Punjab-Haryana High Court
Dilawar Singh And Anr vs State Of Haryana And Others on 16 December, 2021
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
CRWP-11835-2021 -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CRWP-11835-2021
Date of decision: 16.12.2021
Dilawar Singh and another ...Petitioners
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present:- Mr. Pawan Attri, Advocate
for the petitioners.
(Through Video Conferencing)
ARVIND SINGH SANGWAN, J. (Oral)
Prayer in this petition, filed under Article 226 of the Constitution of India, is for issuance of directions to officials respondents to protect the life and liberty of the petitioners as petitioner No. 2 has performed marriage with petitioner No. 1 against the wishes of her parents and other family members and the petitioners are apprehending threat to their life and liberty at their instance.
Notice of motion.
On asking of the Court, Mr. Deepak Kumar Grewal, DAG, Haryana accepts notice on behalf of the respondents-State. Let a complete set of the paperbook be supplied to him during the course of the day.
Learned counsel for the petitioners has submitted that a representation dated 13.12.2021 (Annexure P-4) was made to the Superintendents of Police, Kurukshetra & Ambala seeking necessary protection but no action has been taken so far in the matter.
Heard.
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The Superintendent of Police, Kurukshetra is further directed to arrange a meeting of petitioner No. 2 with her father/mother in case any such application is moved.
It is made clear that in case any FIR is registered against petitioner No.1, it will be open for the police authorities to take action, in accordance with law.
16.12.2021 (ARVIND SINGH SANGWAN)
Waseem Ansari JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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