Hanideep And Anr vs State Of Punjab And Others
2022 Latest Caselaw 6524 P&H

CRWP-6571-2022                                       -1-

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                             CRWP-6571-2022
                                             Date of Decision: 11.07.2022


Hanideep and another

                                                               ....Petitioner(s)

                                    Versus

State of Punjab and others

                                                             .....Respondent(s)

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI


Present:    Mr. Parvesh Sachdeva, Advocate, for the petitioners.

                          ****

JASGURPREET SINGH PURI, J. (Oral)

The present petition has been filed under Article 226 of the

Constitution of India, seeking issuance of appropriate directions to

respondent Nos.2 and 3 to protect the life and liberty of the petitioners from

respondent Nos.4 to 17.

Learned counsel for the petitioners has submitted that both the

petitioners are 19 years of age and they have solemnized marriage with each

other with their own free consent and since the marriage is not acceptable to

private respondents, they are apprehending imminent threat from the private

respondents. He has also relied upon judgment of the Hon'ble Supreme

Court in Hardev Singh Vs Harpreet Kaur & Ors. 2020 (1) RCR

(Criminal), 238, that 19 years old boy can marry. The scope of the present

petition is confined only to the grant of protection of life of the petitioners

and does not pertain to the validity of marriage, irrespective of the age of

1 of 2

any of the parties. He further submitted that the petitioners have filed

submitted a representation dated 06.07.2022 (Annexure P-5) to the Senior

Superintendent of Police, Fazilka but no action has been taken.

Notice of motion to respondent Nos.1, 2 and 3 only.

Mr. Davinder Bir Singh, learned Deputy Advocate General,

Punjab accepts notice on behalf of the aforesaid respondents.

In view of the facts and circumstances of the present case since

the petitioners are facing imminent threat from the private respondents, it is

directed that respondent No.2 - Senior Superintendent of Police, Fazilka,

District Fazilka, shall look into the representation dated 06.07.2022

Annexure P-5 filed by the petitioners and assess the threat perception of the

petitioners and thereafter, if so required, take appropriate steps for ensuring

the protection of life of the petitioners in accordance with law.

Disposed of accordingly.

11.07.2022                              (JASGURPREET SINGH PURI)
rakesh                                          JUDGE

         Whether speaking                       :      Yes/No
         Whether reportable                     :      Yes/No




                                    2 of 2