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Parveen and Another vs State of Haryana and Others

Punjab And Haryana At Chandigarh · Decided on 18 March 2011 · Citation: (2011) 03 P&H CK 0225

HON’BLE JUDGES
Ritu Bahri, J
CASE NUMBER
Criminal Miscellaneous No. M-8481 of 2011 (O and M)
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Judgment

3 paragraphs · 123 words

Ritu Bahri, J.—This petition u/s 482 of the Code of Criminal Procedure has been moved seeking direction to Respondents No. 2 & 3 for providing security to the Petitioners and for not harassing the Petitioners on any false criminal complaint if lodged by any of relatives of the Petitioners.

2.

Affidavit of Petitioner No. 2 has been filed in Court, which is take on record. In the affidavit he has stated that he has not married earlier.

3.

This petition is disposed of by giving liberty to the Petitioners to approach the Superintendent of Police, Jind for protection, as per the instructions dated 21.2.2011 issued by the Home Department, Haryana. Petitioners be not arrested and adequate security be provided to them, if required.