Punjab-Haryana High Court
Seema Rani And Another vs State Of Haryana And Others on 24 April, 2009
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
Crl. Misc. No. M- 11167 of 2009(O&M)
Date of Decision:April 24, 2009
Seema Rani and another
---Petitioners
versus
State of Haryana and others
---Respondents
Coram: HON'BLE MRS. JUSTICE SABINA
***
Present: Mr.P.S.Jammu,Advocate,
for the petitioners
***
SABINA, J.
Crl. Misc. No. 20519 of 2009 Application is allowed.
Petitioners are exempted from filing certified copies of Annexures.
Crl. Misc. No. M-11167 of 2009 Seema Rani and Kundan Lal -petitioners have filed this petition under Section 482 of the Code of Criminal Procedure (hereinafter referred to as "Cr.P.C.") for issuance of directions to respondents No. 2 to 3 to protect their life and liberty from the hands of respondents No. 4 and 5.
Learned counsel for the petitioners has submitted that the marriage of the petitioners was solemnized on 20.4.2009 and photographs in this regard are annexed as Annexure P-3. He has further submitted that petitioners have moved a representation dated 21.4.2009 (Annexure P-6) to Crl. Misc. No. M- 11167 of 2009(O&M) -2- the Superintendent of Police, Sirsa for redressal of their grievances but no action has been taken so far.
Accordingly, without expressing any opinion on the merits of the case, the Superintendent of Police, Sirsa -respondent No. 2 is directed to look into the representation made by the the petitioners (Annexure P-6) and if required necessary protection be provided to them.
Petition stands disposed of in the above terms.
(SABINA) JUDGE April 24, 2009 PARAMJIT