Punjab-Haryana High Court
Gurvinder Singh And Another vs The State Of Haryana And Others on 16 August, 2012
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc. No. M-11509 of 2012
Date of decision: 16.08.2012.
Gurvinder Singh and another ..Petitioners
Versus
The State of Haryana and others ..Respondents
CORAM: HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present: None for the petitioners.
Mr. Anupam Sharma, A.A.G., Haryana,
for respondents No.1 to 4 - State.
Mr. Virender Soni, Advocate,
for respondents No.5 to 7.
Daya Chaudhary, J. (Oral)
Learned State counsel as well as counsel for respondents No.5 to 7 submit that the petitioners are not in need of any protection as the private respondents have no objection with regard to their marriage.
In view of the statements made by learned State counsel as well as counsel for respondents No.5 to 7, no further direction is required to be issued and the present petition has become infructuous.
Dismissed as infructuous.
16.08.2012 (DAYA CHAUDHARY) neetu JUDGE