Punjab-Haryana High Court
Nirmal Preet Kaur & Anr vs State Of Punjab & Ors on 21 August, 2015
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CRM-M-28125-2015
Date of decision: 21.08.2015
Nirmal Preet Kaur and another
..... Petitioners
Versus
State of Punjab and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE R.P. NAGRATH
PRESENT: Mr. Deepak Aggarwal, Advocate for the petitioners.
R.P. NAGRATH, J. (ORAL)
Both the petitioners are present in person and stated to be major and they have not earlier married.
Notice of motion to respondents No. 1 to 3 only, at this stage.
On the asking of Court, Mr. Gazi Mohd. DAG, Punjab, accepts notice on behalf of respondents No. 1 to 3.
Let three copies of paper-book be supplied to learned State counsel during the course of day.
In view of the limited prayer made in the petition and without commenting upon the validity of marriage or the correctness of ages, the instant petition is disposed of with a direction to respondent No. 2-Commissioner of Police, Amritsar to look into the allegations contained in representation dated 18.08.2015 (Annexure P-4) and if warranted, take appropriate steps in accordance with law.
It is made clear that if a complaint for criminal offence or an FIR is pending, this order shall not cause any hindrance in those proceedings.
August 21, 2015 ( R.P. NAGRATH )
rishu JUDGE
RISHU KATARIA
2015.08.21 17:16
I attest to the accuracy and
authenticity of this document