Punjab-Haryana High Court
Gurbaksh Singh @ Bakshi vs U.T. Chandigarh And Others on 4 August, 2017
CRM-M No. 28556 of 2017 -1-
114
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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CRM-M No. 28556 of 2017
Date of Decision: 04.08.2017
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Gurbaksh Singh @ Bakshi
..... Petitioner
Versus
Union Territory of Chandigarh and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE SUDIP AHLUWALIA
Present: Mr. Rajbir Singh, Advocate,
for the petitioner.
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SUDIP AHLUWALIA, J. (ORAL)
In this petition, the petitioner prays for a direction for protection of life and liberty of himself and his family members from the hands of private respondents No. 5 and 6. It is alleged that the local level police officers (respondents No. 7 and 8), in connivance with the private respondents are creating pressure upon the petitioner to live with private respondent No. 5, as her husband, even though he claims that he never went through any ceremony of marriage with her, nor is he competent to marry, being only 19 years old at present. His further grievance is that time and again, he is being motivatedly called to the local Police Station and in this manner, harassed at the instance of the private respondents.
2. Notice of motion.
3. Ms. Ashima Mor, Additional Public Prosecutor, U.T., 1 of 2 ::: Downloaded on - 07-08-2017 22:39:08 ::: CRM-M No. 28556 of 2017 -2- Chandigarh, accepts notice on behalf of the respondent-State.
4. Without making any comments on merits of the petitioner's allegations, the matter is disposed off with a direction upon respondent No. 3 to take notice of the petitioner's representation already submitted on 19.07.2017 (Annexure P-5) and to thereafter take appropriate action in accordance with law.
04.08.2017 (SUDIP AHLUWALIA)
Apurva JUDGE
1. Whether speaking/ reasoned : Yes/ No
2. Whether reportable : Yes/ No
2 of 2
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