Punjab-Haryana High Court
Nasima @ Seema And Another vs State Of Haryana And Others on 25 March, 2011
Author: Alok Singh
Bench: Alok Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No. M-9269 of 2011 (O&M)
Date of decision: 25.03.2011
Nasima @ Seema and another
....Petitioners
Versus
State of Haryana and others
....Respondents
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
Present: - Mr. Satish Chaudhary, Advocate, for the petitioners.
1.Whether Reporters of local papers may be allowed to see the judgment?
2.Whether to be referred to the Reporters or not?
3.Whether the judgment should be reported in the Digest?
*****
ALOK SINGH, J (ORAL)
Prayer in the present petition, filed under Section 482 Cr.P.C., is for the issuance of a direction to respondents No.2 and 3 to protect the lives and liberty of the petitioners from respondents No.4 to 6. The petitioners assert that they are majors and as there is no legal impediment, they have got married. They have already moved a representation (Annexure P-4) before the Superintendent of Police, Nuh, Mewat, for protecting their lives and liberty.
Without adverting to the merits of the controversy, the present petition is disposed of with a direction to the Superintendent of Police, Nuh, Mewat, to enquire as to whether the petitioners are major. If the petitioners are found major, necessary steps be taken to protect the lives and liberty of the petitioners.
(Alok Singh) Judge March 25, 2011 R.S.