Salima Bibi And Another vs State Of Punjab And Others
2023 Latest Caselaw 22039 P&H

Punjab-Haryana High Court

Salima Bibi And Another vs State Of Punjab And Others on 15 December, 2023

SANDEEP SETHI
2023.12.20 11:30

2023:PHHC:161414
CRWP-10594-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(114)
CRWP-10594-2023

Date of Decision:-15.12.2023
Salima Bibi and another

beeeee Petitioners
Versus
State of Punjab and others
beeees Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Ramneek Vasudeva, Advocate for the petitioners.

Mr. Siddharth Attri, AAG, Punjab.
Mr. Harkaran Singh, Advocate for respondent Nos.5 and 6.

Petitioners in person.

3 2 3 3k
ALOK JAIN, J. (Oral)

1. In compliance of the order dated 15.11.2023, the petitioners

are present in Court and have stood by their stand that it was their first matriage and they have also got the support the father of petitioner No.1, who is present Court.

2. At this stage, learned counsel for respondent Nos.5 and 6 has vehemently objected to the same and has produced on record the original Nikahnama dated 02.09.2022, which is in Urdu.

3. Since the counsel for the petitioners who had originally filed this petition has withdrawn his power of attorney, Mr. Ramneek Vasudeva, Advocate, has appeared on behalf of the petitioners and submits that as per

the instructions from his clients who are present in Court, they are not in

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2023:PHHC:161414 CRWP-10594-2023

contact with the earlier counsel.

4. Learned counsel for the petitioners has placed on record the original Nikahnama which bears the signatures of petitioner No.1-Salima Bibi, who is signatory to the earlier Nikahnama dated 02.09.2022.

5. All these original documents are handed over to the learned State counsel for verifying the signatures of petitioner No.1 and in case, it is found that they were duly signed by her, the State authorities shall proceed in accordance with law.

6. However, since there is no threat perception to the petitioners and without commenting upon the rights of respondent Nos.5 and 6, who have already initiated appropriate proceedings before the Court of competent jurisdiction, it is made clear that filing or any orders passed in this case shall not be referred to or relied upon by either of the party in the said litigation and the State authorities shall proceed in accordance with law after getting the signatures duly verified. If it is found that the signatures are of petitioner No.1, appropriate proceedings shall be initiated against her and in case it is found that the same are forged, appropriate proceedings shall be initiated against respondent No.6-Roshan, who is the other

signatory to the Nikahnama dated 02.09.2022.

7. With the above directions, the present petition is dismissed at this stage.

(ALOK JAIN) JUDGE December 15, 2023.

Sandeep

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

SANDEEP SETHI

2023.12.20 11:30

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