Punjab-Haryana High Court
Shikha Rani And Another vs State Of Haryana And Others on 7 October, 2013
Author: Sabina
Bench: Sabina
Crl. Misc. No. M-33866 of 2013 - 1-
In the High Court of Punjab and Haryana at Chandigarh
Crl. Misc. No. M-33866 of 2013
Date of Decision: 7.10.2013
Shikha Rani and another ......Petitioners
Versus
State of Haryana and others .......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Petitioners in person along with
Mr. Deepak Grewal, Advocate.
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SABINA, J.
Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for issuance of directions to respondents No. 1 to 3 to protect their life and liberty from the hands of respondents No. 4 to 6.
Learned counsel for the petitioners has submitted that the marriage of the petitioners was solemnized on 2.10.2013. Certificate (Annexure P-4) in this regard has been issued by Akhisleshwer Mahadev Shiv Mandir, Shivpuri Road, Housing Board Colony, Nahan, District Sirmor (Himachal Pardesh). Photographs of marriage ceremony are annexed as Annexure P-5. He has further submitted that petitioners have moved a representation to Superintendent of Police, Yamuna Nagar-respondent No. 2 (Annexure P-6) but no action has been taken so far. Singh Gurpreet
Accordingly, without expressing any opinion on the merits 2013.10.09 10:06 I attest to the accuracy and integrity of this document chandigarh Crl. Misc. No. M-33866 of 2013 - 2- of the case, Superintendent of Police, Yamuna Nagar-respondent No. 2 is directed to look into the representation moved by the petitioners (Annexure P-6) and if required, necessary protection be provided to them.
Petition stands disposed of in the above terms.
(SABINA) JUDGE October 07, 2013 Gurpreet Singh Gurpreet 2013.10.09 10:06 I attest to the accuracy and integrity of this document chandigarh