Jaskiran Kaur And Anr vs State Of Punjab And Others
2023 Latest Caselaw 16592 P&H

                     CRWP-9409-2023                                        2023:PHHC:124877
                                                                                  1


                                   IN THE HIGH COURT OF PUNJAB & HARYANA

                                                   AT CHANDIGARH

                     116                                           CRWP No.9409 of 2023
                                                                   Date of decision: 22.09.2023

                     Jaskiran Kaur and another
                                                                                       ....Petitioners
                                                          Versus

                     State of Punjab and others

                                                          ...Respondents
                     CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

                     Present :       Mr. Sumit Kalra, Advocate for the petitioners.

                                                  *****

AMAN CHAUDHARY. J.

1. The present petition has been filed under Article 226 of the

Constitution of India for issuance of direction to respondent Nos.1 to 3 to

protect life and liberty of the petitioners at the hands of respondent Nos.4

& 8, as they have attained majority and married against the wishes of their

family members.

2. Learned counsel states that the petitioners will be satisfied if

the Commissioner of Police, Ludhiana i.e. respondent No.2 is directed to

look into the representation dated 15.09.2023, Annexure P-5, made to him

by them and take appropriate action on the same.

3. As per the averments made, both the petitioners are major

and their dates of birth are 14.11.2003 and 01.01.1996, respectively.

Copies of their Aadhar Cards are appended as Annexures P-1 and P-2,

respectively. They got married on 01.09.2023 and the Marriage Certificate

is enclosed with the petition as Annexure P-3. Photographs of the

marriage are Annexure P-4.

Ankur Goyal
2023.09.22 16:10
I attest to the accuracy and
integrity of this order/judgment
                      CRWP-9409-2023                                          2023:PHHC:124877



                     4.                 Notice of motion.

5. At the asking of the Court, Ms. Himani Arora, AAG, Punjab,

accepts notice on behalf of respondent Nos.1 to 3 and has no objection in

deciding the representation filed on behalf of the petitioners.

6. In view of the limited prayer made by the learned counsel for

the petitioners and without going into the merits of their claim, this

petition is disposed of with direction to respondent No.2 to look into the

representation dated 15.09.2023, Annexure P-5 and decide the same

expeditiously, in accordance with law.

7. It is however, made clear that this order shall not preclude

the authorities to proceed against the petitioners, in case, they are found

involved in any other criminal proceedings, instituted/pending against

them if there is some evidence that surfaces regarding their involvement

in a cognizable offence, for which they may be required by the

investigating agency.

                                                                         (AMAN CHAUDHARY)
                                                                               JUDGE
                     22.09.2023
                     Ankur

                                   Whether speaking/reasoned     :     Yes/No

                                   Whether reportable            :     Yes/No




Ankur Goyal
2023.09.22 16:10
I attest to the accuracy and
integrity of this order/judgment