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High CourtsSingle Bench(2020) 03 P&H CK 0044

Rubi And Another vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · Decided on 3 March 2020

HON’BLE JUDGES
Gurvinder Singh Gill, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 2299 Of 2020 (O&M)

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Judgment

20 paragraphs · 348 words

Gurvinder Singh Gill, J

1.

The petitioners who claim themselves to be major have approached this Court seeking protection of their lives as they apprehend threat to the same,

having married against the wishes of their parents and relatives.

2.

At this stage, Mr. K.L. Saini, Advocate has put in appearance on behalf of respondents No. 4 and 5 and has filed power of attorney, which is taken

on record. Respondents No. 4 and 5 are also present in person.

3.

The learned counsel for respondents No. 4 and 5 has requested that respondents No. 4 and 5 may be permitted to meet petitioner No. 1-Rubi for a

short while.

4.

Acceding to the aforesaid request, the aforesaid respondents were permitted to have a word with petitioner No. 1-Rubi for a short while, outside

the Court room. After they came back, respondents No. 4 and 5 were advised not to cause any harm to the petitioners and not to take law in their

hands.

5.

The learned counsel for respondents No. 4 and 5 has assured that respondents No. 4 and 5 or any of their relatives will not harm the petitioners in

any manner.

6.

While refraining from making any expression as regards the veracity of the averments made in the petition, the petition is disposed of with a

direction to respondent No. 2-Superintendent of Police, Yamunanagar, District Yamunanagar to look into the representation dated 29.2.2020

(Annexure P-5) made by the petitioners, in accordance with law, immediately upon receipt of certified copy of this order. In case any apprehension of

threat to the life and liberty of the petitioners is found, requisite steps be taken immediately, in accordance with law, to protect life and liberty of the

petitioners.

7.

A copy of this order alongwith representation dated 29.2.2020 (Annexure P-5) be sent to respondent No. 2-Superintendent of Police,

Yamunanagar, District Yamunanagar, so as to enable him to do the needful expeditiously.

8.

It is however, clarified that the aforesaid order shall not be construed to be an expression as regards validity of alleged marriage of the parties.