High CourtsSingle Bench(2012) 09 P&H CK 0343

Jyoti Kumari and Another vs State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 14 September 2012

HON’BLE JUDGES
Sabina, J
CASE NUMBER
Criminal Miscellaneous No. M-28665 of 2012 (O and M)

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

2 paragraphs · 163 words

Sabina, J.—Petitioners have filed this petition u/s 482 of the Code of Criminal Procedure for issuance of directions to respondents No. 1 to 3 to protect their life and liberty from the hands of respondent Nos. 4 and 5. Learned counsel for the petitioners has submitted that the marriage of the petitioners was solemnized on 11.9.2012. Certificate (Annexure P-3) in this regard has been issued by Gurudwara Shri Dugh Niwarn Sahib, Guru Teg Bahadur Colony, Opahloi Road, Sangrur. Photographs of marriage ceremony are annexed as Annexure P-4. He has further submitted that the petitioners have moved a representation to Senior Superintendent of Police, Sangrur (Annexure P-5) but no action has been taken so far.

2.

Accordingly, without expressing any opinion on the merits of the case, Senior Superintendent of Police, Sangrur-respondent No. 2 is directed to look into the representation made by the petitioners (Annexure P-5) and if required, necessary protection be provided to them. Petition stands disposed of in the above terms.