Punjab-Haryana High Court
Kiran Lata And Another vs State Of U.T. Chandigarh And Others on 19 January, 2012
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Misc. No.M-1968 of 2012 (O&M)
Date of decision:- 19.01.2012
Kiran Lata and another ...Petitioners
Versus
State of U.T. Chandigarh and others ...Respondents.
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present:- Ms. Amarjit Kaur Khurana, Advocate
for the petitioners.
RITU BAHRI J.(Oral)
This petition under Section 482 of the Code of Criminal Procedure is for issuance of direction to respondent Nos. 1 to 3 to protect the life and liberty of the petitioners and further to ensure that they may not be harassed by respondent Nos. 4 to 7.
As per birth certificates of petitioners (Annexures P-1 and P-2), both are majors. They have solemnized their marriage against the wishes of their parents on 16.01.2012.
This petition is being disposed of by giving liberty to the petitioners to approach respondent No.2- Senior Superintendent of Police, Chandigarh, for protection, to look into the matter. Petitioners may not be arrested and adequate security be provided to them, if required.
January 19, 2012 ( RITU BAHRI ) G.Arora JUDGE