Shiksha And Anr vs State Of Haryana And Others
2023 Latest Caselaw 5710 P&H

                                                                           2023:PHHC:060550

                                In the High Court for the States of Punjab and Haryana
                                                 At Chandigarh

                                                                     CRWP-4082-2023 (O&M)
                                                                     Date of Decision:-28.4.2023


                Shiksha and another                                                  ... Petitioners

                                                     Versus

                State of Haryana and others                                          ... Respondents


                CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                Present:-          Ms. Veenus Malik, Advocate for the petitioners.

                                   Ms. Geeta Sharma, DAG, Haryana.

                                                     *****

                GURVINDER SINGH GILL, J. (Oral)

1. Petitioner No.1 - Shiksha aged about 24 years, who is stated to be unmarried,

and petitioner No.2 - Pardeep Kumar aged about 32 years, who is stated to

be a divorcee, seek issuance of a direction to the official respondents to

protect their lives and liberty as they apprehend threat to the same at the

hands of private respondents, having married against the wishes of their

families.

2. Learned counsel for the petitioners submits that petitioner No.2 - Pardeep

Kumar was previously married to one Priyanka, but the said marriage was

dissolved by a decree of divorce dated 9.1.2023. Learned counsel for the

petitioners has today furnished a copy of judgment 9.1.2023 passed by

learned Principal Judge, Family Court, Panipat, vide which previous

marriage of petitioner No.2 was dissolved, which is taken on record. PANKAJ KAKKAR 2023.04.28 16:10 I attest to the accuracy and authenticity of this document CRWP-4082-2023 (O&M) (2) 2023:PHHC:060550

3. Without commenting as regards the veracity of the averments made in the

petition and also as regards the validity of alleged marriage of the petitioners,

the petition is disposed of with a direction to respondent No.2 -

Superintendent of Police, Jind to look into the matter and to dispose off the

representation dated 25.4.2023 (Annexure P-4) in accordance with law. In

case, it is found that there is a genuine threat to the lives and liberty of the

petitioners, then necessary steps warranted under law be taken thereupon at

the earliest so as to ensure that no harm is caused to the petitioners.

4. A copy of this order alongwith copy of the representation dated 25.4.2023

(Annexure P-4) be sent to respondent No.2 - Superintendent of Police, Jind

so as to enable him to do the needful expeditiously.

5. It is, however, clarified that the aforesaid order shall not be taken to be any

expression as regards the validity of marriage of the petitioners and shall not

confer any immunity upon the petitioners, in case it is found that they have

committed any wrong.

                28.4.2023                                              ( Gurvinder Singh Gill )
                Pankaj                                                       Judge


                                Whether speaking /reasoned         Yes / No

                                Whether Reportable                 Yes / No




PANKAJ KAKKAR
2023.04.28 16:10
I attest to the accuracy and
authenticity of this document