Anjali Chopra And Anr vs State Of Punjab And Others
2023 Latest Caselaw 9027 P&H

SANDEEP SETHI
2023.06.08 06:37

2023:PHHC:081709
CRWP-5699-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(116)
CRWP-5699-2023.
Date of Decision:-07.06.2023.
Anjali Chopra and another
beeen Petitioners
Versus
State of Punjab and others
beeees Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Jatin, Advocate for the petitioners.
Mr. Siddharth Attri, AAG, 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 23.12.2003 and petitioner No.2 was born on 20.09.1996, and have married each other on 03.06.2023, 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-3) and photographs (Annexure P-4). It is also stated in the petition that a detailed representation dated 03.06.2023 (Annexure P-5) has also been given to

respondent Nos.2 with regard to the same.

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SANDEEP SETHI 2023.06.08 06:37

2023:PHHC:081709 CRWP-5699-2023

3. Notice of motion to respondent Nos.1 to 3 only.

4. On advance notice, Mr. Siddharth Attri, AAG, Punjab, 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-Commissioner of Police, Jalandhar, District Jaldhar, Punjab, looks into the representation dated 03.06.2023 (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.

(ALOK JAIN) JUDGE

June 07, 2023.

Sandeep

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

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