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High CourtsSingle Bench(2012) 12 P&H CK 0063

Lata Kumari and Another vs State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 17 December 2012

HON’BLE JUDGES
Sabina, J
CASE NUMBER
Criminal Miscellaneous No. M-39969 of 2012 (O and M)

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Judgment

2 paragraphs · 161 words

Sabina, J.—Petitioners have filed this petition u/s 482 of the Code of Criminal Procedure, 1973 for issuance of directions to respondents No. 1 to 3 to protect their life and liberty from the hands of respondents No. 5 to 7. Learned counsel for the petitioners has submitted that the marriage of the petitioners was solemnized on 13.12.2012. Certificate (Annexure P-3) in this regard has been issued by Pracheen Guga Mari Rama Krishana Mandir, Sector 19-D, Chandigarh. 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, Ropar (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, Ropar-respondent No. 2 is directed to look into the representation moved by the petitioners (Annexure P-5) and if required, necessary protection be provided to them. Petition stands disposed of in the above terms.