Punjab-Haryana High Court
Gurpreet Kour Rajpal And Another vs State Of Haryana And Others on 17 August, 2012
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl. Misc. No. M-25018 of 2012 (O&M)
Date of decision : 17.08.2012
Gurpreet Kour Rajpal and another ...Petitioners
Versus
State of Haryana and others ..Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present:- Mr. Pankaj Bali, Advocate
for the petitioners.
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Mehinder Singh Sullar, J. (Oral)
The petitioners claiming themselves to be major, pleaded that they have performed their love marriage against the wishes of the parents. They apprehend danger to their lives and liberty at the hands of respondent Nos. 6 to 8.
Heard.
Issue notice of motion.
At this stage, Mr. Gaurav Verma, Assistant Advocate General, Haryana, accepts notices on behalf of respondent Nos.1, 2 and 5.
After hearing the learned counsel for the parties, going through the record with their valuable help and without commenting/expressing any opinion, in regard to the ages of the parties and the validity of their marriage, the instant petition is partly accepted. Respondent Nos.2 and 5 are directed to protect the lives and liberty of the petitioners, in accordance with law. At the same time, respondent Nos.6 to 8 are restrained from interfering in the peaceful living/lives of the petitioners.
Copy of the order be given dasti.
August 17, 2012 (Mehinder Singh Sullar) naresh.k Judge