Swati Singh And Anr vs State Of Haryana And Others
2023 Latest Caselaw 3406 P&H

                                                                                      2023:PHHC:047881

                                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                              AT CHANDIGARH
                        115
                                                                               CRWP-3201-2023
                                                                               Decided on : 10.04.2023

                        Swati Singh and another
                                                                                        . . . Petitioner(s)
                                                             Versus
                        State of Haryana and others
                                                                                      . . . Respondent(s)

                        CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                        PRESENT: Mr. Vishal Pundir, Advocate
                                 for the petitioners.
                                                      ****

                        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.2 & 3,

to provide protection of lives and liberty of the petitioners, who have

married against the wishes of private respondents.

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

- Swati Singh, aged 24 years and petitioner No.2 - Navjot Singh, aged 31

years, have solemnized marriage on 31.01.2023, against the wishes of their

family members, arrayed as respondents No.4 to 8. Learned counsel for the

petitioners further submits that it is the first marriage of both the petitioners.

It has been submitted that the private respondents are threatening to interfere

in the matrimonial life of the petitioners. Hence, the petitioners are seeking

protection in that regard and have approached this Court by way of filing the

instant petition. They have also submitted a representation dated 22.03.2023

(Annexure P-4) which was also sent vide registered post dated 24.03.2023,

to respondent No.2 - Superintendent of Police, Kaithal, wherein, they have

expressed their apprehension.

KAVITA NAIN 2023.04.10 15:25 I attest to the accuracy and integrity of this document order/judgment 2023:PHHC:047881

3. Notice of motion.

4. On asking of the Court, Mr. Vikas Bhardwaj, 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

direction to respondent No.2 - Superintendent of Police, Kaithal, to look

into the representation dated 22.03.2023 (Annexure P-4), qua threat

perception, and if there is any substance in it, take necessary steps, in

accordance with law, to ensure that the lives and liberty of the petitioners are

not jeopardized at the hands of the private respondents.

6. 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 April 10, 2023 k.nain

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

KAVITA NAIN 2023.04.10 15:25 I attest to the accuracy and integrity of this document order/judgment