Punjab-Haryana High Court
Preet Singh @ Harpret Singh vs State Of Punjab And Another on 16 September, 2013
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP No. 1634 of 2013
Date of decision: 16.09.2013
Preet Singh @ Harpret Singh ...Petitioner
Vs.
State of Punjab and another ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Lakhwinder Singh Mann, Advocate
for the petitioner.
Mr. D.S. Virk, AAG, Punjab.
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RITU BAHRI, J.(ORAL)
The detenue-Ramandeep Kaur is present in Court today. After going through the judgment of Additional Sessions Judge, Ludhiana, dated 27.07.2013 (Annexure P-2) whereby Preet Singh alias Harpreet Singh has been acquitted of the charges framed against him. The prosecution failed to prove that Ramandeep Kaur was less than 18 years of age at the time she solemnised the marriage with Preet Singh alias Harpret Singh.
As per marriage certificate (Exhibit P-1), this habeas corpus petition is being allowed and Ramandeep Kaur is no longer required to keep in the Nari Niketan, Jalandhar.
(RITU BAHRI) 16.09.2013 JUDGE Poonam (II) Sharma Poonam 2013.09.18 10:31 I attest to the accuracy and integrity of this document High Court Chandigarh