Punjab-Haryana High Court
Sangeeta Rani And Another vs State Of Haryana And Others on 29 January, 2009
Author: S.S. Saron
Bench: S.S. Saron
In the High Court of Punjab and Haryana at Chandigarh
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Criminal Misc.-M No.2680 of 2009
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Date of decision:29.1.2009
Sangeeta Rani and another
.....Petitioners
v.
State of Haryana and others
.....Respondents
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Present: Mr. S.P. Chahar, Advocate for the petitioners.
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S.S. Saron, J.
This petition under Section 482 Cr.P.C. has been filed by the petitioners for directing respondents No.1 to 4 to provide protection to their life and liberty from respondents No.5 to 7, who are father, mother and brother respectively of petitioner No.1.
Both the petitioners, it is stated, are major. The date of birth of petitioner No.1 as per her Matriculation certificate (Annexure-P.2) is 31.7.1987 and that of petitioner No.2 as per his driving licence (Annexure- P.3) is 9.1.1985. The petitioners disclosed their intention to get married to their respective parents, however, they were not agreeable for the same. Therefore, they have on their own solemnized their marriage amongst themselves on 22.12.2008 at Arya Samaj Mandir, Jamuna Bazar, Delhi according to Hindu Vedic rites and customs under the auspices of the Arya Samaj Mandir. Petitioner No.1 is doing her Physiotherapy Course in G.J.U., Hissar and petitioner No.2 is working as a whole seller of vegetables in Sabzi Mandi, Rohtak. It is stated that he is earning handsome amount. In Cr. Misc.-M No.2680 of 2009 [2] view of the marriage that has been solemnized the petitioners apprehend danger to their life and liberty from respondents No.5 to 7, who are the parents and brother respectively of petitioner No.1. Petitioner No.1 has also submitted an application dated 10.1.2009 (Annexure-P.5) to S.H.O., Police Station City, District Rohtak and S.H.O., Police Station Dabwali, District Sirsa. However, since the threat persists, therefore, they have approached this Court.
Both the petitioners are present in Court and are identified by their counsel. It is stated by petitioner No.1 that she has solemnized her marriage with petitioner No.2 on her own free will and desire and without any kind of pressure or undue influence.
Keeping in view the aforesaid facts and circumstances, the present criminal miscellaneous petition is disposed of with a direction to respondents No.2 to 4 that in case the petitioners approach any of them setting out their grievances as have been made in the present petition the same shall be duly considered and looked into by them independently and in accordance with law.
January 29, 2009. (S.S. Saron) Judge *hsp*