Punjab-Haryana High Court
Gagandeep Sharma & Another vs State Of Punjab & Others -Respondents on 26 May, 2009
Author: Rajan Gupta
Bench: Rajan Gupta
Criminal Misc. No. M-14635 of 2009 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Criminal Misc. No. M-14635 of 2009
Date of decision: May 26, 2009
Gagandeep Sharma & another -Petitioners
Versus
State of Punjab & others -Respondents
Coram Hon'ble Mr. Justice Rajan Gupta
Present: Mr. Suresh Goel, Advocate, for the petitioners.
Rajan Gupta, J.(Oral)
The petitioners have filed this petition under Section 482 Cr.P.C. seeking protection of their life and liberty. Both of them claim to to be major. They also claim that they have married according to muslim customs & rites, against the wishes of respondents No. 5 to 10.
Notice of motion to official respondents. On asking of the Court, Mr. KDS Sidhu, DAG, Punjab accepts notice.
Without expressing any opinion with regard to legitimacy of marriage, it is directed that the Senior Superintendent of Police, Barnala/ respondent No.3 shall look into the representation, if any preferred by the petitioners and take appropriate steps in the facts and circumstances of the case.
[Rajan Gupta] Judge May 26, 2009.
'ask' Criminal Misc. No. M-14635 of 2009 2