been averred that the date of birth of petitioner No.1 is 10.10.1996 and date of birth of petitioner No.2 is 01.01.1995 and copy of transfer certificate of petitioner No.1 and copy of the Adhar Card of petitioner No. 2 are attached as Annexures P-1 and P-2 respectively.
It has been submitted that the marriage of the petitioners was solemnized on 22.06.2015 according to Hindu DINESH KUMAR rites and ceremonies. The photographs of marriage are 2015.06.26 06:06 I attest to the accuracy and integrity of this document Chandigarh Crl.Misc. No.20455 of 2015 -2- attached as Annexure P- 3 (Colly.). Private respondents No.4 to 7 are opposed to the marriage, as the petitioners had performed the marriage without their consent. The petitioners have submitted representation dated 22.06.2015 (Annexure P-
4) to respondent No. 2 seeking protection of their lives and liberty at the hands of the private respondents.
Learned counsel for respondent No.4, who is the father of petitioner No.1 states that petitioner No.1 is a minor, for which he relies on a certificate issued by Block Education Officer, Kurukshetra, copy thereof has been placed on record.
Be as it may as this petition is only confined to seeking directions to safeguard the life and liberty of the petitioners, hence, without expressing any opinion on the merits of the case or the validity of the marriage and the age of the petitioners, the present petition is disposed of with direction to respondent No.2 to look into the representation (Annexure P-4) and take necessary action in accordance with law.
June 25, 2015 (HARINDER SINGH SIDHU)
dinesh JUDGE
DINESH KUMAR
2015.06.26 06:06
I attest to the accuracy and
integrity of this document
Chandigarh