Mansi Rani And Another vs State Of Punjab And Others
2022 Latest Caselaw 5945 P&H

CRWP-5435 of 2022 1

131 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRWP-5435 of 2022
Date of Decision: 02.06.2022

Mansi Rani and another ...Petitioners
Versus

State of Punjab and others ...Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present: Mr. Pardhuman Garg, Advocate for the petitioners.

36 2 2 3

JASGURPREET SINGH PURI, J.(ORAL)

Petitioners claim that they have attained majority and married against the wishes of their family members. Apprehending threat to their life and liberty at the hands of private respondents No.4 and 5, they have filed the present petition for protection.

Petitioners claim to have submitted a_ representation (Annexure P-4) dated 30.05.2022 in this regard to the Senior Superintendent of Police, Mansa, District Mansa.

Heard. Record perused.

The petitioners have placed on record copies of their Aadhar Cards (Annexures P-1 and P-2) as proof of their age and copy of marriage certificate (Annexure P-3) regarding performance of marriage.

Notice of motion.

Mr. Davinder Bir Singh, learned DAG, Punjab has appeared on behalf of the respondents No.1 to 3 and accepts notice. Mr. Chanchal

Singla, Advocate has caused appearance on behalf of the private

MANPREET SINGH

2022.06.02 19:01

| attest to the accuracy and authenticity of this order/judgment

CRWP-5435 of 2022 2

respondents No.4 and 5 and has stated that respondents No.4 and 5 never posed any threat to the petitioners nor they will pose any threat to the petitioners in future as well.

In view of the above, without commenting on the validity of marriage, this petition is disposed of with a direction to respondent No.2-Senior Superintendent of Police, Mansa, District Mansa that representation, if any, filed seeking protection of life and liberty, be looked into and contents thereof be duly verified and if necessary, requisite steps be taken, strictly in accordance with law for grant of protection of life and liberty to the petitioners. It is made clear that this order shall not be treated

as a Stamp of this Court regarding marriage of the parties.

(JASGURPREET SINGH PURI) JUDGE

May 02, 2022 Manpreet

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

MANPREET SINGH

2022.06.02 19:01

| attest to the accuracy and authenticity of this order/judgment