Manjit Kaur And Another vs State Of Punjab And Others
2022 Latest Caselaw 14080 P&H

                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                            AT CHANDIGARH
                     203
                                                                            CRWP-522-2020
                                                                            Decided on : 10.11.2022

                     Manjit Kaur and another
                                                                                      . . . Petitioner(s)
                                                          Versus
                     State of Punjab and others
                                                                                    . . . Respondent(s)

                     CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                     PRESENT: Mr. Gaurav Rana, Advocate
                              for the petitioner(s).

                                  Mr. A.S. Sandhu, AAG, Punjab.
                                                      ****

                     SANJAY VASHISTH, J. (Oral)

Present petition is seeking for direction to official respondents

No.2 & 3, to protect life and liberty of the petitioners from the hands of

respondents No.4 to 6, and also to direct them to ensure to not to interfere in

their matrimonial life at the behest of private respondents.

On 17.01.2020, following order was passed by the Coordinate

Bench of this Court:-

"Learned counsel for the petitioners has placed reliance on the judgment dated 04.10.2019 rendered by this Court in CWP-29048 of 2019.

Notice of motion to the official respondents only for 16.04.2020.

Mr. Rajesh Bhardwaj, Sr. DAG, Punjab. accepts notice on behalf of the respondent-State.

In the meanwhile, it is directed that respondent No.2-

Commissioner of Police, District Amritsar to look into the matter and if he finds that apprehension of danger to the lives and personal liberty of the petitioners is real, he shall take appropriate steps to ensure their protection as he feels necessary, in such circumstances JAWALA RAM of the case.

2022.11.11 15:52 I attest to the accuracy and integrity of this document

This order is not to be construed as any opinion with regard to the age of the petitioners or factum or validity of their marriage or any civil or criminal proceedings."

Today, matter is listed first time after 17.01.2020, and Mr.

Gaurav Rana, Advocate, counsel for the petitioners, appears and makes a

statement that as of now, there is no threat perception to the lives and liberty

of the petitioners.

On the other hand, learned State counsel, upon instructions from

ASI Gurjeet Singh, who is present in Court, also states that both the

petitioners are staying together, and they have been blessed with a daughter

during this period, after performing the marriage. Therefore, he states that

there is neither any interference in the matrimonial life of the petitioners, nor

there is any threat perception, as expressed by the petitioners by way of

present petition.

In view of the stand of the parties, at this stage, there is nothing

left in the present petition to adjudicate on the issue of giving any direction to

protect the lives and liberty of the petitioners. Hence, petition stands

disposed of.

(SANJAY VASHISTH) JUDGE November 10, 2022 J.Ram

Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

JAWALA RAM 2022.11.11 15:52 I attest to the accuracy and integrity of this document