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Uma And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 30 January 2020 · Citation: (2020) 01 P&H CK 0278

HON’BLE JUDGES
Vivek Puri, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 999 Of 2020
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Judgment

6 paragraphs · 210 words

Vivek Puri, J

1.

It has been stated that both the petitioners have attained the age for a valid marriage. The marriage of the petitioners has been solemnized on 27.01.2020. Copy of Aadhar card, marriage certificate and photographs are on record. The petitioners are stated to be residing at House No. 612, Street No. 4, Gobind Nagri, Abohar, Tehsil Abohar, District Fazilka, Punjab. Apprehending danger to their lives, at the instance of private respondents who are the relatives of the petitioners, the present petition has been instituted. The allegations are also substantiated with the affidavit of petitioner No. 1.

2.

Notice of motion to official respondents only.

3.

Mr. Rajesh Bhardwaj, Sr. DAG Punjab accepts notice on behalf of the respondent-State.

4.

The present petition is disposed of with a direction to respondent No. 2 to look into the matter and if he finds that apprehension of danger to the lives and personal liberty of the petitioners is real, he shall take appropriate steps to ensure their protection as he feels necessary, in such circumstances of the case.

5.

This order is not to be construed as any opinion with regard to the age of the petitioners or factum or validity of their marriage or any civil or criminal proceedings