Punjab-Haryana High Court
Jernail Singh And Another vs State Of Haryana And Others on 24 July, 2013
Author: Rekha Mittal
Bench: Rekha Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-23722 of 2013 (O&M)
Date of decision : 24.7.2013
Jernail Singh and another ...Petitioners
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MRS. JUSTICE REKHA MITTAL.
Present : Mr. Vikas Kumar, Advocate,
for the petitioners.
REKHA MITTAL, J.
Prayer in the present petition filed under Section 482 of the Code of Criminal Procedure, is for issuance of a direction to respondent Nos.1 to 3, to protect the lives and liberty of the petitioners from respondent Nos.4 to 7.
The petitioners assert that they are major and as there is no legal impediment, they have contracted marriage. The petitioners have already moved a representation dated 22.7.2013 (Annexure P/5) before respondent No. 2 - Superintendent of Police, Jind for protecting their lives and liberty.
I have interacted with petitioner No. 2. She has no contact with her parents after the alleged marriage. As per the allegations, the representation was made on 22.7.2013 and the petition was drafted on 23.7.2013. Firstly, it is not sure if the representation of the petitioners has actually been despatched much less received by the addressee. The petitioners have approached this Court in a haste without any grievance to express that the police authorities have failed to take action. It appears that the petitioners have approached this Court with an intention to create Saini Paramjit Kaur 2013.07.25 18:09 I attest to the accuracy and integrity of this document Chandigarh CRM No.M-23722 of 2013 (O&M) -2- evidence in regard to their marriage in the shape of a protection order.
In this view of the matter, the petition is dismissed.
(REKHA MITTAL) JUDGE 24.7.2013 paramjit Saini Paramjit Kaur 2013.07.25 18:09 I attest to the accuracy and integrity of this document Chandigarh