Ritu And Anr vs State Of Punjab And Others
2023 Latest Caselaw 16773 P&H

                     CRWP-9528-2023                                        2023:PHHC:126393
                                                                                  1


                                   IN THE HIGH COURT OF PUNJAB & HARYANA

                                                  AT CHANDIGARH

                     112                                          CRWP No.9528 of 2023
                                                                  Date of decision: 26.09.2023

                     Ritu and another
                                                                                     ....Petitioners
                                                         Versus

                     State of Punjab and others

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

                     Present :       None appears in view of the request letter circulated by Bar
                                     Association.

                                                 *****

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.2 & 3 to

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

to 6, as they have attained majority and married against the wishes of their

family members.

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

and their dates of birth are 05.02.2005 and 20.04.1998, respectively.

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

respectively. They got married on 20.09.2023 and the Marriage Certificate

is enclosed with the petition as Annexure P-4.

3. Considering the facts and circumstances of the case 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

22.09.2023, Annexure P-5 and decide the same expeditiously, in

accordance with law.

Ankur Goyal 2023.09.26 15:50 I attest to the accuracy and integrity of this order/judgment CRWP-9528-2023 2023:PHHC:126393

4. 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 26.09.2023 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

Ankur Goyal 2023.09.26 15:50 I attest to the accuracy and integrity of this order/judgment