Punjab-Haryana High Court
Shamli Gupta @ Nisha Gupta & Anr vs State Of Punjab & Ors on 9 December, 2013
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
127 CRM-M-41720-2013
Date of decision: 9.12.2013
SHAMLI GUPTA @ NISHA GUPTA & ANR ......Petitioners
Versus
STATE OF PUNJAB & ORS .......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Petitioners in person along with Mr.K.K.Saini, Advocate.
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SABINA, J.
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 Nos.4 and 5.
Learned counsel for the petitioners has submitted that the marriage of the petitioners was solemnized on 2.12.2013. Photographs of marriage are annexed as Annexures P-3 and P-4. Learned counsel has further submitted that the life and liberty of the petitioners be protected.
Accordingly, without expressing any opinion on the merits of the case, in case petitioners approach Commissioiner of Police, Ludhiana for protection of their life and liberty within one week from today then he is directed to look into the representation made by the petitioners and if required, necessary protection be provided to them.
Petition stands disposed of in the above terms.
(SABINA)
December 09, 2013 JUDGE
Devi Anita anita
2013.12.09 16:24
I am approving this document
Chandigarh