Punjab-Haryana High Court
Jeevan Kumari And Another vs State Of Punjab And Others on 12 June, 2012
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
Crl.Misc.No.M-17983 of 2012 (O&M) 1
In the High Court of Punjab and Haryana at
Chandigarh.
Crl.Misc.No.M-17983 of 2012 (O&M)
Date of Decision:- 12.06.2012
Jeevan Kumari and another Petitioners.
Versus
State of Punjab and others
Respondents.
CORAM : HON'BLE MR.JUSTICE NARESH KUMAR SANGHI.
Present: - Mr.Jasbir Mor, Advocate,
for the petitioners.
NARESH KUMAR SANGHI,J.
Prayer in this petition, filed under Section 482, Cr.P.C., is for the issuance of direction to respondents No.1 to 5 to protect lives and liberty of the petitioners from respondents No.6 to 9. The petitioners contend that they being major, have solemnized their marriage in accordance with law. They further submit that the private respondents are not accepting the marriage of the petitioners and adamant to separate them from each other by resorting to illegal means. They further submit that in view of the imminent danger to their lives and liberty they have already moved a representation (Annexure P-5) before the Senior Superintendent of Police, Hoshiarpur.
Crl.Misc.No.M-17983 of 2012 (O&M) 2
Keeping in view the seriousness of the matter but without going into the validity of the marriage, the present petition is disposed of with a direction to the Senior Superintendent of Police, Hoshiarpur, to take action as warranted by law on the representation moved by the petitioners and in the meantime to issue necessary orders to ensure that no harm is caused to the lives and liberty of the petitioners at the hands of private respondents.
(NARESH KUMAR SANGHI) JUDGE 12.06.2012 Anoop