Priyanka Singh Nagunshi And Anr vs State Of Punjab And Others
2022 Latest Caselaw 12128 P&H

                                        IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                     AT CHANDIGARH
                            116
                                                                                 CRWP-9211-2022
                                                                                 Decided on : 23.09.2022

                            Priyanka Singh Naguanshi and another
                                                                                           . . . Petitioner(s)
                                                                Versus
                            State of Punjab and others
                                                                                         . . . Respondent(s)

                            CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                            PRESENT: Mr. Gurbir Singh Sidhu, Advocate
                                     for the petitioner(s).
                                                            ****

                            SANJAY VASHISTH, J. (Oral)

Prayer in the instant petition filed under Article 226 of the

Constitution of India, is for issuance of directions to respondents No.1 to 3,

to provide protection of life and liberty to the petitioners, who have married

against the wishes of private respondent.

2. Learned counsel for the petitioners submits that Petitioner No.1

- Priyanka Singh, aged about 34 years and petitioner No.2 - Lakhwinder

Singh, aged about 36 years, have got married on 19.09.2022, against the

wishes of their family member, arrayed as respondents No.4 to 7. It has

been further submitted that the private respondent is threatening to interfere

in the marital 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 the asking of the Court, Mr. AS Sandhu, AAG, Haryana,

accepts notice on behalf of respondents No.1 to 3 (State).

5. In view of the above, the present petition is disposed of with a JAWALA RAM 2022.09.23 17:18 I attest to the accuracy and authenticity of this order/judgment.

direction to respondent No.2 - Senior Superintendent of Police, Shri

Muktsar Sahib, Punjab, to look into the representation dated 19.09.2022

(Annexure P-5) qua threat perception, if any, and take necessary steps, if any

required, in accordance with law, to ensure that the life and liberty of the

petitioners is not jeopardized at the hands of the private respondent.

However, this direction will not validate the marriage said to have taken

place between the parties 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 23, 2022 J.Ram

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

JAWALA RAM 2022.09.23 17:18 I attest to the accuracy and authenticity of this order/judgment.