Punjab-Haryana High Court
Manpreet Bubbly And Another vs State Of Punjab And Others on 31 May, 2013
Author: K. C. Puri
Bench: K. C. Puri
CRM NO. M-18996 OF 2013 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM NO. M-18996 OF 2013 (O&M)
DECIDED ON : 31.05.2013
Manpreet Bubbly and another
...Petitioners
versus
State of Punjab and others
...Respondents
CORAM : HON'BLE MR. JUSTICE K. C. PURI
Present : Petitioners in person along with their counsel
Mr. Naveen Batra, Advocate.
K. C. PURI, J. (ORAL)
The case of the petitioners is that they are major and have contracted marriage on 28.05.2013. The marriage certificate and the photographs evidencing marriage have been placed on the file. It is alleged that they apprehend danger from respondents No. 4 to 6. To seek redressal of their grievance, they have submitted representation dated 28.05.2013 (Annexure P-4) to the Senior Superintendent of Police, Hoshiarpur.
Notice of motion to Advocate General, Punjab. On the asking of the Court, Mr. K. D. Sachdeva, Additional Advocate General, Punjab, who is present in Court, accepts notice.
CRM NO. M-18996 OF 2013 (O&M) -2-
Without commenting on the age of the petitioners and validity of the marriage, directions are given to the Senior Superintendent of Police, Hoshiarpur, to decide the representation of the petitioners (Annexure P-4) within one month from today, keeping in view the threat perception to the petitioners.
However, it is made clear that in case any criminal case is pending against the petitioners, this order shall not debar the respondents to proceed with.
The petition stands disposed of.
MAY 31, 2013 (K. C. PURI) shalini JUDGE