Punjab-Haryana High Court
Baljinder Kaur And Anr vs State Of Haryana And Others on 6 July, 2023
SANDEEP SETHI
2023.07.07 12:32
2023:PHHC:085010
CRWP-6603-2023
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(117)
CRWP-6603-2023.
Date of Decision:-06.07.2023.
Baljinder Kaur and another
kesees Petitioners
Versus
State of Haryana and others
beeees Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
He fe of 2
Present: Mr. Mohan Singh Rana, Advocate for the petitioners.
He fe of 2
ALOK JAIN, J. (Oral)
1. The present petition has been filed by the petitioners, inter-alia,
seeking directions to the official respondents for protection of life and liberty
of the petitioners.
2. Despite repeated requests by the Court to demonstrate any threat
perception, the learned counsel for the petitioners has failed to demonstrate the
same. The parties apparently are well matured citizens of the country aged 36
years and 26 years and ran away from their homes with their own sweet will
on 03.07.2023. Interestingly, immediately after getting married in Panchkula,
instead of looking forward to their matrimonial life, the only action they take
is that they gave a representation dated 03.07.2023 (Annexure P-5) to the
Superintendent of Police, Fatehabad, Haryana, in which vague averments are
made with regard to any threat perception to them and a prayer is made that
they should be provided police protection.
3. I have gone through the contents of the petition as well as the
representation (Annexure P-5) which are absolutely vague and evasive. The
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SANDEEP SETHI
2023.07.07 12:32
2023:PHHC:085010
CRWP-6603-2023
petitioners have not even demonstrated that after getting married, they ever
informed their parents about their marriage and, therefore, there is no occasion
for the parents to give any threat to the petitioners. The petitioners have also
failed to demonstrate any violation of their fundamental rights, rather, they are
well aware of their rights that they have become major and they could take
such a step to live their life happily.
4. The present petition is absolutely a frivolous petition and a fit
case to impose exemplary cost for misusing and abusing the process of law.
The petitioners need to understand that the prayer sought by them has to be
with responsibility, as the authorities are put into action and the tax payer's
money is spent. Such frivolous petitions only to settle their whims and fancies
need to be discarded. Although, it is fit case where this Court wish to impose
exemplary cost, however, taking a lenient view, the same is not being done.
5. Accordingly, the present petition is dismissed with a word of
caution to the petitioners not to abuse and misuse the process of law.
6. It is, however, 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 06, 2023.
Sandeep
Whether speaking/reasoned:- Yes/No
Whether Reportable:- Yes/No
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integrity of this Order/Judgment
