Punjab-Haryana High Court
Maninder Kaur And Another vs State Of Haryana And Others on 25 March, 2011
Author: Daya Chaudhary
Bench: Daya Chaudhary
Crl. Misc. No. M-9172 of 2011 (O&M) (1)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl. Misc. No. M-9172 of 2011 (O&M)
DATE OF DECISION: 25.03.2011
Maninder Kaur and another ..........Petitioners
Versus
State of Haryana and others ..........Respondents
BEFORE:- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. Karanjit Singh, Advocate
for the petitioners.
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DAYA CHAUDHARY, J.
Crl. Misc. No. 16752 of 2011 Application is allowed as prayed for.
Crl. Misc. No. M-9172 of 2011 The present petition under Section 482 Cr.P.C. has been filed on behalf of Maninder Kaur and Gurpreet Singh for issuing directions to the official respondents to protect their lives and liberty as they have solemnized their marriage contrary to the wishes of private respondents.
Learned counsel for the petitioners contends that both the petitioners are major and have solemnized their marriage contrary to the wishes of their parents. Learned counsel further submits that petitioner No.1 is not having the original copy of matriculation examination certificate, wherein, her date of birth is mentioned as 21.12.1990 as the same is in possession of her parents. Learned counsel also submits that an affidavit has been filed by petitioner No.1 with regard her age, which is on record and this fact has been mentioned in the affidavit also. It is also contention Crl. Misc. No. M-9172 of 2011 (O&M) (2) of learned counsel that the petitioners have moved a representation (Annexure P-5) to respondent No.2 i.e. Superintendent of Police, Yamuna Nagar but no action has been taken. Learned counsel for the petitioners submits that the petitioners would be satisfied if the representation filed by them is decided within some specified period and moreover, there is no legal impediments in issuing such directions.
Without commenting anything on the merits of the case as well validity and age of the petitioners, the present petition is disposed of with a direction to respondent No.2-S.P., Yamuna Nagar to look into the representation (Annexure P-5) filed by the petitioners and after verifying the factual position with regard to their age, marriage and apprehension at the instance of private respondents, if he comes to the conclusion that a serious threat is there, then necessary protection be provided as per law.
Disposed of accordingly.
March 25, 2011 (DAYA CHAUDHARY) pooja JUDGE
Note:-Whether this case is to be referred to the Reporter .......Yes/No