Punjab-Haryana High Court
Inderpreet Singh And Another vs State Of Punjab And Others on 19 March, 2013
C.R.M-M No.9058 of 2013 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.R.M-M No.9058 of 2013 (O&M)
Date of decision : 19.03.2013
Inderpreet Singh and another
...... Petitioners
Versus
State of Punjab and others
...... Respondents
CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
***
Present : Mr. Sandeep Arora, Advocate
for the petitioners.
***
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
AJAY TEWARI, J. (Oral)
Prayer in the present petition filed under Section 482 of the Cr.P.C. is for issuance of a direction to respondents No.2 to 3 to protect the life and liberty of the petitioners and not to harass them at the instance of respondents No.4 and 5.
The petitioners have got married against the wishes of their parents. They are stated to be major. In support of his proof of age petitioner No.1 has placed on record a copy of Matriculation Examination Certificate (Annexure P-1) wherein his date of birth is mentioned as 08.02.1992 whereas petitioner No.2 has also placed on record a copy of Matriculation Examination Certificate (Annexure P-2) depicting her date of C.R.M-M No.9058 of 2013 (O&M) -2- birth as 26.02.1991. They have also moved a representation before the Senior Superintendent of Police, Hoshiarpur (Annexure P-8) for protection of their life and liberty.
Without adverting to the merits of the controversy, the present petition is disposed of with a direction to respondent No.2, the Senior Superintendent of Police, Hoshiarpur to take appropriate action on the said representation (Annexures P-8).
Since the main case has been decided, the pending Criminal Misc. Application, if any, also stands disposed of.
A copy of this order be given dasti to learned counsel for the petitioners on payment of usual charges.
( AJAY TEWARI )
March 19, 2013 JUDGE
ashish