Neha Sharma And Another vs State Of Punjab And Others
2023 Latest Caselaw 9118 P&H

                                                                                 2023:PHHC:082569


                            108
                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH

                                                                                      CRWP-6370-2023
                                                                            Date of Decision: 28.06.2023




                                                                                        ...Petitioners
                                                                Versus


                                                                                        ...Respondents

                            CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

                            Present :     Mr. Sarbjeet Singh, Advocate
                                          for the petitioners.

                            HARSH BUNGER, J. (ORAL)

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

Constitution of India, is for issuance of directions to respondents Nos.2 and

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

married against wishes of private respondent Nos.4 to 11.

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

Neha Sharma, aged about 21 years and petitioner No.2-Kulwinder Singh,

aged about 25 years, have got married on 26.06.2023, against wishes of the

family members / relatives / friends of petitioner No. 1 (Neha Sharma),

arrayed as respondent Nos. 4 to 11. 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.

LAVISHA 2023.06.28 15:49 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, Chandigarh 2023:PHHC:082569

4. On the asking of the Court, ,

who is present in the Court, accepts notice on behalf of respondent Nos. 1 to

3-State.

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

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

look into the representation dated 26.06.2023 (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 28, 2023                                  (HARSH BUNGER)
                            Lavisha                                            JUDGE

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




LAVISHA
2023.06.28 15:49
I attest to the accuracy and
authenticity of this order/judgment
Punjab & Haryana High Court,
Chandigarh