Punjab-Haryana High Court
Pooja Yadav And Another vs State Of Haryana And Others on 25 July, 2013
Author: Sabina
Bench: Sabina
Crl. Misc. No. M-23901 of 2013 -1-
In the High Court of Punjab and Haryana at Chandigarh
Crl. Misc. No. M-23901 of 2013
Date of Decision: 25.7.2013
Pooja Yadav and another ......Petitioners
Versus
State of Haryana and others .......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Petitioners in person along with
Mr. Balkar Singh, Advocate.
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SABINA, J.
Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for issuance of directions to respondents No. 2 and 3 to protect their life and liberty from the hands of respondents No. 4 to 5.
Learned counsel for the petitioners has submitted that the marriage of the petitioners was solemnized on 23.7.2013. Photographs of marriage ceremony are annexed as Annexure P-4. He has further submitted that petitioners have moved a representation to Superintendent of Police Rewari-respondent No. 2 (Annexure P-5) but no action has been taken so far.
Accordingly, without expressing any opinion on the merits of the case, Superintendent of Police, Rewari- respondent No. 2 is directed to look into the representation moved by Singh Gurpreet 2013.07.26 16:21 I attest to the accuracy and integrity of this document chandigarh Crl. Misc. No. M-23901 of 2013 -2- the petitioners (Annexure P-5) and if required, necessary protection be provided to them.
Petition stands disposed of in the above terms.
(SABINA) JUDGE July 25, 2013 Gurpreet Singh Gurpreet 2013.07.26 16:21 I attest to the accuracy and integrity of this document chandigarh