Punjab-Haryana High Court
Smt.Reena And Another vs State Of Punjab And Others on 15 February, 2012
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
CRM No.M-4501 of 2012 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM No.M-4501 of 2012
Date of Decision:15.02.2012
Smt.Reena and another ......Petitioners
Versus
State of Punjab and others .....Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR.
Present: Mr.Harender Singh, Advocate,
for the petitioners.
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MEHINDER SINGH SULLAR, J.(oral) Heard.
Issue notice of motion.
At this stage, Mr.Jasdev Singh Brar, Assistant Advocate General, Punjab, accepts notices on behalf of respondent Nos.1, 3 and 5 and Mr.Charanjit Singh Bakhshi, Additional Advocate General, Haryana, accepts notices on behalf of respondent Nos.2, 4 and 6, respectively.
The petitioners claiming themselves to be major, submitted that they have performed their marriage against the wishes of the parents. They apprehend danger to their lives from respondent Nos.7 to 12.
Having heard the learned counsel for the parties, having gone through the record and without commenting and expressing any opinion with regard to the age of the parties and the validity of their marriage, respondent Nos.3 to 6 are restrained from taking petitioner No.2(husband) into custody, pertaining to the allegations that he has kidnapped, abducted and raped petitioner No.1(wife), without recording her statement under Section 164 Cr.P.C. They are further directed to protect their lives and liberty, in view of the observations of this Court CRM No.M-4501 of 2012 2 in case Pardeep Kumar and another Versus State of Haryana and others, 2008 (3) RCR(Criminal) 376. At the same time, respondent Nos.7 to 12 are restrained from interfering in the peaceful living/lives of the petitioners.
The petition is disposed of accordingly.
Needless to say, the copies of the order be given dasti to the parties under the signatures of the Reader attached to this Court.
February 15, 2012 (MEHINDER SINGH SULLAR)
seema JUDGE
CRM No.M-4501 of 2012 3
CRM No.9664 of 2012 in
CRM No.M-4501 of 2012
Present: Mr.Harender Singh, Advocate,
for the petitioners.
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Application is allowed as prayed for.
February 15, 2012 (MEHINDER SINGH SULLAR)
seema JUDGE