Punjab-Haryana High Court
Isha Goel And Another vs State Of Haryana And Others on 10 December, 2010
Author: Jaswant Singh
Bench: Jaswant Singh
In the High Court of Punjab and Haryana at Chandigarh
Crl.M.No. M-36345/2010(O&M)
Date of decision: 10.12.2010.
Isha Goel and another
....................Petitioners.
v.
State of Haryana and others
.....................Respondents.
Coram: Hon'ble Mr.Justice Jaswant Singh.
Present:- Mr.Kiran Kumar Madan,Advocate for the petitioners
Jaswant Singh,J.(Oral).
Prayer in this petition under Section 482 Cr.P.C., is for seeking protection to life and liberty of both the petitioners, who claim themselves to be major and allegedly performed marriage on 6.12.2010 against the wishes of brother/relations (respondent no. 4 to
6) of petitioner no.1-wife. Having performed marriage against the wishes of aforesaid respondents, now petitioners apprehend threat to their life at the hands of said respondents. It is further stated that the couple is residing at Village Bamboli, Tehsil Jagadhari,Distt.Yamunanagar, respondent no.4 is resident of H.No.702/703,HUDA, Part II, Shahbad Markanda,Distt.Kurukshetra, whereas respondents 5 and 6 are residents of Village Yara, Distt.Kurukshetra.
After hearing the learned counsel for the petitioners and keeping in view the directions issued by the Hon'ble Supreme Court in the case of Lata Singh v. State of U.P. And another, JT 2006(6) SC 173, the present petition is disposed of with a direction to petitioners to present themselves before SP Yamuna Nagar, and to make a detailed representation expressing therein their grievance and threat perception. In case, any such representation is made, the SP concerned shall look into the matter personally and take appropriate action, if so warranted in accordance with law.
Petition stands disposed of.
10.12.2010 (Jaswant Singh) joshi Judge