REGENT COMPUTRONICS PVT. LTD.

SUBHASH CHAND Appellant

V/S

State Of Haryana And Ors Respondents

Referred Judgements :-

IN SEEMA DEVI @ SIMARAN KAUR VS. STATE OF H.P [REFERRED TO]
NEETU SINGH VS. STATE [REFERRED TO]
RUKSHANA AND ANOTHER VS. GOVT. OF NCT OF DELHI AND OTHERS [REFERRED TO]
SANTOSH VS. STATE OF RAJASTHAN [REFERRED TO]
SHAMSHER VS. U.T.,CHANDIGARH AND ANOTHER [REFERRED TO]
BALWINDER SINGH @ BINDER VS. STATE OF PUNJAB AND OTHERS [REFERRED TO]
ITS OWN MOTION (LAJJA DEVI) VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Ritu Devi and Ajay Kumar filed CRM-M-4833 of 2018 under Section 482 Cr. P.C. for directing Superintendent of Police, Karnal and S.H.O Police Station of Butana to give police protection to them as they had contracted marriage on 01.02.2018 against wishes of their family members.

(2.) This Court vide order dated 05.02018 disposed of the case by observing in the following manner:-

(3.) Police recorded FIR No. 29 dated 06.02.2018 under Section 363, 366-A IPC against Ajay Kumar son of Subhash Chand (petitioner). Ajay Kumar was arrested on 102.2018.

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SUBHASH CHAND Vs. STATE OF HARYANA AND ORS

Referred Judgements :-

JUDGEMENT

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