Punjab-Haryana High Court
Krishna Yadav And Another vs State Of Haryana & Ors on 15 July, 2015
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM No. M-22859 of 2015 (O&M)
Date of Decision: 15.07.2015.
Krishna Yadav & another ... Petitioners
Versus
State of Haryana & others ... Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. Kamal Chaudhary, Advocate for the petitioners.
....
TEJINDER SINGH DHINDSA.J. The present petition has been filed under Section 482 Cr.P.C. for issuance of directions to the official respondents to protect the life and liberty of the petitioners who are facing apprehension and threat to the same at the hands of the private respondents having entered into matrimony against the wishes of their elders.
Mr. Kamal Chaudhary, Advocate appearing for the petitioners at the very outset makes a statement at the bar that he does not wish to press the instant petition.
Petition accordingly dismissed.
15.07.2015 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
HARJEET KAUR
2015.07.15 03:37
I attest to the accuracy and
authenticity of this document