Take notes as you read a judgment using our Virtual Legal Assistant and get email alerts whenever a new judgment matches your query (Query Alert Service). Try out our Premium Member Services -- Sign up today and get free trial for one month.
Punjab-Haryana High Court
Jasneet And Another vs State Of Punjab And Ors on 8 May, 2024
SANDEEP SETHI 2024.05.09 01:29 CRWP-4196-2024 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH (117) CRWP-4196-2024 Date of Decision:-08.05.2024 Jasneet and another beeees Petitioners Versus State of Punjab and others CORAM: HON'BLE MR. JUSTICE ALOK JAIN 3 2 2 3 Present: Mr. Kuljinder Singh Billing, Advocate for the petitioners. 3 2 2 3 ALOK JAIN, J. (Oral)
1. The present petition has been filed under Article(s) 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the official respondents to protect the life and liberty of the petitioners, who got married on 05.05.2024, at the hands of private respondents.
2. Notice of motion to the official respondents.
3. Mr. Siddharth Attri, AAG, Punjab, accepts notice on behalf of the official respondents.
4. Considering the nature of the order being passed, there is no necessity to serve the private respondent(s) or to seek a reply from any one of the respondents.
5. The petition is disposed of with a direction to respondent No.2 | attest to the accuracy and integrity of this Order/Judgment SANDEEP SETHI 2024.05.09 01:29 CRWP-4196-2024 to take into consideration the request of the petitioners made vide representation dated 05.05.2024 (Annexure P-5) and take appropriate action, in accordance with law.
6. This petition is being considered only for the purpose of protection of life and liberty of the petitioners and the filing, pendency or the orders passed by this Court in this petition shall neither be construed as any stamp of the Court qua the relationship/marriage of the petitioners nor shall be relied upon by any authority in any proceedings initiated against them under any other provision of law.
7. This order shall not operate as an alibi or defence to any proceedings which might be pending or may arise against the petitioners. Although, the State is duty bound to protect its citizens and only with the said motive, the present order/directions have been passed.
8. It is made clear that the filing of this petition and any order passed herein does not approve or disapprove the relationship of the petitioners and is not a stamp by the Court qua their relationship, as this petition is considered only for the purpose of ensuring the protection of life and liberty of the petitioners being citizens of this Country and for no other reason.
9. It is further made clear to the petitioners that, in case, any averment made in this petition or in the representation dated 05.05.2024 (Annexure P-5) is found to be incorrect, the State authorities shall initiate strict criminal proceedings against the petitioners.
10. However, since this petition is being disposed of in limine, therefore, a copy of the complete paper book be sent through registered post | attest to the accuracy and integrity of this Order/Judgment SANDEEP SETHI 2024.05.09 01:29 CRWP-4196-2024 to respondent No.4 being father of petitioner No.1 as there is serious doubt with regard to him being even aware about the act and conduct of petitioner No.1.
11. It is also made clear that, in case, there is any criminal record of the petitioners, the present order shall not be an alibi or an impediment against the authorities to proceed in accordance with law and the above order is subject to cross verification of the credentials of the petitioners and cogent proof to be submitted by the petitioners before the authorities considering their representation.
(ALOK JAIN) JUDGE May 08, 2024.
Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No | attest to the accuracy and integrity of this Order/Judgment