Glory And Another vs State Of Punjab And Others
2023 Latest Caselaw 9095 P&H

                          116

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH

                                                                               CRWP-6341-2023 (O&M)
                                                                             Date of Decision: 27.06.2023

                          GLORY AND ANOTHER                                             ...Petitioners

                                                                 Versus

                          STATE OF PUNJAB AND OTHERS                                   ...Respondents

                          CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

                          Present :       Ms. Sukhveer Kaur, Advocate
                                          for the petitioners.

                          HARSH BUNGER, J. (ORAL)

1. Prayer in the instant petition, filed under Articles 226/227 of the

Constitution of India, is for issuance of directions to respondents Nos.1 to 3,

to provide protection of life and liberty to the petitioners, who have married

against wishes of private respondent Nos. 4 and 5.

2. Learned counsel for the petitioners submits that petitioner No.1

- Glory, aged about 36 years and petitioner No.2 - Johnson, aged above

23 years, have got married on 19.06.2023, against wishes of the family

members / relatives / friends of petitioner No.1 (Glory), arrayed as

respondent Nos.4 and 5. It has been further submitted that private

respondents are threatening and trying to interfere in the marital life of the

petitioners. Hence, they are seeking protection in that regard and have

approached this Court by way of filing the instant petition.

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

4. On the asking of the Court, Mr. Gurlal Singh Dhillon, Assistant

Advocate General, Punjab, who is present in the Court, accepts notice on

behalf of respondent Nos. 1 to 3-State.

GURPREET KAUR
2023.06.27 18:39
I attest to the accuracy and
authenticity of this order/judgment
                           CRWP-6341-2023 (O&M)                                                      -2-

5. In view of the above, present petition is disposed of with a

direction to respondent No. 2 - Senior Superintendent of Police, S.A.S.

Nagar (Mohali) to look into the representation dated 21.06.2023 (Annexure

P-5), qua threat perception, if any, and take necessary steps, if any required,

in accordance with law, to ensure that life and liberty of the petitioners is not

jeopardized at the hands of private respondents. However, this direction

shall not be construed to validate the marriage, said to have taken place

between petitioner Nos. 1 and 2. This order shall also not be taken to protect

the petitioners from legal action for violation of law, if any, committed by

them and will have no effect on any civil or criminal action, which could be

initiated in the matter in accordance with law.

                          June 27, 2023                                        (HARSH BUNGER)
                          gurpreet                                                 JUDGE

                          Whether speaking/reasoned:              Yes/No
                          Whether reportable:                     Yes/No




GURPREET KAUR
2023.06.27 18:39
I attest to the accuracy and
authenticity of this order/judgment