Amarveer Singh And Anr vs State Of Punjab And Others
2023 Latest Caselaw 22132 P&H

Punjab-Haryana High Court

Amarveer Singh And Anr vs State Of Punjab And Others on 16 December, 2023

REENA

2023:PHHC:161659
108

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Writ Petition No. 11998 of 2023(0&M)
Date of Decision: December 16, 2023

Amarveer Singh and another
evens Petitioners
versus

State of Punjab and others
eee Respondents

CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR

kK

Present:- Ms. Diksha Mehta, Advocate
for the petitioners.

36 2 2

Harpreet Singh Brar, J. (Oral)

CRM-W-1810-2023

Application is allowed and Annexure A-1 is taken on record.

Crl. Writ Petition No. 11998 of 2023

Learned counsel for the petitioners contends that the petitioners have matried against the wishes of respondents No.4 to 9 and they claim themselves to be major and seek protection to their life and liberty. They apprehend danger from respondents No.4 to 9. They have placed on record marriage certificate (Annexure A-1) to substantiate their claim. The petitioners have also submitted a representation dated 07.12.2023 (Annexure P-3) to respondent No.2 but no action has been taken so far.

Notice of motion to official respondents only.

Ms. Navreet K. Barnala. AAG Punjab, who is present in Court accepts notice for the official respondents. Counsel for the petitioners is directed to supply

a copy of complete paper book to the counsel appearing for the State during the

2023.12.16 15:49 | attest to the accuracy and integrity of this order/ judgment

Chandigarh

2023:PHHC:161659

course of the day.

Without commenting on the validity of the marriage allegedly performed by the petitioners and entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, I dispose of this petition with direction to respondent No.2 to decide the representation of the petitioners (Annexure P-3) in accordance with law within a period of one week from the date of receipt of a copy of this order and grant them protection, if there is any threat to their life and liberty. It is made clear that this order shall not be taken to protect

the petitioners from legal action for violation of law, if any committed by them.

(HARPREET SINGH BRAR) JUDGE December 16, 2023

FECHA

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

REENA

2023.12.16 15:49

| attest to the accuracy and integrity of this order/ judgment Chandigarh