Punjab-Haryana High Court
Lakhjit Kaur And Anr vs State Of Punjab And Ors on 5 August, 2015
Author: Anita Chaudhry
Bench: Anita Chaudhry
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl. Misc. No. M-25762 of 2015
Date of decision : August 05, 2015
Lakhjit Kaur and another
... Petitioners
versus
State of Punjab and others
... Respondents
CORAM:- HON'BLE MRS. JUSTICE ANITA CHAUDHRY
Present: Both the petitioners in person with
Mr. Dinesh Sharma, Advocate.
ANITA CHAUDHRY, J.(ORAL)
Lakhjit Kaur and Jasdev Singh, the petitioners before me, claim themselves to be major. They have pleaded that they have married against the wishes of respondents No. 6 to 12 and seek protection to their life and liberty. They apprehend danger from respondents No. 6 to 12. They have placed on record marriage certificate and photographs, Annexures P-3 and P-4, respectively. The petitioners have submitted a representation dated 01.08.2015, Annexure P-5 to respondent No.2.
Without commenting upon the legality of the marriage and entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, I dispose of the petition with directions to respondent No. 2 to decide the representation of the petitioners, Annexure P-5 within a period of one month and grant the protection, if any threat to their life and liberty is perceived. It is made clear that this order shall not be taken to protect the petitioners from legal action for violation of law if any committed by them.
August 05, 2015 (ANITA CHAUDHRY) REENA reena JUDGE 2015.08.05 14:14 I attest to the accuracy and integrity of this document chandigarh