Punjab-Haryana High Court
Priyanka And Anr vs State Of Haryana And Ors on 19 November, 2015
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
CRM-M-30407-2015
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IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM-M-30407-2015
Date of decision : 19.11.2015
Priyanka and another
..... Petitioners
VERSUS
State of Haryana and others ..... Respondents
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
Present: Mr. Sachin Gupta (Ladwa), Advocate
for the petitioners.
Mr. D.R. Singla, DAG, Haryana.
Mr. Sunny Deep Joneja, Advocate
for respondents No.5 to 8.
*****
M.M.S. BEDI, J.(Oral)
This is a petition for protection of life and liberty of the petitioners. Reply by way of affidavit on behalf of respondents No.1 to 3, filed by the State counsel, is taken on record.
Counsel for the private respondents has put in appearance and informs that there is no threat to the life and liberty of the petitioners. It has been brought to the notice of this Court that the marriage of the petitioners is void, the petitioners being amongst the members of a family falling under prohibited degrees. Private respondents seek to reserve their right to challenge the marriage on the basis of abovesaid plea. RAMANDEEP SINGH 2015.11.20 17:39 I attest to the accuracy and authenticity of this document CRM-M-30407-2015 2 In the abovesaid circumstances, interim order dated 09.09.2015, is hereby made absolute. However, the private respondents will be entitled to seek any relief challenging the relationship of the petitioners, in accordance with law.
(M.M.S. BEDI)
November 19, 2015 JUDGE
Ramandeep Singh
RAMANDEEP SINGH
2015.11.20 17:39
I attest to the accuracy and
authenticity of this document