Punjab-Haryana High Court
Sakshi Manocha And Another vs State Of Haryana & Ors on 2 July, 2015
Author: Anita Chaudhry
Bench: Anita Chaudhry
112
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Crl. Misc. No.M-21120 of 2015
Date of decision :02.07.2015
Sakshi Manocha and another ......Petitioners
versus
State of Haryana and others "...Respondents
CORAM: HON'BLE MS. JUSTICE ANITA CHAUDHRY
Present: Both the petitioners in person with
Mr. Ram Kumar Saini, Advocate.
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ANITA CHAUDHRY, J (ORAL)
Affidavit of petitioner No.2-Neeraj Kumar and photocopy of marriage certificate, filed in the Court, are taken on record.
Sakshi Manocha and Neeraj Kumar, the petitioners before me, claim themselves to be major. They have pleaded that they have married against the wishes of respondents No.4 and 5 and seek protection to their life and liberty. They apprehend danger from respondents No.4 and 5. They have placed on record photographs, Annexures P-6 to P-8, evidencing their marriage. The petitioners have submitted a representation dated 25.06.2015, Annexure P-9 to respondent No.2.
Without entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, I dispose of SACHIN SHARMA 2015.07.02 16:30 I attest to the accuracy and authenticity of this document Chandigarh 2 Crl. Misc. No.M-21120 of 2015 the petition with directions to respondent No.2 to decide the representation of the petitioners, Annexure P-9 within a period of one month and grant them protection, if any threat to their life and liberty is perceived.
It is made clear that this order shall not be taken to protect the petitioners from legal action for violation of law if any committed by them.
[ANITA CHAUDHRY] JUDGE 02.07.2015 sachin SACHIN SHARMA 2015.07.02 16:30 I attest to the accuracy and authenticity of this document Chandigarh