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Navpreet Kaur and Another vs State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 2 November 2010 · Citation: (2010) 11 P&H CK 0071

HON’BLE JUDGES
S.S. Saron, J
CASE NUMBER
Criminal Miscellaneous No. M-32457 of 2010
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Judgment

5 paragraphs · 330 words

S.S. Saron, J.—The Petitioners had a liking for each other and they have solemnized their marriage amongst themselves. The marriage was solemnized on 31.10.2010 at Shiv Mandir, Railly, Sector 12-A, Panchkula as per Hindu rites and rituals.

2.

A copy of the marriage certificate (Annexure-P.3 colly.) issued by Shiv Mandir, Railly, Sector 12-A, Panchkula and the photographs (Annexure-P.3 colly.) have been placed on record. On account of the marriage that has been solemnized the Petitioners apprehend threat to themselves from Respondents No. 4 and 5, who are the father and father''s brother of Petitioner No. 1. The Petitioners also submitted an application dated 30.10.2010 (Annexure-P.4) to the Commissioner of Police, Amritsar (Respondent No. 2) seeking protection of their life and liberty. Despite that the threat to the Petitioners persists. Therefore, they have filed this petition.

3.

It is submitted that both the Petitioners are major. The date of birth of Petitioner No. 1 as per her Matriculation certificate (Annexure-P.1) issued by the Punjab School Education Board is 11.11.1991 and that of Petitioner No. 2 as per his Matriculation certificate (Annexure-P.2) issued by the aforesaid Board is 15.6.1992. The averments made in the petition are supported by affidavit of Petitioner No. 1.

4.

Both the Petitioners are present in Court and are identified by their Counsel. It is stated by Petitioner No. 1 that she has solemnized her marriage with Petitioner No. 2 of her own free will and desire and without any kind of pressure or undue influence. Besides, she is happy with her marriage. It is submitted by both the Petitioners that they were not earlier married.

5.

In the afore-noticed facts and circumstances, the present criminal miscellaneous petition is disposed of with a direction to Respondents No. 2 and 3 that in case the Petitioners approach any of them setting out their grievances as have been made in the present petition the same shall be duly considered and looked into by them independently and in accordance with law.