Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 1]

Punjab-Haryana High Court

Harman Kaur & Anr vs State Of Haryana & Ors on 16 January, 2017

Author: Raj Mohan Singh

Bench: Raj Mohan Singh

CRM-M No.1038 of 2017                                           -1-

     IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                         CRM-M No.1038 of 2017
                         Date of Decision: January 16, 2017

Harman Kaur and another
                                                           ......Petitioners
                                        Vs
State of Haryana and others
                                                         .....Respondents

CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH

Present:   Mr. Aruz Khan, Advocate
           for the petitioners.

             ****

RAJ MOHAN SINGH, J. (Oral)

Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for issuance of directions to respondents No.2 and 3 to protect their life and liberty from the hands of respondent No.4.

Petitioners claim themselves to be major and have solemnized marriage against the wishes of their parents on 05.01.2017. Factum of marriage has been pleaded with reference to marriage certificate and photographs (Annexures P- 3 and P-4 respectively). Petitioners feel reasonable apprehension at the hands of respondent No.4, who was 1 of 2 ::: Downloaded on - 17-01-2017 23:30:54 ::: CRM-M No.1038 of 2017 -2- opposing their marriage.

Precisely, for the grievance made in the present petition, petitioners have already sent a representation to Commissioner of Police, District Ambala-respondent No.2 (Annexure P-5), but no action has been taken so far.

Notice of motion.

At this stage, Mr. P.P. Chahar, D.A.G., Haryana, accepts notice on behalf of State. Let three copies of the petition be supplied to him by learned counsel for the petitioners during the course of the day.

Without commenting upon validity of marriage and in view of prayer made in the petition, Commissioner of Police, District Ambala-respondent No.2 is directed to look into the representation made by the petitioners (Annexure P-5) and if required, necessary protection be provided to them if they are not required in any unlawful activity.

Petition stands disposed of in the above terms.

(RAJ MOHAN SINGH) JUDGE January 16, 2017 jyoti Y. Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 17-01-2017 23:30:55 :::