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Seema and Another vs State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 10 December 2010 · Citation: (2010) 12 P&H CK 0272

HON’BLE JUDGES
K.C. Puri, J
CASE NUMBER
CRM No. M-36344 OF 2010 (O and M)
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Judgment

5 paragraphs · 168 words

K.C. Puri, J.—The case of the Petitioners is that they are major and have contracted marriage on 04.12.2010. The marriage certificate and the photographs evidencing marriage have been placed on the file. It is alleged that they apprehend danger from Respondents No. 4 to 6.

2.

Notice of motion to Advocate General, Punjab. On the asking of the Court, Mr. Sudhir Nehra, Additional AG, Punjab, who is present in Court, accepts notice.

3.

Without commenting on the age of the Petitioners and validity of the marriage, directions are given to the Commissioner of Police, Jalandhar, to decide the representation of the CRM No. M-36344 OF 2010(O&M) -2 Petitioners, if any moved within seven days from today, within one month from the date of receipt of the representation, keeping in view the threat perception to the Petitioners.

4.

However, it is made clear that in case any criminal case is pending against the Petitioners, this order shall not debar the Respondents to proceed with.

The petition stands disposed of.