Punjab-Haryana High Court
Gulza Kumari And Another vs State Of Punjab And Others on 11 May, 2021
Author: H.S. Madaan
Bench: H.S. Madaan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRWP No.4199 of 2021 (O&M)
Date of decision: 11.05.2021
Gulza Kumari and another
...Petitioners
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR.JUSTICE H.S. MADAAN
Present: Mr. J.S. Thakur, Advocate for the petitioners.
H.S. MADAAN, J. (Oral)
Case taken up through video conferencing.
Petitioners Gulza Kumari and Gurwinder Singh have filed the present petition stating that presently they are residing together, though, they intend to get married shortly; they are apprehending danger to their lives at hands of parents of petitioner No.1-Gulza Kumari. As a matter of fact, the petitioners in the garb of filing the present petition are seeking seal of approval on their live-in-relationship, which is morally and socially not acceptable and no protection order in the petition can be passed. The petition stands dismissed accordingly.
11.05.2021 (H.S. MADAAN)
sumit.k JUDGE
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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