Punjab-Haryana High Court
Alka Sharma And Another vs State Of Haryana And Others on 27 May, 2009
Author: K.C. Puri
Bench: K.C. Puri
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl.M. No. M- 14765 of 2009 (O&M)
Date of decision : 27.5.2009.
...
Alka Sharma and another
................ Petitioners
vs.
State of Haryana and others
.................Respondents
Coram: Hon'ble Mr. Justice K.C. Puri
Present: Sh. Jagjeet Beniwal, Advocate
for the petitioners.
...
K.C. Puri, J. (Oral)
The case of the petitioners is that they are major and have contracted marriage on 23.5.2009. 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 7. To seek redressal of their grievance, they have submitted representation dated 25.5.2009 ( Annexure P-5) to the S.S.P., Kurukshetra.
Notice of motion to Advocate General, Haryana. On the asking of the Court, Sh. A.K. Jindal, Assistant Advocate General, Haryana, who is present in Court, accepts notice.
Without commenting on the age of the petitioners and validity of the marriage, directions are given to S.S.P., Kurukshetra, to decide the representation of the petitioners (Annexure P-5) within one month from today, keeping in view the threat perception to the petitioners.
Crl.M. No. M- 14765 of 2009 -2-
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 ) 27.5.2009. Judge chugh