Punjab-Haryana High Court
Ramandeep Kaur And Another vs State Of Punjab And Others on 4 August, 2023
CRWP No. 7691 of 2023 1 2023:PHHC:100336
111 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP No. 7691 of 2023
Date of Decision: 04.08.2023
Ramandeep Kaur and another ...Pe oners
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA
Present: Mr. Amandeep Chhabra, Advocate for the pe oners.
Mr. Shiva Khurmi, AAG, Punjab.
****
ANOOP CHITKARA, J.
Fearing for their lives and liberty at the hands of the private respondents, the pe oners,
who claim to have married a er a aining the permissible age for marriage, against the
wishes of the private respondents, have come up before this Court by invoking their
fundamental rights of life guaranteed under Ar cle 21 of the Cons tu on of India, seeking
direc on to the State to protect them.
2. No ces served upon the official respondents through the State's counsel. Given the
nature of the order that this Court proposes to pass, neither the response of official
respondents nor the issuance of no ces to the private respondents is required
3. If the allega ons of apprehension of threat to their lives turn out to be true, it might
lead to an irreversible loss. Thus, in the facts and circumstances peculiar to this case, it shall
be appropriate that the concerned Superintendent of Police, SHO, or any officer to whom
such powers have been delegated or have been authorized in this regard, provide
appropriate protec on to the pe oners for one week from today. However, if the
pe oners no longer require the protec on, then at their request it may be discon nued
even before the expiry of one week. A er that, the concerned officers shall extend the
protec on on day-to-day analysis of the ground reali es or upon the oral or wri en request
of the pe oners.
4. This protec on is subject to the stringent condi on that from the me such
protec on is given, the pe oner shall not go outside the boundaries of the place of
residence, except for medical necessi es, to buy household necessi es, and for
bereavements in the families of the close rela ves or close friends. However, pe oner(s)
JYOTI
2023.08.04 12:54 shall be at liberty to shi the residence(s) and if the new place falls within the district, then
I attest to the accuracy and
integrity of this order/judgment.
CRWP No. 7691 of 2023 2 2023:PHHC:100336
the protec on shall be extended to such place. This restric on saves the pe oner from
apprehended risk and ensures that the protec on is not flaunted.
5. It is clarified that there is no adjudica on on merits and that this order is not a
blanket bail in any FIR. It is further clarified that this order shall not come in the way if the
interroga on of the pe oners is required in any cognizable case. It shall also be open for
the pe oner(s) to approach this Court again in case of any fresh threat percep on.
6. This order shall eclipse a er fi een days from today.
7. There would be no need for a cer fied copy of this order, and any Advocate for the
Pe oner and State can download this order and other relevant par culars from the official
web page of this court and a est it to be a true copy. The concerned officer can also verify
its authen city and may download and use the downloaded copy for immediate use.
Pe on is allowed to the extent men oned above. All pending applica ons, if any, stand
disposed.
(ANOOP CHITKARA)
JUDGE
04.08.2023
Jyo -II
Whether speaking/reasoned: Yes
Whether reportable: No.
JYOTI
2023.08.04 12:54
I attest to the accuracy and
integrity of this order/judgment.
