The Punjab and Haryana HC were dealing with the petition filed for seeking protection of life and liberty.
The petitioners, who are of the age of about 25 and 27 years respectively, have approached the Court seeking protection of their life and liberty on the averments that the petitioners performed marriage as per Sikh rites and ceremonies against the wishes of respondents and the petitioners are apprehending threat to their life and liberty at their instance.
The learned counsel for the petitioner has submitted that a representation was made to the Senior Superintendent of Police, Amritsar seeking necessary protection but no action has been taken so far in the matter and prays for issuance of direction in this regard.
On the asking of Court, Mr. Tanvir Joshi, AAG, Punjab, accepts notice on behalf of respondents and submits that he has no objection if appropriate direction for providing requisite protection to the petitioners is given.
The HC after evaluating various submissions disposed of the writ petition.
The Court stated that “Without examining the question of legality and validity of the marriage and expressing any opinion thereon, the petition is disposed of with the directions to Senior Superintendent of Police, Amritsar, to look into the grievances of the petitioners as set out in the petition and also expressed in the representation and take appropriate action for protection of their life and liberty as may be warranted by the circumstances.”
The Court also stated that, it is clarified that in case any criminal case has been registered against petitioner, then nothing in this order shall be construed as a bar for taking an appropriate action by the police authorities against him in respect thereof in accordance with law.
Bench: Hon’ble Mr. Justice Sant Parkash
Case Title: Komalpreet Kaur and another v. State of Punjab and others
Case Details: CRWP-11473-2021
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