Punjab-Haryana High Court
Sheela And Anr vs State Of Haryana And Ors on 18 January, 2025
CRWP-390-2025 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
102
CRWP-390-2025 (O&M)
Decided on : 18.01.2025
SHEELA AND ANR
... Petitioner(s)
Versus
STATE OF HARYANA AND ORS
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Ms. Nishi Nagpal, Advocate,
for the applicants/petitioners.
36 2 2
SANJAY VASHISTH, J. (Oral)
CRM-W-49-2025
Allowed as prayed for.
CRM-W-60-2025
Present application has been moved by the applicants/petitioners
for placing on record the copy of the rent agreement dated 16.01.2025 as
Annexure P-5.
Counsel for the applicants/petitioners contends that petitioner
No.2 is residing at District Panchkula (Haryana), and in that regard, the rent
agreement has also been executed with the owner of the house No.1356,
VPO Raipurrani, Tehsil and District Panchkula. Thus, prays for placing on
record the rent agreement, appended with the present application.
Notice in the application.
Mr. Virender Kumar Dhiman, Advocate, puts in appearance on
behalf of respondent No.5, and files his vakalatnama in Court today, which is
taken on record, and does not raise any objection if the prayer made in the
present application, is allowed.
Considering the averments mentioned in the application, prayer
made in the application is allowed and copy of the rent agreement dated
16.01.2025 as Annexure P-5 is ordered to be taken on record. Registry is
directed to tag the same at the appropriate place on the file.
authenticity of this order/judgment
POPS PHHG OOS? 8 :
a
CRWP-390-2025 (O&M) 2
CM stands disposed of.
CRM-W-58-2025
Present application has been moved by _ the
applicants/petitioners for placing on record amended memo of parties.
Considering the averments mentioned in the application,
prayer made in the application is allowed and amended memo of parties
is ordered to be taken on record. Registry is directed to tag the same at
the appropriate place on the file.
CM stands disposed of.
CRWP-390-2025
1. Prayer in the instant petition filed under Article 226 of the
Constitution of India, is for issuance of directions to official respondent
Nos.2 and 3, to provide protection of lives and liberty of the petitioners,
who have married against the wishes of private respondents.
2. Learned counsel for the petitioners submits that petitioner
No.1 -- Sheela, aged 23 years and petitioner No.2 -- Mukesh, aged 21
years, have solemnized marriage on 10.01.2025, against the wishes of
their family members, arrayed as respondent Nos.4 to 12. Learned
counsel for the petitioners further submits that it is the first marriage of
both the petitioners. It has been submitted that the private respondents are
threatening to interfere in the matrimonial life of the petitioners. Hence,
the petitioners are seeking protection in that regard and have approached
this Court by way of filing the instant petition. They have also submitted
a representation dated 13.01.2025 (Annexure P-4), to respondent No.2 --
Superintendent of Police, Panchkula, wherein, they have expressed their
apprehension.
3. Notice of motion to respondent Nos.1 to 3 only.
authenticity of this order/judgment
Punjab & Haryana High Court,
Chandigarh
2025 PHHC 067082.
CRWP-390-2025 (O&M) 3
4. On asking of the Court, Mr. Kanwar Sanjiv Kumar, AAG,
Haryana, accepts notice on behalf of respondent Nos.1 to 3 (State).
Let requisite copies of the complete paper book be supplied
to learned State counsel during course of the day.
5. In view of the above, the present petition is disposed of with
a direction to respondent No.2 -- Superintendent of Police, Panchkula, to
look into the representation dated 13.01.2025 (Annexure P-4), gua threat
perception, and if there is any substance in it, take necessary steps, in
accordance with law, to ensure that the lives and liberty of the petitioners
are not jeopardized at the hands of the private respondents.
6. However, this direction will not validate the marriage said to
have taken place between the parties and will have no effect on any civil
or criminal action, which could be initiated in the matter in accordance
with law.
7. While deciding the representation, concerned authority shall
examine the situation, and also the viability of arranging the meeting of
petitioner No.1 with her parents, without getting influenced in any
manner by the protection order.
(SANJAY VASHISTH)
JUDGE
18.01.2025
Lavisha
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
authenticity of this order/judgment
