Shilpy Saini And Another vs State Of Punjab And Others
2023 Latest Caselaw 4091 P&H

                                                                                     2023:PHHC:050845

                                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                              AT CHANDIGARH
                        113
                                                                              CRWP-3447-2023
                                                                              Decided on : 13.04.2023

                         Shilpy Saini and another
                                                                                        . . . Petitioner(s)
                                                            Versus
                        State of Punjab and others
                                                                                     . . . Respondent(s)

                        CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                        PRESENT: Mr. Ranbir Singh Pathania, 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 official 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

- Shilpy Saini, aged about 24 years and petitioner No.2 - Nikhil Chalotra,

aged about 25 years, have solemnized marriage on 10.04.2023, against the

wishes of their family members, arrayed as respondents No.4 & 5. 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 10.04.2023 (Annexure P-4), to respondent No.2 -

Senior Superintendent of Police, Gurdaspur, wherein, they have expressed KAVITA NAIN 2023.04.13 15:10 their apprehension.

I attest to the accuracy and integrity of this document order/judgment 2023:PHHC:050845

3. Notice of motion.

4. On asking of the Court, Mr. JS Arora, DAG, Punjab, 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 - Senior Superintendent of Police, Gurdaspur,

to look into the representation dated 10.04.2023 (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 13, 2023 k.nain

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

KAVITA NAIN 2023.04.13 15:10 I attest to the accuracy and integrity of this document order/judgment