Punjab-Haryana High Court
Manisha Gupta @ Manisha Garg And Anr vs Ut Chandigarh And Ors on 13 May, 2019
CRM-M-21707-2019 -1-
119
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-21707-2019
Date of Decision : 13.5.2019
Manisha Gupta alias Manisha Garg and another
...... Petitioners
Versus
UT Chandigarh and others
...... Respondents
CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
Present : Mr. Ithlesh Kaushal, Advocate
for the petitioners.
***
AJAY TEWARI, J. (Oral)
1. Prayer in the present petition filed under Section 482 of the Cr.P.C. is for issuance of a direction to the official respondents to protect the life and liberty of the petitioners and not to harass them at the instance of respondent Nos.4 and 5.
2. The petitioners have got married against the wishes of their parents. They are stated to be major. In support of her proof of age petitioner No.1 has placed on record a copy of Aadhar Card (Annexure P-1) wherein her date of birth is mentioned as 16.1.1997 and petitioner No.2 has also placed on record a copy of Aadhar card (Annexure P-2) depicting his date of birth as 15.11.1992. They have also moved a representation before the Senior Superintendent of Police, UT Chandigarh (Annexure P-6) for protection of their life and liberty.
3. Notice of motion.
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4. On the asking of the Court, Mr. Sukant Gupta, Addl. PP, UT Chandigarh accepts notice on behalf of respondent Nos. 1 to 3 and a copy of the paper-book has been supplied to him.
5. Without adverting to the merits of the controversy and validity of marriage, the present petition is disposed of with a direction to respondent No.2-the Senior Superintendent of Police, UT Chandigarh to take appropriate action on the said representation (Annexure P-6).
6. Since the main case has been decided, the pending Criminal Misc. Application, if any, also stands disposed of.
( AJAY TEWARI )
13.5.2019 JUDGE
anuradha
Whether speaking/reasoned - Yes/No
Whether reportable - Yes/No
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