Punjab-Haryana High Court
Neetu Rani And Anr vs State Of Haryana And Others on 28 April, 2023
2023:PHHC:060469
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
106
CRWP-4091-2023
Decided on : 28.04.2023
Neetu Rani and another
. . . Petitioner(s)
Versus
State of Haryana and others
. . . Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
PRESENT: Mr. D.S.Nigha, 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.2 & 3, to provide protection of lives and liberty of the petitioners, who
have married against the wishes of private respondents.
2. At the outset, learned counsel for the petitioners submits that
petitioner No.1-Neetu Rani was earlier married to one Ravi Kumar s/o
Narinder Singh r/o Village Duliana, Barara, District Ambala, who had
expired on 22.02.2020 and in support of this submission, one death certificate
dated 12.03.2020 issued by Registrar (Birth & Death) CHC, Mullana
(Annexure P-1) has been appended. No child was born out of the said
wedlock. Counsel also submits that petitioner No.2-Kuldeep was never
married prior to the present one.
3. Counsel further submits that petitioner No.1 - Neetu Rani, aged
31 years and petitioner No.2 - Kuldeep, aged 27 years have solemnized
marriage on 25.04.2023, against the wishes of their family members, arrayed
as respondents No.4 to 7. It has been submitted that the private respondents
are threatening to interfere in the matrimonial life of the petitioners. Hence,
KAVITA NAIN
2023.04.28 14:44
I attest to the accuracy and
integrity of this document
order/judgment
2023:PHHC:060469
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 25.04.2023 (Annexure P-6), to respondent No.2 -
Superintendent of Police, Ambala, wherein, they have expressed their
apprehension.
4. Notice of motion.
5. On asking of the Court, Mr. Vikas Bhardwaj, AAG, Haryana,
accepts notice on behalf of respondents No.1 to 3 (State).
6. In view of the above, the present petition is disposed of with a
direction to respondent No.2 - Superintendent of Police, Ambala, to look
into the representation dated 25.04.2023 (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.
7. 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.
8. However, respondent No.2-Superintendent of Police, Ambala,
may also verify the past marital status of petitioner No.1, who is stated to be
widow after the death of her first husband namely Ravi Kumar.
(SANJAY VASHISTH)
JUDGE
April 28, 2023
k.nain
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
KAVITA NAIN
2023.04.28 14:44
I attest to the accuracy and
integrity of this document
order/judgment
