Punjab-Haryana High Court
Gagandeep Jaswal & Another vs State Of Punjab & Others on 8 November, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc.-M No.33765 of 2011 (O&M)
Date of Decision: November 08, 2011
Gagandeep Jaswal & another
...Petitioners
Versus
State of Punjab & others
...Respondents
CORAM: HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr.Sandeep Arora, Advocate,
for the petitioners.
*****
RANJIT SINGH, J.
The petitioners are seeking protection for their life and liberty as they have married against the wishes of their parents. The couple is present in the court.
The petition is disposed of with a direction to the Commissioner of Police, Jalandhar to look into the complaint of the petitioners and in case he finds that there is any threat to their life and liberty, he will take appropriate action on the said complaint.
Commissioner of Police, Jalandhar would be at liberty to ask the petitioners to reimburse the cost of protection in case it is required to be provided to the petitioners.
The present order, however, shall not be deemed to be proof qua the factum/validity of their matrimonial alliance.
November 08, 2011 ( RANJIT SINGH ) ramesh JUDGE