Pooja And Another vs State Of Punjab And Others
2023 Latest Caselaw 826 P&H

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



                                                           CRWP-114-2023 (O&M)
                                                           Date of Decision:- 16.1.2023


                Pooja and another                                             ... Petitioners

                                                    Versus

                State of Punjab and others                                    ... Respondents


                CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                Present:-         Mr. Yashpal Thakur, Advocate, for the petitioners.

                                  *****

                GURVINDER SINGH GILL, J. (Oral)

CRM-W-58-2023

In view of the reasons mentioned in the application, the same is

allowed as prayed for and copy of judgment and decree dated 02.3.2022 is

taken on record as Annexure P-6 subject to all exceptions.

Main case

Petitioner No.1-Pooja aged 43 years who is a divorcee as per

judgment and decree dated 2.3.2022 (Annexure P-6) and petitioner No.2-

Karam Singh aged 36 years, have approached this Court seeking issuance of

a direction to 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.

MOHAN SINGH
2023.01.16 14:59
I attest to the accuracy and
integrity of this document
                                                     -2-             CRWP-114-2023 (O&M)

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-Senior Superintendent of Police, District Amritsar (Rural), to look into

the matter and to dispose off the representation dated 02.1.2023 (Annexure

P-5) 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.

A copy of this order alongwith copy of the representation dated

02.1.2023 (Annexure P-5) be sent to respondent No.2-Senior Superintendent

of Police, District Amritsar (Rural) so as to enable him to do the needful

expeditiously.

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.

                16.1.2023                                    (GURVINDER SINGH GILL)
                mohan                                                JUDGE



                               Whether speaking /reasoned    Yes / No

                               Whether Reportable            Yes / No




MOHAN SINGH
2023.01.16 14:59
I attest to the accuracy and
integrity of this document