Punjab-Haryana High Court
Barinder Pal Kaur And Another vs State Of Punjab And Others on 21 February, 2013
Author: K.C. Puri
Bench: K.C. Puri
Crl.M.No. M- 6043 of 2013 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl.M.No. M- 6043 of 2013 (O&M)
Date of decision : 21.2.2013
...
Barinder Pal Kaur and another
................Petitioners
vs.
State of Punjab and others
.................Respondents
Coram: Hon'ble Mr. Justice K.C. Puri
Present: Petitioners in person alongwith
their counsel Sh. Dheeraj Mahajan, Advocate.
...
K.C. Puri, J.
The case of the petitioners is that they are major and have contracted marriage on 19.2.2013. 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 19.2.2013 ( Annexure P-6) to the Commissioner of Police, Amritsar.
Notice of motion to Advocate General, Punjab. On the asking of the Court, Sh. K.D. Sachdeva, Additional Advocate General, Punjab, who is present in Court, accepts notice. Crl.M.No. M- 6043 of 2013 -2-
Without commenting on the age of the petitioners and validity of the marriage, directions are given to the Commissioner of Police, Amritsar, to decide the representation of the petitioners (Annexure P-6) 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.
( K.C. Puri ) 21.2.2013 Judge chugh