Suman Rani And Another vs State Of Punjab And Others
2023 Latest Caselaw 15236 P&H

ASHISH
2023.09.05 06:06

116 2023: PHHC:116634

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRWP No.8766 of 2023
Date of Decision: 05.09.2023
Suman Rani and another .....Petitioners
Versus

State of Punjab and others ....Respondents

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present: Mr. Vikram Kumar, 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 and 3 to protect their life and liberty at the hands of respondents No.4 to 7.

2. Notice of motion.

3, On the asking of the Court, Mr. Tarun Aggarwal, Sr. D.A.G., Punjab appears and accepts notice on behalf of the official respondents.

4, AS per petitioners, they got married on 01.09.2023 against the wishes of respondents No.4 to 7, who happen to be the family

members/ relatives of petitioner No.1 ie. Suman Rani.

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ASHISH 2023.09.05 06:06

5. Both the petitioners have claimed themselves to be major relying upon their Aadhar Cards indicating that petitioner No.1-Suman Rani is 1999 born and petitioner No.2-Dharam Pal is 1994 born.

6. Without commenting on the legality and validity of the marriage, I deem it appropriate to direct respondent No.2 (Senior Superintendent of Police, Fazilka) to look into the the representation dated 01.09.2023 (Annexure P-4) 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.4 to 7 in 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 September 05, 2023 ashish Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

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