HC directs SSP to look into representation of newly-wed couple against threat posed to their life & liberty by their parents (Read Order)

While disposing of a Writ petition preferred by a newly wedded couple against their parents for fear of their lives and liberties, the Hon’ble High Court of Punjab and Haryana directed the Senior Superintendent of Police to take necessary actions in petitioner’s representation before him.

Factual Background

The matter arose due to disagreement between newly wedded couple and their parents over their marriage. The petitioner claimed to have got married on June 02, 2020 without their parents’ approval. The case of the petitioners is that they tried every possible way to pacify and reconcile their relationship with their parents but in response, they were threatened with danger to their lives and implication of their names in false cases. Therefore, given these circumstances, they purportedly made a presentation before Senior Superintendent Police, Yamunanagar to take necessary steps to save their lives and liberties. Claiming that no action was taken in response to their representation, the petitioner preferred Writ petition in the nature of ‘mandamus’ to command the official respondents to protect their lives and liberty.

Decision of the Court

The Court without making any observation on the merits of allegation and the validity of the petitioners’ marriage, directed the Senior Superintendent Police, Yamunanagar to take necessary actions in accordance with law, in the representation (if any) made by the petitioners before him.

Case Details

Before: Punjab and Haryana High Court  

Bench: Hon’ble Mr. Justice Arun Palli

Case Title: Dishu and another v. State of Haryana and Ors.

Case No.: CRWP No.3441 of 2020

Decided On: 05.06.2020

Read Order @LatestLaws.com