Punjab-Haryana High Court
Barinder Pal Kaur & Anr vs State Of Punjab & Ors on 12 April, 2016
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH.
CRM-M-12903 of 2016
Date of decision: April 12, 2016
Barinder Pal Kaur & another ...Petitioners
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Vivek Gupta, Advocate for the petitioners. Rajan Gupta, J.(oral) Petitioners have filed this petition under Section 482 Cr.P.C. for protection of their life and liberty.
Learned counsel submits that petitioners are major and have married against the wishes of their parents. They have placed on record Annexures P-1 & P-2, as proof of their age and also marriage certificate Annexure P-3. He further submits that a representation (Annexure P-5) was made to respondent No.2 bringing to his notice that the petitioners have married and feared threat to their life and liberty from respondents No.6 & 7.
Notice of motion to official respondents. On asking of the court Mr. Shilesh Gupta, Addl. Advocate General, Punjab accepts notice.
After hearing counsel for the parties, instant petition is disposed of with a direction to respondent No.2 to look into representation, Annexure P-5, preferred by petitioners and take appropriate steps, if circumstances so warrant. However, this court does not express any opinion with regard to validity or otherwise of the marriage.
(RAJAN GUPTA) JUDGE April 12, 2016 'Rajpal' 1 of 1 ::: Downloaded on - 13-04-2016 00:18:19 :::