Punjab-Haryana High Court
Vipin Kumar And Another vs State Of Punjab And Others on 22 May, 2009
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc No. M-14297 of 2009
Date of decision : 22.05.2009
Vipin Kumar and another ....Petitioners
V/s
State of Punjab and Others ....Respondents
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Sanjeev Kumar Bajwa, Advocate for the petitioners.
RAJAN GUPTA J. (ORAL)
The petitioners have filed this petition under Section 482 Cr.P.C. for protection of their life and liberty.
Learned counsel for the petitioners contends that the petitioners are major and have married against the wishes of their parents. They have placed on record Annexures P-2 and P-3, as proof of their age and also marriage certificate, Annexure P-12. He further submits that a representation Annexure P-13 was made to the Senior Superintendent of Police, Nawanshahar bringing to his notice that the petitioners have married and feared threat to their life and liberty from respondents No. 4 and 5.
Notice of motion to official respondents.
On asking of the Court Mr. Shailesh Gupta, DAG Punjab accepts notice.
After hearing counsel for the parties, the instant petition is disposed of with a direction to the Senior Superintendent of Police, Nawanshahar to look into the representation, Annexure P-13, preferred by the petitioners and take appropriate steps in the facts and circumstances of the case.
22.05.2009 (RAJAN GUPTA) Ajay JUDGE