Punjab-Haryana High Court
Anu Sharma And Another vs State Of Punjab And Others on 24 September, 2009
Author: Rajan Gupta
Bench: Rajan Gupta
CRM No. M-27085 of 2009 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH.
CRM No. M-27085 of 2009 (O&M)
Date of decision: 24.9.2009
Anu Sharma and another ...Petitioners
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. R.C. Sharma, Advocate, for the petitioners. Rajan Gupta, J (oral).
The petitioners have filed this petition under Section 482 Cr.P.C. for protection of their life and liberty.
Learned counsel for the petitioners contends that the petitioners are major and have married against the wishes of their parents. They have placed on record Annexures P-1 & P-2, as proof of their age and also marriage certificate, Annexure P-5. He further submits that a representation (Annexure P-6) was made to the Senior Superintendent of Police, Mohali bringing to his notice that the petitioners have married and feared threat to their life and liberty from respondents No.4 and 5.
Notice of motion to official respondents. On asking of the Court Mr. Shailesh Gupta, DAG, Punjab accepts notice.
After hearing counsel for the parties, the instant petition is CRM No. M-27085 of 2009 2 disposed of with a direction to the Senior Superintendent of Police, Mohali to look into the representation, Annexure P-6, preferred by the petitioners and take appropriate steps in the facts and circumstances of the case.
(RAJAN GUPTA) JUDGE September 24, 2009 'rajpal'