Punjab-Haryana High Court
Chander Pal & Anr vs State Of Haryana & Ors on 25 January, 2013
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Crl. Misc. No.M-2715 of 2013(O&M)
Date of Decision:. 25.01.2013
Chander Pal & Anr.
... Petitioners
vs.
State of Haryana & Ors.
... Respondents
CORAM:HON'BLE MR. JUSTICE VIJENDER SINGH MALIK
Present:- Mr. P.S. Chauhan, Advocate
for the petitioners.
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VIJENDER SINGH MALIK,J(ORAL) Chander Pal and Reena, the petitioners before me, claim themselves to be major and claiming that they have married against the wishes of respondents No.4 and 5, seek protection to their life and liberty. They apprehend danger to them from the side of respondents no. 4 and 5. They have placed on record marriage certificate and photographs, Annexures P-1 and P-2 respectively evidencing their marriage. The petitioners have submitted representation dated 23.1.2013, Annexure P-5 to respondent no.2.
Without entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, I dispose of the petition with the direction to respondent no.2 to decide the representation of the petitioners, Annexure P-5 within a period of one month and grant them protection, if any threat to their life and liberty is perceived. It is made clear that this order shall Crl. Misc. No.M-2715 of 2013 =2= not be taken to protect the petitioners from legal action for violation of law if any committed by them.
January 25,2013 (VIJENDER SINGH MALIK ) Jiten JUDGE