Rinki And Anr vs State Of Haryana And Others
2023 Latest Caselaw 21481 P&H

Punjab-Haryana High Court

Rinki And Anr vs State Of Haryana And Others on 8 December, 2023

REENA

2023:PHHC:157044
111

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Writ Petition No. 11874 of 2023
Date of Decision: December 08, 2023

Rinki and another
desees Petitioners
versus

State of Haryana and others
eee Respondents

CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR

kK

Present:- Mr. Mohan Singh Rana, Advocate
for the petitioners

36 2 2

Harpreet Singh Brar, J. (Oral)

Learned counsel for the petitioners contends that the petitioners have married against the wishes of respondents No.4 and 5 and they claim themselves to be major and seek protection to their life and liberty. They apprehend danger from respondents No.4 and 5. They have placed on record marriage certificate (Annexure P-3) to substantiate their claim. The petitioners have also submitted a representation dated 04.12.2023 (Annexure P-5) to respondent No.2 but no action has been taken so far.

Notice of motion to official respondents only.

Ms. Geeta Sharma, DAG Haryana, who is present in Court accepts notice for the official respondents. Counsel for the petitioners is directed to supply a copy of complete paper book to the counsel appearing for the State during the course of the day.

Without commenting on the validity of the marriage

allegedly performed by the petitioners and entering upon an exercise to evaluate

2023.12.13 11:29 | attest to the accuracy and integrity of this order/ judgment

Chandigarh

2023:PHHC:157044

the evidentiary value of the documents placed on the file, I dispose of this petition with direction to respondent No.2 to decide the representation of the petitioners (Annexure P-5) within a period of one week from the date of receipt of a copy of this order and grant them protection, if there is any threat to their life and liberty. It is made clear that this order shall not be taken to protect the petitioners from

legal action for violation of law, if any committed by them.

(HARPREET SINGH BRAR) JUDGE December 08, 2023

Feena

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No

REENA

2023.12.13 11:29

| attest to the accuracy and integrity of this order/ judgment Chandigarh