Punjab-Haryana High Court
Antima Kumari And Anr vs State Of Haryana And Ors on 14 November, 2019
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP-32901-2019 (O&M)
Date of Decision:14.11.2019
Antima Kumari & another ... Petitioners
Versus
State of Haryana & others ... Respondents
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. S.K. Daaria, Advocate for the petitioners.
....
TEJINDER SINGH DHINDSA, J. (ORAL)
Heard.
Pleadings on record have been perused.
Writ petition is disposed of with a direction to respondent No.3 i.e. the S.H.O., Police Station Tauru, District Nuh that in case any representation is filed seeking protection of life and liberty, the contents thereof be duly verified and if necessary, requisite steps be taken strictly in accordance with law for grant of protection of life and liberty to the petitioners. It is clarified that this order shall not be treated as a stamp of this Court for marriage of the parties.
Petition stands disposed of.
14.11.2019 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
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