Mandeep Kaur And Another vs State Of Punjab And Others
2023 Latest Caselaw 5139 P&H

                                                                                     2023:PHHC:057003

                                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                              AT CHANDIGARH
                        118
                                                                              CRWP-3885-2023
                                                                              Decided on : 24.04.2023

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

                        CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                        PRESENT: Mr. B.B.S. Randhawa, 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, 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 28 years and petitioner No.2 - Rakesh Kumar, aged

30 years, have solemnized marriage on 18.04.2023, against the wishes of

their family members, arrayed as respondents No.4 to 11. 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

18.04.2023 (Annexure P-6) which was also sent vide e-mail dated

19.04.2023, to respondent No.2 - Senior Superintendent of Police, Police KAVITA NAIN 2023.04.24 12:21 District Batala, District Gurdaspur, wherein, they have expressed their I attest to the accuracy and integrity of this document order/judgment 2023:PHHC:057003

apprehension.

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 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, Police

District Batala, District Gurdaspur, to look into the representation dated

18.04.2023 (Annexure P-6), 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