Punjab-Haryana High Court
Tamanpreet Kaur And Anr vs State Of Haryana And Others on 9 September, 2022
CRWP-8725-2022 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRWP-8725-2022 (O&M)
Date of Decision: September 09, 2022
Tamanpreet Kaur and another
...Petitioners
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Mr. Siddarth Tanwar, Advocate,
for the petitioners.
Mr. Ashish Yadav, Addl. AG, Haryana.
SANJAY VASHISTH, J.
CRM-W-1226-2022:
This is an application, under Rule 3(A)(i), Chapter 6, Part-B,
Volume-V, of the High Court Rules and Orders, seeking leave to appear,
act or plead before this Court.
For the reasons mentioned in the application, the same is
allowed as prayed for.
CRWP-8725-2022:
1. Prayer in the instant petition, filed under Article 226 of the
Constitution of India, is for issuance of directions to respondents Nos. 2
and 3, to provide protection of life and liberty to the petitioners at the
hands of private respondent Nos. 4 to 6.
2. Learned counsel for the petitioners submits that Petitioner
No.1 - Tamanpreet Kaur, who is aged about 21 years, was married to one
Hardeep Singh son of Late Baldev Singh on 10.07.2022, but the said
marriage was performed under pressure and she was constrained to leave
the matrimonial home and took shelter in the house of petitioner No.2 -
Amandeep Singh, who is aged about 23 years, and known to her for the
last three years. Learned counsel further contends that the petitioners are
PRASHANT KAPOOR
2022.09.09 13:05
I attest to the accuracy and
authenticity of this
order/judgment
CRWP-8725-2022 (O&M)
living together against wishes of family members of petitioner No. 1,
who have been arrayed as respondent Nos. 4 to 6. It has been further
submitted that private respondents are threatening and trying to interfere
in the life of the petitioners. Hence, they are seeking protection in that
regard and have approached this Court by way of filing the instant
petition.
3. Notice of motion.
4. On asking of the Court, Mr. Ashish Yadav, Additional
Advocate General, Haryana, who is present in the Court, accepts notice
on behalf of respondent Nos. 1 to 3 (State).
5. In view of the above, present petition is disposed of with a
direction to respondent No. 2 - Superintendent of Police, Ambala, to look
into the representation dated 30.08.2022 (Annexure P-3), qua threat
perception, if any, and take necessary steps, if any required, in
accordance with law, to ensure that life and liberty of the petitioners is
not jeopardized at the hands of private respondents. However, this
direction will not validate any relationship between petitioner Nos. 1 and
2 and will have no effect on any civil or criminal action, which could be
initiated in the matter in accordance with law.
(SANJAY VASHISTH)
JUDGE
September 09, 2022
Pkapoor Whether Speaking/Reasoned: YES/NO
Whether Reportable: YES/NO
PRASHANT KAPOOR
2022.09.09 13:05
I attest to the accuracy and
authenticity of this
order/judgment
