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Ramandeep Kaur And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 29 January 2020 · Citation: (2020) 01 P&H CK 0261

HON’BLE JUDGES
Arun Palli, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 959 Of 2020
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Judgment

6 paragraphs · 201 words

Arun Palli, J

1.The petitioners, who claim to be major, allege to have married each other against wishes of the private respondents, who happen to be the immediate family members of petitioner No. 1. In the circumstances, they apprehend danger to their lives.

2.

Learned counsel for the petitioners submits that representation moved by the petitioners, dated 22.01.2020 (Annexure P-5), seeking protection, is pending consideration before the Senior Superintendent of Police, Tarn Taran, District Tarn Taran (respondent No. 2), but to no avail.

3.

In the wake of the above, and without commenting upon the veracity of the allegations set out in the petition as also the validity of the marriage of the petitioners, the petition is disposed of, with a direction to the Senior Superintendent of Police, Tarn Taran, District Tarn Taran (respondent No. 2), that, if any such representation, as indicated above, is, indeed, pending, the same shall be considered forthwith and appropriate measures, as deemed necessary, shall be taken.

4.

The petition stands disposed of, accordingly.

5.

A copy of this order be sent to the Senior Superintendent of Police, Tarn Taran, District Tarn Taran (respondent No. 2), so as to enable him to do the needful expeditiously.