Punjab-Haryana High Court
Arsh Angrish And Anr vs State Of Punjab And Ors on 8 December, 2015
C.R.M-M No.41588 of 2015 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.R.M-M No.41588 of 2015
Date of Decision : 08.12.2015
Arsh Angrish and another
...... Petitioners
Versus
State of Punjab and others
...... Respondents
CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
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Present : Ms. Sushma Sharma, Advocate
for the petitioners.
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
AJAY TEWARI, J. (Oral)
Prayer in the present petition filed under Section 482 of the Cr.P.C. is for issuance of a direction to the official respondents to protect the life and liberty of the petitioners and not to harass them at the instance of respondent Nos.4 to 7.
The petitioners have got married against the wishes of their parents. They are stated to be major. In support of his proof of age petitioner No.1 has placed on record a copy of passport (Annexure P-1) wherein his date of birth is mentioned as 01.10.1984 whereas petitioner No.2 has also placed on record a copy of passport (Annexure P-2) depicting her date of birth as 05.09.1992. They have also moved a representation ASHISH before the Senior Superintendent of Police, Hoshiarpur (Annexure P-5) for 2015.12.09 12:22 I attest to the accuracy and authenticity of this document Chandigarh C.R.M-M No.41588 of 2015 -2- protection of their life and liberty.
Without adverting to the merits of the controversy, the present petition is disposed of with a direction to respondent No.2-Senior Superintendent of Police, Hoshiarpur to take appropriate action on the said representation (Annexure P-5).
Since the main case has been decided, the pending Criminal Misc. Application, if any, also stands disposed of.
( AJAY TEWARI )
December 08, 2015 JUDGE
ashish
ASHISH
2015.12.09 12:22
I attest to the accuracy and
authenticity of this document
Chandigarh