Punjab-Haryana High Court
Pooja Ran I@ Alisha And Anr vs State Of Haryana And Ors on 27 September, 2016
Author: Inderjit Singh
Bench: Inderjit Singh
118
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-34493 of 2016 (O&M)
Date of decision: September 27, 2016
Pooja Rani alias Alisha and another
...Petitioners
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Amit K.Handa, Advocate
for the petitioners.
****
INDERJIT SINGH, J.
Petitioners have filed this petition under Section 482 Cr.P.C. for issuance of directions to respondents No.1 to 3 to protect their life and liberty and to provide adequate security to protect them from respondents No.4 to 6, who are parents and brother of petitioner No.1. The petitioners, who are present in Court today, further contend that they being major have solemnized marriage with their own consent in accordance with law. The private respondent are not accepting the marriage of the petitioners and are extending threats to them.
Heard.
Without going into the validity of the marriage and without saying anything regarding the status of the parties, the present petition is considered only for the purpose of protection of life and liberty of the petitioners. This petition is disposed of accordingly with the directions to the petitioners to contact respondents No.2 and 3, who, after their satisfaction that the petitioners are actually facing threat, shall take 1 of 2 ::: Downloaded on - 02-10-2016 01:59:59 ::: CRM No.M-34493 of 2016 (O&M) -2- necessary steps to protect the lives and liberty of the petitioners from private respondents No.4 to 6, as per law.
However, it is made clear that this order, in no way, will affect any other proceedings pending or to be filed against the petitioners etc., which are to be dealt with independently as per law.
September 27, 2016 (INDERJIT SINGH)
rajesh.k.khurana JUDGE
Whether speaking/reasoned : Yes
Whether Reportable : No
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