Punjab-Haryana High Court
Ashu Garg And Another vs State Of Punjab And Others on 10 June, 2011
Author: Jaswant Singh
Bench: Jaswant Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM.M.No.18822/2011
Date of decision: 10.06.2011.
Ashu Garg and another
............Petitioners
v.
State of Punjab and others
............Respondents
Coram: Hon'ble Mr.Justice Jaswant Singh
Present: Mr.Sardavinder Goyal,Advocate for the petitioners.
Jaswant Singh.J.(Oral)
Prayer in this petition under Section 482 Cr.P.C., is for seeking protection to life and liberty of both the petitioners, who claim themselves to be major and allegedly performed marriage on 4.6.2011 against the wishes of mother/brother/relatives(respondent no. 5 to 7) of petitioner no.2-wife. Having performed marriage against the wishes of aforesaid respondents, now petitioners apprehend threat to their life at the hands of said respondents. It is further stated that the couple is residing at Ward No.2, Motinagar, Gidarwaha, Distt.Muktsar, whereas the mother and brother of petitioner no.2 are residing at H.No.33886, Partap Nagar, Bathinda.
After hearing the learned counsel for the petitioners and keeping in view the directions issued by the Hon'ble Supreme Court in the case of Lata Singh v. State of U.P. And another, JT 2006 (6) SC 173, the present petition is disposed of with a direction to petitioners to present themselves before SSP Muktsar, and to make a detailed representation expressing therein their grievance and threat perception. In case, any such representation is made, the SSP concerned shall look into the matter personally and take appropriate action, if so warranted in accordance with law.
Petition stands disposed of.
10.06.2011 (Jaswant Singh) joshi Judge