Sapna And Another vs Ut Chandigarh And Others
2023 Latest Caselaw 20583 P&H

Punjab-Haryana High Court

Sapna And Another vs Ut Chandigarh And Others on 28 November, 2023

Author: Pankaj Jain

Bench: Pankaj Jain

ASHISH
2023.11.28 17:43

119 2023: PHHC:150736

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
CRWP No.11454 of 2023
Date of Decision: 28.11.2023
Sapna and another ..... Petitioners
Versus
U.T. Chandigarh and others ....Respondents

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present: Mr. Durga Dutt Sharma, Advocate

for the petitioners.
KRREEE

PANKAJ JAIN, J. (ORAL)

By way of present petition under Article 226/227 of the Constitution of India, petitioners are seeking issuance of directions to respondents No.2 to 3 to protect their life and liberty at the hands of respondents No.5 to 8.

2. Notice of motion.

3. On the asking of the Court, Mr. Ankur Bal, Addl. P.P., U.T., Chandigarh appears and accepts notice on behalf of the official respondents.

4, As per petitioners, they got married on 16.11.2023 against the wishes of respondents No.5 to 8, whe happen to be the family memibers/ relatives of petitioner No.1 i.e. Sapna.

5. Both the petitioners have claimed themselves to be major relying upon their Aadhar Cards indicating that petitioner No.1-Sapna is

1997 born and petitioner No.2-Suraj Kumar is 1996 born.

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ASHISH 2023.11.28 17:43

CRWP No.11454 of 2023 ode

6. Without commenting on the legality and validity of the marriage, [ deem it appropriate to direct respondent No.2 (Superintendent of Police, Chandigarh) to look into the representation dated 18.11.2023 (Annexure P-5) submitted by the petitioners.

7. Keeping in view the fact that both the petitioners claim to have married, I think that if possible, respondent No.2 may call a meeting of the petitioners as well as respondents No.5 to & in her/his

presence, so that the parties get rid off their ill feelings and live

amicably,

8. Petition stands disposed off.

9. Pending application(s), if any, shall also stand disposed of. ( PANKAJ JAIN ) JUDGE November 28, 2023 ashish Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

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