Punjab-Haryana High Court
Monika Gupta & Anr vs State Of Punjab & Ors on 31 October, 2018
Author: Hari Pal Verma
Bench: Hari Pal Verma
118
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM-M-48310 of 2018.
Decided on:-October 31, 2018.
Monika Gupta and another
.........Petitioners.
Versus
State of Punjab and others
.........Respondents.
CORAM: HON'BLE MR. JUSTICE HARI PAL VERMA.
*****
Present:- Mr. Amninder Singh Cheema, Advocate
for the petitioners.
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.1 to 3 to protect the life and liberty of the petitioners at the hands of private respondents No.4 to 6.
Learned counsel for the petitioners contends that the petitioners are major and have solemnized their marriage in accordance with law. However, respondents No.4 to 6 are not accepting their marriage and are 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 28.10.2018 (Annexure P-4) to respondent No.2-Senior Superintendent of Police, District Hoshiarpur.
Notice of motion to respondents No.1 to 3 only at this stage.
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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 28.10.2018 (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 respondents No.4 to 6.
(HARI PAL VERMA)
October 31, 2018 JUDGE
Yag Dutt
Whether speaking/reasoned: Yes
Whether Reportable: No
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