Punjab-Haryana High Court
Sumandeep Kaur And Another vs State Of Punjab And Others on 3 July, 2023
SANDEEP SETHI
2023.07.04 16:44
2023:PHHC:082825
CRWP-6456-2023
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(109)
CRWP-6456-2023.
Date of Decision:-03.07.2023.
Sumandeep Kaur and another
beeeee Petitioners
Versus
State of Punjab and others
beeees Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Chahit Bansal, Advocate for the petitioners.
Mr. I.P.S. Sabharwal, DAG, Punjab.
3k 6 2 ie
ALOK JAIN, J. (Oral)
1. The present Criminal Writ Petition has been filed under Article
226 of the Constitution of India for directing respondent Nos.2 and 3 to
protect the life and liberty of the petitioners.
2. It is the case of the petitioners that they both are major
inasmuch as petitioner No.1 was born on 10.06.1996 and petitioner No.2
was born on 14.04.1997, and have married each other on 27.06.2023, with
their free consent and without any pressure and that this is their first
marriage. Reliance has been placed upon Aadhaar Cards (Annexures P-1
and P-2, respectively), the Marriage Certificate (Annexure P-4) and
photographs (Annexure P-3). It is also stated in the petition that a detailed
representation dated 27.06.2023 (Annexure P-5) has also been given to
respondent No.2 with regard to the same.
3. Notice of motion to respondent Nos.1 to 3 only.
| attest to the accuracy and
integrity of this Order/Judgment
SANDEEP SETHI
2023.07.04 16:44
2023:PHHC:082825
CRWP-6456-2023
4. On advance notice, Mr. I.P.S. Sabharwal, appears and accepts
notice on behalf of respondent No.1 to 3 and on a specific query put by this
Court, he has stated that he has no objection in case, respondent No.2-The
Superintendent of Police, Ludhiana (Rural), looks into the representation
dated 27.06.2023 (Annexure P-5) and takes appropriate action in
accordance with law.
5. After considering the abovesaid facts and without commenting
upon the legality of the marriage and expressing any opinion on merits of
the case, the present Criminal Writ Petition is disposed of with direction to
respondent No.2 to look into the representation (Annexure P-5) and after
considering the threat perception to the petitioners, respondent No.2 will
take appropriate action in accordance with law.
6. It is, however, clarified that this order shall not debar the State
from proceeding against the petitioners, if involved in any case.
7. In light of the above, the present petition stands disposed of.
However, it is made clear that this order shall not be construed as any stamp
on the alleged marriage of the parties or any confirmation to their acts and
deeds. This order shall not operate as any alibi or defence to any
proceedings which might be pending or may arise against the petitioners.
Although, the State is duty bound to protect its citizens and only with the
said motive, the present order/directions have been passed.
(ALOK JAIN)
JUDGE
July 03, 2023.
Sandeep
Whether speaking/reasoned:- Yes/No
Whether Reportable:- Yes/No
| attest to the accuracy and
integrity of this Order/Judgment
