Salma And Anr vs State Of Punjab And Others
2023 Latest Caselaw 9024 P&H

SANDEEP SETHI
2023.06.12 13:51

2023:PHHC:081717

CRWP-5698-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(115)
CRWP-5698-2023.
Date of Decision:-07.06.2023.

Salma and another

beeen Petitioners
Versus
State of Punjab and others
beeees Respondents
CORAM: HON'BLE MR. JUSTICEALOK JAIN
3 2 3 3k
Present: Mr. Santosh Kumar Yadav, Advocate for the petitioners.
Mr. Siddharth Attri, AAG, Punjab,
assisted by ASI Gurdev Singh.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition has been filed for issuance of a writ in the

nature of mandamus directing the official respondent Nos.1 to 3 to protect the life and liberty of the petitioners.

2. It is a strange case that the petitioners got married on 02.06.2023 and instead of thinking about starting their matrimonial life, both of them immediately approached the police authorities to seek protection. The representation dated 02.06.2023 (Annexure P-5) is as vague as it could be, as it does not detail out what is the threat perception to the petitioners and at whose behest. There is no date, time or mode of communication to the petitioners with the averment that they have been

threatened to be killed by the private respondents. It is beyond the

| attest to the accuracy and integrity of this Order/Judgment

2023:PHHC:081717

CRWP-5698-2023

imagination that why would the parents ever threat to kill their own children but a trend has become to file such frivolous petition in the Court.

3. Accordingly, no directions are required to be passed in this petition as it is the duty of the State Government authorities to protect the life and liberty of its citizens and the same shall be done by respondent

Nos.2 and 3 in the present case also.

4. Finding no merits. Dismissed accordingly. (ALOK JAIN) JUDGE June 07, 2023.

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

SANDEEP SETHI

2023.06.12 13:51

| attest to the accuracy and integrity of this Order/Judgment