Punjab-Haryana High Court
Phoolwati @ Shabnam Khatun & Anr vs State Of Haryana And Ors on 23 April, 2014
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M No.13638 of 2014
DATE OF DECISION: April 23, 2014
PHOOLWATI @ SHABNAM KHATUN & ANR. ...PETITIONERS
VERSUS
STATE OF HARYANA AND ORS. ...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE M. JEYAPAUL.
1. Whether the judgement should be reported in the digest? Yes/No
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PRESENT: MR. DEEPAK GREWAL, ADVOCATE FOR THE PETITIONERS.
M. JEYAPAUL, J.(ORAL)
1. The documents produced by the petitioners including the Birth Certificate and Voter Identity Card and the Marriage Certificate were perused by me. Both of them were present in open Court. They having attained majority have got married as per the documents produced by them. They apprehend danger to their life from respondents No.4 to 7 Therefore, respondent No.2, Superintendent of Police, Yamuna Nagar, is directed to give proper protection to the petitioners.
2. With the above direction, the petition stands disposed of.
April 23, 2014 (M. JEYAPAUL)
Gulati JUDGE
Gulati Sumit
2014.04.23 14:58
I attest to the accuracy and
integrity of this document