Punjab-Haryana High Court
Bhawana Thakur & Anr vs Ut Of Chandigarh & Ors on 28 January, 2015
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
Criminal Misc.No.M-2962 of 2015 (1)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No.M-2962 of 2015
Date of Decision: January 28, 2015
Bhawana Thakur & Anr.
...Petitioners
Versus
Union Territory, Chandigarh & Ors.
...Respondents
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present: Petitioners in person with
Mr.S.K.Gupta, Advocate.
Naresh Kumar Sanghi, J.
1. Prayer in this petition, filed under Section 482, Cr.P.C., is for the issuance of direction to respondent Nos. 1 to 3 to protect lives and liberty of the petitioners at the hands of respondent Nos. 4 and 5. The petitioners contend that they being major, have solemnized their marriage in accordance with law. They further submit that respondent Nos. 4 and 5 are not accepting their marriage and adamant to separate them from each other by resorting to illegal means. They further submit that in view of the imminent danger to their lives and liberty petitioner No.1 had already moved a representation (Annexure P-5) before the Senior Superintendent of Police, UT, Chandigarh.
2. Keeping in view the seriousness of the matter but without SEEMA RANI 2015.01.28 14:36 I attest to the accuracy and authenticity of this document Chandigarh Criminal Misc.No.M-2962 of 2015 (2) going into the validity of the marriage, the present petition is disposed of with a direction to the Senior Superintendent of Police, UT, Chandigarh, to take action as warranted by law on the representation moved by petitioner No.1 and in the meantime to issue necessary orders to ensure that no harm is caused to the lives and liberty of the petitioners at the hands of respondent Nos. 4 and 5.
January 28, 2015 (Naresh Kumar Sanghi)
seema Judge
SEEMA RANI
2015.01.28 14:36
I attest to the accuracy and
authenticity of this document
Chandigarh