Chattisgarh High Court
Smt. Chanchala Kumari Gupta Alias ... vs State Of Chhattisgarh 45 Crmp/120/2019 ... on 15 January, 2019
1
HIGH COURT OF CHHATTISGARH, BILASPUR
WPCR No. 13 of 2019
1. Smt. Chanchala Kumari Gupta Alias (Rehana Parvin) W/o Monir Alias (Munir)
Aged About 21 Years R/o Hal Mukam Gram Kalikapur, Thana - Ramchandrapur,
Tahsil - Ramanujganj, District Balrampur Ramanujganj, Chhattisgarh. Sthai
Niwasi - Gram Patriha, Thana - Bindhamganj, District Sonbhadra Uttar Pradesh
2. Monir Alias (Munir) S/o Late Mohammad Hafij Aged About 44 Years R/o Gram -
Kalikapur, Thana - Ramchandrapur, Tahsil - Ramanujganj, District - Balrampur
Ramanujganj Chhattisgarh
---- Petitioners
Versus
1. State of Chhattisgarh Through Secretary, Grih Vibhag, Raipur Chhattisgarh
2. Collector District - Balrampur - Ramanujganj Chhattisgarh
3. Superintendent Of Police District - Balrampur - Ramanujganj Chhattisgarh
4. State Of Uttar Pradesh Through - Secretary, Grih Vibhag Sachivalay Lucknow,
Uttar Pradesh
5. Superintendent Of Police Ravertsganj, Sonbhadra, District - Sonbhadra, Uttar
Pradesh
6. Pulice Mahanirikshak Police Headquarter Lucknow, Uttar Pradesh
7. Thana Prabhari Aarkshi Kendra Ramchandrapur, District - Balrampur-
Ramanujganj, Chhattisgarh
8. Thana Prabhari Aarkshi Kendra Vindhamganj, District - Sonbhadra, Uttar
Pradesh
---- Respondents
For Petitioners : Shri R.K. Patel, Advocate For Respondent/State : Shri Ghanshyam Patel, GA for the State Hon'ble Shri Justice Goutam Bhaduri Order On Board 2 15/01/2019
1. Heard.
2. By way of the present petition, both the petitioners submit that they have performed marriage and thereafter the threat is being extended to them that they would be subjected to manhandling.
3. Perusal of the documents would show that the petitioners have directly approached to this Court without even knocking the door of the concerned Police. Under the circumstances, it is directed that the petitioners shall approach the concerned police station, wherein they are residing presently and make the complaint. The complaint being made, in such the I.O. may record their statements and may act accordingly and if it is found that the petitioners have performed the marriage voluntarily, the protection may be provided to them.
4. With such observation, the petition stands disposed of.
Sd/-
Goutam Bhaduri Judge Ashu