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Beant Kaur and Another vs State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 7 September 2011 · Citation: (2011) 09 P&H CK 0085

HON’BLE JUDGES
Ajai Lamba, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 482
CASE NUMBER
Criminal Miscellaneous No. M. 27065 of 2011 (O and M)
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Judgment

4 paragraphs · 179 words

Ajai Lamba, J.—This petition has been filed u/s 482 Code of Criminal Procedure on the premise that the Petitioners being of marriageable age, got married. The marriage is legal. The private Respondent, however, is not accepting the marriage and therefore, it has been pleaded that the Petitioners apprehend danger to their life and liberty.

2.

This petition is disposed of with direction to Respondent No. 2 i.e. Senior Superintendent of Police, District Fatehgarh Sahib, to treat a copy of this petition as a representation and issue necessary orders as warranted by law so as to ensure protection of life and liberty of the Petitioners.

3.

This order, however, shall not be construed to mean that the Petitioners were of marriageable age at the time of their marriage or that the marriage is legal as per laws applicable to the case of the Petitioners.

4.

It is further made clear that this order shall not clothe the Petitioners with any protection against their arrest or continuance of proceedings in case they are found involved in commission of a cognizable offence.