Q. Who were the advocates involved in the case Jyoti Kumari and Another vs State of Union Territory of Chandigarh and Others?

Mr. Robin Lohan, Advocate for the petitioners.

Q. What are the equivalent citations for Jyoti Kumari and Another vs State of Union Territory of Chandigarh and Others ?

The equivalence citation areLQ/PunjHC/2019/43 ;

Q. What was the bench assigned for the case Jyoti Kumari and Another vs State of Union Territory of Chandigarh and Others?

HONBLE MR. JUSTICE AMIT RAWAL ;

Jyoti Kumari And Another Vs. State Of Union Territory Of Chandigarh And Others On 04 January, 2019

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Jyoti Kumari And Another v. State Of Union Territory Of Chandigarh And Others

(High Court Of Punjab And Haryana)

Criminal Miscelleanous No. 114-2019 | 04-01-2019

AMIT RAWAL, J

1. The petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for issuance of directions to official respondents to protect their life and liberty from the hands of private respondents.

2. The petitioners are stated to be major and have solemnized marriage on 03.01.2019 which is against the wishes of their parents. The factum of marriage has been pleaded with reference to the photographs (Annexure P-3). The petitioners have an apprehension at the hands of private respondent Nos.4 to 6 and in this regard, they have submitted a representation dated 03.01.2019 (Annexure P-4) to the Senior Superintendent of Police, U.T. Chandigarh/respondent No.2, but no action has been taken so far.

3. The present petition is disposed of with the direction to the Senior Superintendent of Police, U.T. Chandigarh/respondent No.2 to look CRM-M-114-2019 into the representation of the petitioners and decide the same and if required, provide the protection to the life and liberty of the petitioners by providing adequate security.

4. The Criminal Misc. petition stands disposed of.