Kulwinder Pal Kaur and another Vs State of Haryana and others

High Court Of Punjab And Haryana At Chandigarh 12 Dec 2012 CRM No. M-39213 of 2012 (O and M) (2012) 12 P&H CK 0129
Bench: Single Bench

Judgement Snapshot

Case Number

CRM No. M-39213 of 2012 (O and M)

Hon'ble Bench

Jitendra Chauhan, J

Advocates

G.S. Brar, for the Appellant;

Judgement Text

Translate:

Jitendra Chauhan, J.@mdashLearned counsel for the petitioners contends that the petitioners are major and there is no legal impediment to their marriage. They have solemnized marriage. Their marriage is opposed by respondent Nos. 5 to 7, who are the family members of petitioner No. 1. Notice of motion.

2. At the asking of the Court, Mr. Ajay Gulati, DAG, Haryana, accepts notice on behalf of the respondent-State. A complete copy of the paper book has been furnished to the learned State counsel, in the Court.

3. Without expressing any opinion with regard to validity of marriage and on the merits of the allegations made, the instant petition is disposed of with the direction to respondent No. 2-Superintendent of Police, Sirsa, that in case the petitioners move an application before him to provide protection to save their lives and liberty, he will look into the matter and provide necessary protection to the petitioners, if he is satisfied that the life and liberty of the petitioners is threatened at the hands of respondent Nos. 5 to 7, in accordance with law. Disposed of.

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