Punjab-Haryana High Court
Tanya Bareja And Anr vs State Of Haryana And Ors on 12 July, 2017
CRM-M-24425-2017 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-24425-2017
Date of decision: 12.7.2017
Tanya Bareja and another
...Petitioners
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MRS.JUSTICE SNEH PRASHAR
Present: Mrs.Saroj Bala, Advocate for the petitioners
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SNEH PRASHAR, J.
Petitioners duly identified by the counsel are present. It is submitted by learned counsel for the petitioners that the petitioners are major and there is no legal impediment to their marriage. The requisite documents of their age proof are appended with this petition as Annexures P-1 (copy of passport of petitioner No.1) and P-2 (affidavit of petitioner No.2). They have solemnized marriage. Their marriage is being opposed by respondents No.4 and 5, who are the parents of petitioner No.1.
Notice of motion.
On asking of the Court, Mr.SK Yadav, DAG, Haryana accepts notice on behalf of the State.
Without expressing any opinion with regard to validity of marriage and on the merits of the allegations made, the instant petition is disposed of with the direction to respondent No.2- Senior Superintendent 1 of 2 ::: Downloaded on - 16-07-2017 08:11:19 ::: CRM-M-24425-2017 2 of Police, Panipat that in case the petitioners move an application before him seeking protection for their life and liberty, he will look into the matter and provide necessary protection to them, if he is satisfied that the life and liberty of the petitioners is in danger at the hands of respondents No.4 and 5.
12.7.2017 (SNEH PRASHAR)
gsv JUDGE
Whether speaking / reasoned? Yes / No
Whether reportable? Yes / No
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