Punjab-Haryana High Court
Samsher Singh And Another vs State Of Punjab And Others on 7 March, 2013
Author: Sabina
Bench: Sabina
Crl. Misc. No. M-7611 of 2013 (O&M) -1-
In the High Court of Punjab and Haryana at Chandigarh
Crl. Misc. No. M-7611 of 2013 (O&M)
Date of decision: 7.3.2013
Samsher Singh and another ......Petitioners
Versus
State of Punjab and others .......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Petitioners in person.
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SABINA, J.
Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for issuance of directions to respondents No. 1 to 3 to protect their life and liberty from the hands of respondents No. 4 to 7.
Petitioners have submitted that their marriage was solemnized on 5.3.2013. Certificate (Annexure P-3) in this regard has been issued by Gurudwara Guru Nanak Dev Ji (Regd.), Phase-6, District Sahibzada Ajit Singh Nagar (Mohali). Photographs of marriage ceremony are annexed as Annexure P-4. They have further submitted that their life and liberty be protected.
Accordingly, without expressing any opinion on the merits of the case, in case the petitioners approach Commissioner of Police, Amritsar within one week from today, for protection of their life and liberty then he is directed to look into the representation made by Crl. Misc. No. M-7611 of 2013 (O&M) -2- the petitioners and if required, necessary protection be provided to them.
Petition stands disposed of in the above terms.
(SABINA) JUDGE March 07, 2013 Gurpreet