Mandeep Kaur And Another vs State Of Punjab And Others
2023 Latest Caselaw 4093 P&H

                                                                                    2023:PHHC:050897

                                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH
                        123
                                                                             CRWP-3514-2023
                                                                             Decided on : 13.04.2023

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

                        CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                        PRESENT: Ms. Khushika Setia, 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

- Mandeep Kaur, aged 23 years and petitioner No.2 - Surinder Singh, aged

30 years, have solemnized marriage on 16.03.2023, against the wishes of

their family members, arrayed as respondents No.4 to 6. 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

07.04.2023 (Annexure P-4), to respondent No.2 - Senior Superintendent of

Police, Patiala, wherein, they have expressed their apprehension. KAVITA NAIN 2023.04.13 15:10 3. Notice of motion.

I attest to the accuracy and integrity of this document order/judgment 2023:PHHC:050897

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, Patiala, to

look into the representation dated 07.04.2023 (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