Mankirat Kaur And Another vs State Of Punjab And Others
2023 Latest Caselaw 5130 P&H

                                                                                   2023:PHHC:056878

                                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH
                        106
                                                                             CRWP-3854-2023
                                                                             Decided on : 24.04.2023

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

                        CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                        PRESENT: Mr. Abhinav Prashar, 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.1 to 4, 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

- Mankirat Kaur, aged about 19 years and petitioner No.2 - Aakashdeep

Singh, aged about 24 years, have solemnized marriage on 17.04.2023,

against the wishes of their family members, arrayed as respondents No.5 &

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 17.04.2023 (Annexure P-4), to

respondent No.2 - Senior Superintendent of Police, Amritsar Rural, wherein, KAVITA NAIN 2023.04.24 12:21 they have expressed their apprehension. I attest to the accuracy and integrity of this document order/judgment 2023:PHHC:056878

3. Notice of motion.

4. On asking of the Court, Mr. Anmol Singh Sandhu, AAG,

Punjab, accepts notice on behalf of respondents No.1 to 4 (State).

5. In view of the above, the present petition is disposed of with a

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

Rural, to look into the representation dated 17.04.2023 (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 24, 2023 k.nain

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

KAVITA NAIN 2023.04.24 12:21 I attest to the accuracy and integrity of this document order/judgment