Punjab-Haryana High Court
Deepak Parshad And Anr vs State Of Punjab And Ors on 13 July, 2018
Author: Hari Pal Verma
Bench: Hari Pal Verma
115
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM-M-28895 of 2018.
Decided on:-July 13, 2018.
Deepak Prashad and another
.........Petitioners.
Versus
State of Punjab and others
.........Respondents.
CORAM: HON'BLE MR. JUSTICE HARI PAL VERMA.
*****
Present:- Mr. Prashant Vashisth, Advocate
for the petitioner.
HARI PAL VERMA, J. (ORAL)
Prayer in this petition filed under Section 482 Cr.P.C. is for issuance of directions to the respondents No.2 and 3 to protect the life and liberty of the petitioners at the hands of private respondent No.4.
Learned counsel for the petitioners states that there is typographical error in para No.3 of the petition. The date of birth of the petitioner No.1 is 1.1.1997 and not 1.1.1999 as typed. Similarly, the date of birth of petitioner No.2 is 1.1.1999 and not 1.1.1997.
On the statement so made, date of birth of the petitioners No.1 and 2 be read as 1.1.1997 and 1.1.1999 respectively as shown in the copy of Aadhaar Cards (Annexures P-1 and P-2).
Learned counsel for the petitioners further contends that the petitioners are major and have solemnized their marriage in accordance with law. However, respondent No.4 is not accepting their marriage and is 1 of 2 ::: Downloaded on - 22-07-2018 23:37:02 ::: CRM-M-28895 of 2018 2 adamant to separate them from each other by resorting to illegal means. Learned counsel further submits that in view of imminent danger to the life and liberty of the petitioners, they had moved a representation dated 09.07.2018 (Annexure P-4) to the respondent No.2 i.e. Commissioner of Police, Ludhiana.
Notice of motion to respondents No.1 to 3 only at this stage. On asking of the Court, Mr. Rana Harjasdeep Singh, DAG, Punjab accepts notice on behalf of these respondents.
Let requisite number of copies of paper book be given to learned State counsel during the course of the day.
In view of the above, without going into the validity of the marriage, the present petition is disposed of with a direction to the respondent No.2 to take appropriate remedial measures, as warranted by law, on the representation dated 09.07.2018 (Annexure P-4) submitted by the petitioners.
In the meantime, necessary order be passed to ensure that no harm is caused to the life and liberty of the petitioners at the hands of respondent No.4.
(HARI PAL VERMA)
July 13, 2018 JUDGE
Yag Dutt
Whether speaking/reasoned: Yes
Whether Reportable: No
2 of 2
::: Downloaded on - 22-07-2018 23:37:02 :::