Punjab-Haryana High Court
Ishan Kamboj & Anr vs Ut Of Chandigarh & Ors on 4 July, 2016
Author: A.B. Chaudhari
Bench: A.B. Chaudhari
CRM-M-22148 of 2016 1
122
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-22148 of 2016
Date of decision: July 04, 2016
Ishan Kamboj and another
.....Petitioners
Versus
Union Territory, Chandigarh and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE A.B. CHAUDHARI
Present: Petitioners in person alongwith
Mr. P.S. Miglani, Advocate.
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?
A.B. CHAUDHARI, J (Oral)
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 and 5.
Learned counsel for the petitioners has submitted that the marriage of the petitioners was solemnized on 10.06.2016. Photographs of marriage ceremony are annexed as Annexure P-4. Marriage certificate issued by Shree Tridev Sanatan Dharam Prachar Samiti (Regd.), Mansa Devi Complex, Sector 4, Panchkula is annexed as Annexure P-3. Learned counsel has further submitted that the petitioners have moved a representation to Senior Superintendent of Police, Chandigarh (Annexure P-5), but no action has been taken so far.
Accordingly, without expressing any opinion on the merits of the case, Senior Superintendent of Police, Chandigarh, respondent No.2, is directed to look into the representation (Annexure P-5) moved by petitioners and if required, necessary protection be provided to them. Liberty is further granted to the petitioners to approach the Sessions Court within a period of seven days from today.
Petition stands disposed of in the above terms.
(A.B. CHAUDHARI) JUDGE July 04, 2016 mahavir 1 of 1 ::: Downloaded on - 05-07-2016 00:10:17 :::