Punjab-Haryana High Court
Pooja Garg & Anr vs State Of Punjab & Ors on 4 January, 2011
Author: Daya Chaudhary
Bench: Daya Chaudhary
Crl. Misc. No. M-47 of 2011 (O&M) (1)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl. Misc. No. M-47 of 2011 (O&M)
DATE OF DECISION: 04.01.2011
Pooja Garg & Anr. ..........Petitioners
Versus
State of Punjab & Ors. ..........Respondents
BEFORE:- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. GS Nahel, Advocate
for the petitioners.
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DAYA CHAUDHARY, J.
Crl. Misc. No. 83 of 2011 Application is allowed as prayed for.
Crl. Misc. No. M-47 of 2011 The present petition has been filed under Section 482 Cr.P.C. for issuance of directions to the official respondents to provide adequate security to protect lives and liberty of the petitioners who apprehend threats to their lives at the hands of private respondents and for further direction not to harass and interfere in their peaceful married life and not to intrude into their privacy.
Learned counsel for the petitioners contends that both the petitioners are major for the purpose of marriage and have solemnized their marriage on 24.12.2010 against the wishes of respondents No.4 and 5, who are interfering in their peaceful married life. The petitioners, who are present in Court stated that parents of petitioner No.1 are not happy with their marriage and are unnecessary interfering in their married life.
Notice of motion.
Mr. Mohit Garg, Advocate, appears on behalf of respondent No.5 and requested that some time may be given to respondent No.5 to Crl. Misc. No. M-47 of 2011 (O&M) (2) talk with her daughter. Petitioner No.1 and respondent No.5 were allowed to meet for some time and after taking for some time, learned counsel for respondent No.5 stated that although respondents No.4 and 5 are not happy with the marriage of their daughter and respondent No.5, who is present in Court, has tried to convince her daughter but she failed to make her understand and now she is not going to interfere in their married life in any manner. Learned counsel further states that respondents No.4 and 5 have no concern with the marriage of the petitioners in any manner and neither they have threatened the petitioners nor putting any pressure upon them.
On the asking of the Court, Mr. Gaurav Garg Dhuriwala, AAG, Punjab, who is present in Court, accepts notice on behalf of respondents No.1 to 3 and states that necessary action in accordance with law will be taken on the representation moved by the petitioners.
In view of the above, the present petition is disposed of with a direction to respondent No.2-SSP Sangrur to take action on the representation filed by the petitioners, which is annexed as Annexure P-5 with the petition, within a period of two weeks from the date of receipt of copy of the order in accordance with law.
However, this order shall not be construed to be conferring the legitimacy or authenticity to the factum of marriage having been performed as the Court is clearly deprived of any means to determine the aforesaid facts.
It is also made clear that since statement has been made by learned counsel for respondent No.5 that respondent No.5 will not interfere in the married life of the petitioners, the police may not harass her and her husband in any manner.
January 04, 2011 (DAYA CHAUDHARY) pooja JUDGE Crl. Misc. No. M-47 of 2011 (O&M) (3)
Note:-Whether this case is to be referred to the Reporter .......Yes/No