Pooja And Another vs State Of Punjab And Others
2022 Latest Caselaw 5948 P&H

CRWP-5460 of 2022 1

136 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRWP-5460 of 2022
Date of Decision: 02.06.2022

Pooja and another ... Petitioners
Versus

State of Punjab and others ...Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present: Mr. H.S. Mann, Advocate for the petitioners.

36 2 2 3

JASGURPREET SINGH PURI, J.(QRAL)

Petitioners claim that they have attained majority and married against the wishes of their family members. Apprehending threat to their life and liberty, they have filed the present petition for protection.

Petitioners claim to have submitted a_ representation (Annexure P-5) dated 29.05.2022 in this regard to the Senior Superintendent of Police (Rural), Amritsar.

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 as well as photographs (Annexure P-4) and copy of marriage certificate (Annexure P-3) regarding performance of marriage.

Without commenting on the validity of marriage, this petition is disposed of with a direction to respondent No.2 -Senior Superintendent of Police (Rural), Amritsar that representation, if any, filed seeking protection

of life and liberty, be looked into and contents thereof be duly verified and

MANPREET SINGH

2022.06.02 19:01

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

CRWP-5460 of 2022 2

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