Punjab-Haryana High Court
Pooja Rani And Another vs State Of Punjab And Others on 10 February, 2009
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
Crl. Misc. No. M- 31152 of 2008 (O&M)
Date of Decision:February 10, 2009
Pooja Rani and another
---Petitioners
versus
State of Punjab and others
---Respondents
Coram: HON'BLE MRS. JUSTICE SABINA
***
Present: Mr. B.D.Sharma,Advocate,
for the petitioners
***
SABINA, J.
Crl. Misc. 54807 of 2008 Application is allowed.
Petitioners are exempted from filing certified copies of Annexures P-1 to P-6 and detailed affidavit and photocopies of the Annexure P-1 to P-6 are taken on record.
Criminal Misc. No.M-31152 of 2008 Pooja Rani and Gurvinder Singh - petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for issuance of directions to respondents No. 1 to 3 to protect their life and liberty and further to direct respondents No. 1 to 3 not to harass, humiliate them and their other family members.
Learned counsel for the petitioners has submitted that the Crl. Misc. No. M- 31152 of 2008 (O&M) -2- marriage of the petitioners was solemnized on 7.10.2008. Certificate (Annexure P-5) in this regard has been issued by Gurudwara Jiwan Sudhar Sabha, Sector-32, Chandigarh. The petitioners have moved a representation to Senior superintendent of Police, Fatehgarh Sahib, and a copy of the same has been annexed as Annexure P-6.
Accordingly, without expressing any opinion on the merits of the case, Senior Superintendent of Police, Fatehgarh Sahib-respondent No. 2 is directed to look into the representation made by the petitioners (Annexure P-6) and if required, necessary protection be provided to them.
Petition stands disposed of in the above terms.
(SABINA) JUDGE February 10, 2009 PARAMJIT