Punjab-Haryana High Court
Davinderpal Singh And Anr vs State Of Punjab And Ors on 4 April, 2024
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
2024:PHHC:045352
In the High Court for the States of Punjab and Haryana
At Chandigarh
CRWP-2989-2024 (O&M)
Date of Decision:-04.04.2024
Davinderpal Singh and another ... Petitioners
Versus
State of Punjab and others ... Respondents
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present:- Mr. Hardeep Singh, Advocate for the petitioners.
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GURVINDER SINGH GILL, J.(Oral)
1. Petitioner No.1-Davinderpal Singh aged about 28 years and petitioner No.2- Mukko Kaur aged about 26 years have approached this Court seeking issuance of a direction to 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 or age of the petitioners, the petition is disposed of with a direction to respondent No.2- Senior Superintendent of Police, District Hoshiarpur, to look into the matter and to dispose off the representation dated 01.04.2024 (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 2024.04.04 04:38 I attest to the accuracy and integrity of this order/judgment CRWP-2989-2024 (O&M) (2) 2024:PHHC:045352
3. A copy of this order alongwith copy of the representation dated 01.04.2024 (Annexure P-5) be sent to respondent No.2-Senior Superintendent of Police, District Hoshiarpur, 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 or age of the petitioners and shall not confer any immunity upon the petitioners, in case it is found that they have committed any wrong.
04.04.2024 ( GURVINDER SINGH GILL )
mohan JUDGE
Whether speaking /reasoned Yes / No
Whether Reportable Yes / No
MOHAN SINGH
2024.04.04 04:38
I attest to the accuracy and
integrity of this order/judgment