Reetu @ Ritu and Another vs State of Haryana and Others

Jaswant Singh, J.—Crl.M. No. 46952 of 2010 seeking exemption to file certified/typed copies of Annexures is allowed.

Crl.M. No. M-26329/2010

Prayer in this petition u/s 482 Cr.P.C., is for seeking protection to life and liberty of both the petitioners, who are stated to be major and have performed marriage on 6.9.2010 against the wishes of parents and relatives (respondents No. 4 to 6) of petitioner No. 1-wife and mother (respondent No. 7) of petitioner No. 2. Having performed marriage against the wishes of aforesaid respondents, now petitioners apprehend threat to their life at the hands of said respondents. It is further stated that the couple is residing with respondent No. 7 at H. No. 17, Gali No. 2, Amar Vihar, Near Haryana Engineering College, Jagadhari, Distt. Yamunana Nagar whereas respondents 4 and 5 are residents of 424, Bhatia Nagar,Krishna Gali, Choti Line, Jagadhari Road, Yamuna Nagar, and respondent No. 6 is a resident of Model Town, Near Nangla Wali Mata Da Mandir, Yamuna Nagar.

After hearing the learned Counsel for the petitioners and keeping in view the directions issued by the Hon''ble Supreme Court in the case of Lata Singh Vs. State of U.P. and Another, , the present petition is disposed of with a direction to petitioners to present themselves before SP, Yamuna Nagar, and to make a detailed representation expressing therein their grievance and threat perception. In case, any such representation is made, the SP concerned shall look into the matter personally and take appropriate action, if so warranted in accordance with law.

Petition stands disposed of.