Ramanjot Kaur And Another vs State Of Punjab And Others
2023 Latest Caselaw 9086 P&H

HAMANT
2023.06.21 19:13

2023:PHHC:082312

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
(144) CRWP-61 78-2023
Date of Decision: 21.06.2023
RAMANJOT KAUR AND ANOTHER ...Petitioners
VS
STATE OF PUNJAB AND OTHERS ... Respondents

CORAM: HON'BLE MR. JUSTICE VIKRAM AGGARWAL

Present: Mr. Naveen Kumar, Advocate for the petitioners.

38 OK 2K ok

VIKRAM AGGARWAL, J (ORAL) This petition has been filed under Article 226 of the

Constitution of India for issuance of directions to respondents No.2 to 4 to protect the life and liberty of the petitioners by providing adequate security/protection to them and not to interfere and harass the petitioners at the instance of respondents No.5 and 6.

2. Learned counsel for the petitioners contends that they being majors have solemnized marriage with their own consent in accordance with law. However, the private respondents are not accepting the marriage of the petitioners and are extending threats to them. The copies of 'Aadhaar' cards

(Annexures P-1 and P-2) of petitioners No.1 and 2 have been placed on

record.

3. Notice of motion.

4. Mr. Anmol Singh Sandhu, AAG, Punjab accepts notice on

behalf of the official respondents.

5. Without commenting upon the validity of the marriage, the present petition is disposed of with a direction to respondent No.2 to consider the representation dated 16.06.2023 (Annexure P-4) and take requisite action, if so warranted, as per the facts and circumstances of the

matter in accordance with law.

(VIKRAM AGGARWAL) JUDGE 21.06.2023 Hemant Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

| attest to the accuracy and authenticity of this order/judgment