Punjab-Haryana High Court
Riya Sehgal & Another vs State Of Punjab And Others on 18 January, 2018
Author: Sudhir Mittal
Bench: Sudhir Mittal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl. Misc. No. M-2177 of 2018
Date of Decision: January 18, 2018
Riya Sehgal and another
......Petitioners
versus
State of Punjab and others
.....Respondents
CORAM: HON'BLE MR.JUSTICE SUDHIR MITTAL
***
Present: Mr. Vishal Aggarwal, Advocate for the petitioners
-.-
Sudhir Mittal, J. (Oral)
The present petition has been filed seeking protection of life and liberty as the petitioners fear that respondents No. 4 and 5 (father and mother of petitioner No. 1) will cause them bodily harm as their marriage has been performed against their wishes.
Notice of motion.
Mr. Amandeep S. Gill, Sr. DAG, Punjab accepts notice on behalf of respondent-State.
Petitioner No. 1 has submitted her Matriculation Examination Certificate and Aadhar Card (Annexure P-1) to show that she is major. Petitioner No. 2 is major and the same is proved by his Voter Card(Annexure P-2).
In view of above, I deem it appropriate to direct respondent No. 2 to ensure that life and liberty of the petitioners is protected by providing them adequate protection after carrying out a threat assessment and as and when deemed appropriate. The representation (Annexure P-5) already made as well as the facts mentioned in this petition shall be kept in mind by him.
The petition is accordingly disposed of.
January 18, 2018 [SUDHIR MITTAL]
reena JUDGE
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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