Subham Kumar And Another vs State Of Haryana And Others
2023 Latest Caselaw 8796 P&H

                                                                               2023:PHHC:080274

                               In the High Court for the States of Punjab and Haryana
                                                At Chandigarh


                                                                    CRWP-5448-2023 (O&M)
                                                                    Date of Decision:-01.06.2023


                 Subham Kumar and another                                          ... Petitioners

                                                    Versus

                 State of Haryana and others                                       ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-        Mr. Sahil Choudhary, Advocate for the petitioners.

                                                    *****

GURVINDER SINGH GILL, J.(Oral)

1. The petitioners seek issuance of a direction to the official respondents to

protect their lives and liberty as they apprehend threat to the same at the

hands of private respondents, having married against the wishes of their

families.

2. Without commenting as regards the veracity of the averments made in the

petition and also as regards the validity of alleged marriage of the petitioners,

the petition is disposed of with a direction to respondent No.2-

Superintendent of Police, Ambala, to look into the matter and to dispose off

the representation dated 29.5.2023 (Annexure P-5) in accordance with law.

In case, it is found that there is a genuine threat to the lives and liberty of the

petitioners, then necessary steps warranted under law be taken thereupon at

the earliest so as to ensure that no harm is caused to the petitioners.

MOHAN SINGH 2023.06.01 16:01 I attest to the accuracy and authenticity of this order/judgment CRWP-5448-2023 (O&M) (2) 2023:PHHC:080274

3. A copy of this order alongwith copy of the representation dated 29.5.2023

(Annexure P-5) be sent to respondent No.2-Superintendent of Police,

Ambala, so as to enable him to do the needful expeditiously.

4. It is, however, clarified that the aforesaid order shall not be taken to be any

expression as regards the validity of marriage of the petitioners and shall not

confer any immunity upon the petitioners, in case it is found that they have

committed any wrong.

                 01.06.2023                                 ( GURVINDER SINGH GILL )
                 mohan                                              JUDGE


                               Whether speaking /reasoned         Yes / No

                               Whether Reportable                 Yes / No




MOHAN SINGH
2023.06.01 16:01
I attest to the accuracy and
authenticity of this
order/judgment