Jatinder Singh And Anr vs State Of Punjab And Ors
2023 Latest Caselaw 5595 P&H

                                                                                   2023:PHHC:059656

                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                            AT CHANDIGARH
                      111
                                                                            CRWP-4003-2023
                                                                            Decided on : 27.04.2023

                      Jatinder Singh and another
                                                                                      . . . Petitioner(s)
                                                          Versus
                      State of Punjab and others
                                                                                   . . . Respondent(s)

                      CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                      PRESENT: Mr. Gursharan Singh, Advocate
                               for the petitioner(s).
                                                          ****

                      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 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

- Jatinder Singh, aged about 32 years and petitioner No.2 - Navdeep Kaur,

aged about 19 years, have solemnized marriage on 24.04.2023, against the

wishes of their family members, arrayed as respondents No.4 to 7. 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 24.04.2023 (Annexure P-4), to respondent No.2 -

Senior Superintendent of Police, Gurdaspur, wherein, they have expressed

their apprehension.

KAVITA NAIN 2023.04.27 14:27 I attest to the accuracy and integrity of this document order/judgment 2023:PHHC:059656

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, Gurdaspur,

to look into the representation dated 24.04.2023 (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 27, 2023 k.nain

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

KAVITA NAIN 2023.04.27 14:27 I attest to the accuracy and integrity of this document order/judgment