Punjab-Haryana High Court
Hardeep Rai & Another vs State Of Punjab & Others on 3 April, 2017
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM-M-11259-2017 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-11259-2017
Date of decision: 03.04.2017
Hardeep Rai and another ...Petitioners
Vs.
State of Punjab and others ...Respondents
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present: Petitioners in person with
Mr. Prashant Vashisth, Advocate for the petitioners.
***
Jitendra Chauhan, J. (Oral)
Learned counsel for the petitioners contends that the petitioners are major and there is no legal impediment to their marriage. They have solemnized marriage. Their marriage is opposed by respondent Nos.3 and 4.
Notice of motion.
At the asking of the Court, Ms. Harsimrat Rai, DAG, Punjab accepts notice on behalf of the respondent-State. A complete copy of the paper book has been furnished to the learned counsel, in the Court.
Without expressing any opinion with regard to validity of marriage and on the merits of the assertions made in the petition, the instant petition is disposed of with the direction to respondent No.1- Senior Superintendent of Police, Hoshiarpur to take necessary action on the representation dated 22.03.2017 (Annexure P-4) moved by the petitioners and provide necessary protection to the petitioners in accordance with law in case he is satisfied that the life and liberty of the petitioners is threatened at 1 of 2 ::: Downloaded on - 09-04-2017 08:56:27 ::: CRM-M-11259-2017 -2- the hands of respondent Nos. 3 and 4.
Disposed of.
(JITENDRA CHAUHAN)
JUDGE
April 03, 2017
vanita
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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