Punjab-Haryana High Court
Gaganpreet Kaur And Another vs State Of Punjab And Others on 11 February, 2010
Author: S.S. Saron
Bench: S.S. Saron
In the High Court of Punjab and Haryana at Chandigarh
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Criminal Misc. No.M-4178 of 2010
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Date of decision:11.2.2010
Gaganpreet Kaur and another
.....Petitioners
v.
State of Punjab and others
.....Respondents
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Present: Mr. Sukhpal Singh, Advocate for the petitioners.
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S.S. Saron, J.
The petitioners, it is stated, are major. The date of birth of petitioner No.1 as per her Matriculation certificate (Annexure-P.1) is 2.5.1988 and that of petitioner No.2 as per his PAN Card (Annexure-P.2) is 12.8.1986. Petitioner No.2 is running his own hosiery unit at Ludhiana. It is stated that he is earning well. The petitioners had a liking for each other, however, the parents (respondents No.3 and 4) of petitioner No.1 were not agreeable for the marriage. The father (respondent No.3) of petitioner No.1 is a Police official and threatened petitioner No.1 with dire consequences if she thought of marrying petitioner No.2. The petitioners, therefore, of their own solemnized their marriage amongst themselves on 8.2.2010 at Gurdwara Sahib Sri Nirankari Darbar, Sector 21-B, Chandigarh. The photographs (Annexure-P.3) and the marriage certificate (Annexure-P.4) issued by the said Gurdwara have been placed on record. In view of the marriage that has been solemnized the petitioners apprehend threat to their life and liberty from respondents No.3 to 5 as also respondents No.6 to 10, Cr. Misc. No.M-4178 of 2010 [2] who are close relatives of petitioner No.1. The petitioners apprehend danger to their life from them. The petitioners have also submitted a representation dated 8.2.2010 (Annexure-P.5) to the SSP, Ludhiana (respondent No.1) for protecting their life and liberty. Despite the said representation, it is submitted that the threat persists.
Both the petitioners are present in Court and are identified by their counsel. It is stated by petitioner No.1 that she has solemnized her marriage with petitioner No.2 of her own free will and desire and without any kind of pressure or undue influence. Besides, she is happy with her marriage.
In the afore-noticed facts and circumstances, the present criminal miscellaneous petition is disposed of with a direction to respondents No.1 and 2 that in case the petitioners approach any of them setting out their grievances as have been made in the present petition the same shall be duly considered and looked into by them independently and in accordance with law.
February 11, 2010. (S.S. Saron) Judge *hsp*