Reena Rani And Another vs State Of Punjab And Others
2022 Latest Caselaw 9798 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH
115
                                            CRWP-8066-2022 (O&M)
                                            Date of Decision: 25.08.2022
REENA RANI AND ANR
                                                              ... Petitioners
                                   Versus
STATE OF PUNJAB AND ORS
                                                            ... Respondents

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:    Mr. SK Kainth, Advocate
            for the petitioners.

                   ****

HARNARESH SINGH GILL, J.(Oral)

This petition has been filed under Article 226 of the

Constitution for issuance of a writ in the nature of mandamus directing

respondents No.1 to 3 to protect the life and liberty of the petitioners at

the hands of respondents No.4 and 5.

Learned counsel for the petitioners states that both the

petitioners are major and have married against the wishes of respondents

No.4 and 5 and have sought protection to their life and liberty. They

apprehend danger at the hands of respondents No.4 and 5. He further

submits that petitioner No.1 was earlier married to Johny Sahni but vide

judgment dated 22.03.2022 passed by Additional Principal Judge, Family

Court, Jalandhar, the said marriage was dissolved and the minor daughter

from the said marriage is residing with petitioner No.1. The photographs

and certificate evidencing their marriage are on record as Annexures P-3

and P-4, respectively. The petitioners have submitted a representation

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115 CRWP-8066-2022 (O&M) -2-

dated 22.08.2022 (Annexure P-5) to respondent No.2-Senior

Superintendent of Police, District Kapurthala.

Notice of motion to respondents No.1 to 3-State only.

On the asking of this Court, Mr. Subhash Godara, Additional

Advocate General, Punjab, accepts notice on behalf of respondents No.1

to 3-State only.

Without entering upon an exercise to evaluate the

evidentiary value of the documents placed on the file, I dispose of the

present petition with a direction to respondent No.2-Senior

Superintendent of Police, Kapurthala, to decide the representation dated

22.08.2022 (Annexure P-5) moved by the petitioners and grant protection

to them, if any threat to their life and liberty is perceived.

It is made clear that this order shall not be taken to protect

the petitioners from legal action for violation of law, if any, committed by

them.

25.08.2022                                 (HARNARESH SINGH GILL)
Aman Jain                                          JUDGE

        Note:           Whether speaking/reasoned          :     Yes/No
                        Whether reportable                 :     Yes/No




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