Punjab-Haryana High Court
Sameera Bano And Anr vs State Of Haryana And Others on 3 October, 2023
Neutral Citation No:=2023:PHHC:127434
CRWP-9709-2023 (O&M) 2023:PHHC:127434 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
122 CRWP No.9709 of 2023 (O&M)
Date of decision: 03.10.2023
Sameera Bano and another
....Petitioners
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present : Mr. Gitesh Sharma, Advocate for the petitioners.
*****
AMAN CHAUDHARY. J.
1. The present petition has been filed under Article 226 of the Constitution of India for issuance of direction to respondent Nos.1 to 3 to protect life and liberty of the petitioners at the hands of respondent Nos.4 to 8, as they have attained majority and married against the wishes of their family members.
2. Learned counsel states that the petitioners will be satisfied if the Superintendent of Police, Karnal i.e. respondent No.2 is directed to look into the representation dated 27.09.2023, Annexure P-5, made to him by them and take appropriate action on the same.
3. As per the averments made, both the petitioners are major and their dates of birth are 28.05.2004 and 08.07.2001, respectively. Copies of Aadhar Card regarding proof of their age are appended as Annexures P-1 and P-2, respectively. They got married on 27.09.2023 and the Marriage Certificate is enclosed with the petition as Annexure P-4.
4. Notice of motion.
1 of 2 ::: Downloaded on - 04-10-2023 00:40:28 ::: Neutral Citation No:=2023:PHHC:127434 CRWP-9709-2023 (O&M) 2023:PHHC:127434 2
5. At the asking of the Court, Mr. Jagdish Manchanda, Addl. AG, Haryana, accepts notice on behalf of respondent Nos.1 to 3 and has no objection in deciding the representation filed on behalf of the petitioners.
6. In view of the limited prayer made by the learned counsel for the petitioners and without going into the merits of their claim, this petition is disposed of with direction to respondent No.2 to look into the representation dated 27.09.2023, Annexure P-5 and decide the same expeditiously, in accordance with law.
7. It is however, made clear that this order shall not preclude the authorities to proceed against the petitioners, in case, they are found involved in any other criminal proceedings, instituted/pending against them if there is some evidence that surfaces regarding their involvement in a cognizable offence, for which they may be required by the investigating agency.
(AMAN CHAUDHARY)
JUDGE
03.10.2023
ashok
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2023:PHHC:127434
2 of 2
::: Downloaded on - 04-10-2023 00:40:29 :::