Punjab-Haryana High Court
Neha Yadav And Anr vs Ut Of Chandigarh And Ors on 6 April, 2018
Author: Inderjit Singh
Bench: Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No. M-14692-2018
Date of Decision: 06.04.2018
Neha Yadav and another
.. Petitioners
Vs.
U.T. Chandigarh and others
..Respondents
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Amandeep Singh Sandhu, Advocate for the petitioners.
...
Inderjit Singh, J.
Petitioners have filed this petition under Section 482 Cr.P.C. for issuance of directions to respondents No.1 to 3 to protect their life and liberty and to provide adequate security to protect them from respondent Nos.4 and 5, who are parents of petitioner No.1. The petitioners, who are present in Court today, further contend that they being major have solemnized marriage with their own consent in accordance with law. The private respondents are not accepting the marriage of the petitioners and are extending threats to them. Copies of Aadhaar Card and Student Identity Card of petitioner No.1 (Annexure P-1) colly, copies of Aadhaar Card and PAN Card of petitioner No.2 (Annexure P-2) colly, marriage certificate (Annexure P-3) and marriage photographs (Annexure P-4) of the petitioners have been placed on record.
Learned counsel for the petitioners has also placed on record Educational Certificate of petitioner No.1 in the Court today, the same is taken on record.
Without going into the validity of the marriage, the present petition is disposed of with the directions to the petitioners to contact 1 of 2 ::: Downloaded on - 10-04-2018 06:36:27 ::: Criminal Misc. No. M-14692-2018 -2- respondent Nos.2 and 3 who, after their satisfaction that the petitioners are actually facing threat, shall take necessary steps to protect the life and liberty of the petitioners from private respondent Nos.4 and 5, as per law.
However, it is made clear that this order, in no way, will affect any other proceedings pending or to be filed against the petitioners etc., which are to be dealt with independently as per law.
(INDERJIT SINGH)
06.04.2018 JUDGE
Jasmine Kaur
Whether speaking/reasoned Yes
Whether reportable No
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