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Aarish And Another vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · Decided on 29 May 2023 · Citation: (2023) 05 P&H CK 0144

HON’BLE JUDGES
Gurvinder Singh Gill, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 5247 Of 2023 (O&M)
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Judgment

5 paragraphs · 232 words

Gurvinder Singh Gill, J

1.

The petitioners seek issuance of a direction to the official respondents to protect their lives and liberty as they apprehend threat to the same at the hands of private respondents, having married against the wishes of their families.

2.

Without commenting as regards the veracity of the averments made in the petition and also as regards the validity of alleged marriage of the petitioners, the petition is disposed of with a direction to respondent No.2 - Superintendent of Police, District Mewat, Haryana to look into the matter and to dispose off the representation dated 20.5.2023 (Annexure P-4) in accordance with law. In case, it is found that there is a genuine threat to the lives and liberty of the petitioners, then necessary steps warranted under law be taken thereupon at the earliest so as to ensure that no harm is caused to the petitioners.

3.

A copy of this order alongwith copy of the representation dated 20.5.2023 (Annexure P-4) be sent to respondent No.2 - Superintendent of Police, District Mewat, Haryana so as to enable him to do the needful expeditiously.

4.

It is, however, clarified that the aforesaid order shall not be taken to be any expression as regards the validity of marriage of the petitioners and shall not confer any immunity upon the petitioners, in case it is found that they have committed any wrong.