Punjab-Haryana High Court
Gagandeep Kaur And Anr vs State Of Punjab And Ors on 6 October, 2015
Author: Sabina
Bench: Sabina
Criminal Misc. M No.34251 of 2015 1
In the High Court of Punjab and Haryana at Chandigarh
Criminal Misc. M No.34251 of 2015
Date of decision: 06.10.2015
Gagandeep Kaur and another ......Petitioners
Versus
State of Punjab and others .......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Petitioners in person along with
Mr.M.S.Sodhi,Advocate
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SABINA, J.
Petitioners have filed this petition under 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 respondents No. 4 to 7.
Learned counsel for the petitioners has submitted that the marriage of the petitioners was solemnized on 04.10.2015. Certificate (Annexure P3) in this regard has been issued by Gurudwara Akalgarh Sahib, Village Karorn Kalan, Tehsil and District Mohali. Photographs of marriage ceremony are annexed as Annexure P4. Learned counsel for the petitioners has further submitted that the petitioners have moved a representation (Annexure P5) to the Senior Superintendent of Police, Ferozepur,District Ferozepur-respondent No.2 but no action has been taken so far.
RAJ KUMARI BHALLA2015.10.06 14:34 I attest to the accuracy and authencity of this document High Court Criminal Misc. M No.34251 of 2015 2
Accordingly, without expressing any opinion on the merits of the case, Senior Superintendent of Police, Ferozepur, District Ferozepur-respondent No.2 is directed to look into the representation (Annexure P5) made by the petitioners and if required, necessary protection be provided to them.
Petition stands disposed of in the above terms.
(Sabina) Judge October 06,2015 arya RAJ KUMARI BHALLA 2015.10.06 14:34 I attest to the accuracy and authencity of this document High Court