Punjab-Haryana High Court
Sarbajit Kaur & Anr vs State Of Punjab & Ors on 15 June, 2017
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
137 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.22040 of 2017
Date of Decision: 15.06.2017
Sarbajit Kaur and another ...... Petitioner(s)
Versus
The State of Punjab and others ...... Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr. Balwinder Singh Chahal, Advocate
for the petitioners.
ANUPINDER SINGH GREWAL J. (ORAL)
The petitioners are seeking a direction to respondents No.2 and 3 to protect their life and liberty as they apprehend danger from respondents No.4 and 8.
It is stated in the petition that the date of birth of petitioner No.1 is 08.04.1998 and petitioner No.2 is 01.01.1994. Copies of their Aadhar Cards are annexed with the petition as Annexures P-1 and P-2, respectively. They are stated to have solemnized their marriage on 13.06.2017. Copies of the marriage certificate and photographs are annexed with the petition as Annexures P-3 and P-4, respectively.
Issue notice to respondents No.1 to 3-State only. At the asking of the Court, Mr. K. S. Pannu, DAG, Punjab, accepts notice on behalf of respondents No.1 to 3-State.
Without expressing any opinion on the validity of the marriage and keeping in view the mandate of the Hon'ble Supreme Court in the case of "Lata Singh Vs. State of U.P and another", JT 2006 (6) SC 173, the present petition is disposed of, with a direction to respondent No.2-Superintendent of Police, Tarn Taran to look into the matter and 1 of 2 ::: Downloaded on - 17-06-2017 21:30:03 ::: CRM-M No.22040 of 2017 -2- take appropriate action in accordance with law to ensure that no harm is caused to the life and liberty of the petitioners at the hands of the private respondents.
(ANUPINDER SINGH GREWAL)
JUDGE
June 15, 2017
rittu
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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