Punjab-Haryana High Court
Antim Yadav And Another vs State Of Haryana And Others on 1 December, 2017
Author: Shekher Dhawan
Bench: Shekher Dhawan
In the High Court of Punjab and Haryana, at Chandigarh
Criminal Misc. No. M-45787 of 2017
Date of Decision: 01.12.2017
Antim Yadav and Another
... Petitioner(s)
Versus
State of Haryana
... Respondent(s)
CORAM: Hon'ble Mr. Justice Shekher Dhawan.
Present: Mr. Shalender Mohan, Advocate
for the petitioner(s).
Shekher Dhawan, J.
Both the petitioners are present in the Court and are identified by their counsel.
Petitioners have sought protection of their lives and liberty, inter-alia, taking the plea that they performed the marriage with each other, whereas private respondents are not accepting their marriage and now they are apprehending danger to their lives and liberty from private respondents. Learned counsel for the petitioners contended that the petitioners performed marriage on 20.11.2017.
Petitioners have also taken the plea that they are major and have performed their marriage with free will.
Notice of motion.
On the asking of the Court, Mr. Surinder Pal Singh, Deputy Advocate General, Haryana, accepts notice on behalf of respondents No.1 to 3.
1 of 2 ::: Downloaded on - 09-12-2017 00:36:39 ::: Criminal Misc. No. M-45787 of 2017 2 Having considered the submissions made by learned counsel for the petitioners and perusal of record, respondent No.2-Superintendent of Police, Rewari, is directed to consider the representation dated 30.11.2017 (Annexure P5) and issue necessary orders, as warranted by law, so as to ensure that no harm is caused to the life and liberty of the petitioners at the hands of private respondents.
However, it is also made clear that this order shall not be taken to validate the alleged marriage of the petitioners or entitle them for any protection against their arrest or continuance of any criminal proceedings, if they are found involved in the commission of any cognizable offence. In case, the petitioners had committed any offence, the law will take its own course.
With the aforesaid observations made and directions issued, the present petition stands disposed of.
(Shekher Dhawan) Judge December 01, 2017 "DK"
Whether speaking/reasoned :Yes/No
Whether reportable : Yes/No
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