Armninder Kaur And Anr vs State Of Punjab And Others
2022 Latest Caselaw 9779 P&H

                  CRWP-8089-2022                                                               1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                  CHANDIGARH
                                                 CRWP-8089-2022
                                         Date of Decision: August 25, 2022

                  Armninder Kaur and another
                                                                                    ...Petitioners
                                                        Versus
                  State of Punjab and others
                                                                                  ...Respondents

                  CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                  Present:        Mr. N.P.S. Hira, Advocate,
                                  for the petitioners.

                                  Mr. J.S. Arora, DAG, Punjab.

                  SANJAY VASHISTH, J.

1. Prayer in the instant petition, filed under Article 226 of the

Constitution of India, is for issuance of directions to respondents Nos. 2 and

3, to provide protection of life and liberty to the petitioners, who have

married against the wishes of private respondent Nos. 4 to 6.

2. Learned counsel for the petitioners submits that Petitioner No.1

- Armninder Kaur, aged about 27 years and petitioner No.2 - Gursab Singh,

aged about 29 years, have got married on 17.09.2021, against the wishes of

their family members, arrayed as respondents No. 4 to 6. It has been further

submitted that the private respondents are threatening and trying to interfere

in the marital life of the petitioners. Hence, they are seeking protection in

that regard and have approached this Court by way of filing the instant

petition.

3. Notice of motion.

4. On the asking of the Court, Mr. J.S. Arora, Deputy Advocate

PRASHANT KAPOOR 2022.08.26 20:03 I attest to the accuracy and authenticity of this order/judgment

General, Punjab, who is present in the Court, accepts notice on behalf of

respondent Nos. 1 to 3 (State).

5. In view of the above, the present petition is disposed of with a

direction to respondent No. 2 - Senior Superintendent of Police, Amritsar

Rural, District Amritsar, to look into the representation dated 23.08.2022

(Annexure P-5) qua threat perception, if any, and take necessary steps, if any

required, in accordance with law, to ensure that the life and liberty of the

petitioners is not jeopardized at the hands of the private respondents.

However, this direction will not validate the marriage said to have taken

place between the parties and will have no effect on any civil or criminal

action, which could be initiated in the matter in accordance with law.

                                                                (SANJAY VASHISTH)
                                                                      JUDGE
                  August 25, 2022
                  Pkapoor         Whether Speaking/Reasoned:          YES/NO
                                  Whether Reportable:                 YES/NO




PRASHANT KAPOOR
2022.08.26 20:03
I attest to the accuracy and
authenticity of this
order/judgment