Punjab-Haryana High Court
Petitioners vs State Of Haryana And Others on 5 August, 2011
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl.Misc.No.M-23694 of 2011 (O&M)
DATE OF DECISION: August 05, 2011
pooja and another
.....Petitioners
versus
State of Haryana and others
.....Respondents
CORAM:- HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr.Sandeep Thakan, Advocate for the petitioners
..
RAJAN GUPTA, J.: (Oral)
The petitioners have filed this petition under Section 482 Cr.P.C. seeking protection, as they apprehend danger to their life and liberty at the hands of respondents No.4 to 11.
The petitioners claim that both of them are major and have married each other against the wishes of their parents. Reliance is placed on judgment reported as Fiaz Ahanger & Ors. Vs. State of J & K, 2009(3) RCR (Civil)
217. Notice of motion to official respondents.
On asking of the court, Mr.Sidharth Sarup, DAG, Haryana, accepts notice.
Without expressing any opinion with regard to age or validity of marriage of the petitioners, the instant petition is disposed of with a direction to the Superintendent of Police, Bhiwani/respondent No.2, to look into the representation, Annexure P-5, preferred by the petitioners and take appropriate steps if circumstances so warrant.
August 05, 2011 ( RAJAN GUPTA ) pc JUDGE