Rajpinder Kaur And Another vs State Of Punjab And Others
2024 Latest Caselaw 7950 P&H

Punjab-Haryana High Court

Rajpinder Kaur And Another vs State Of Punjab And Others on 16 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                  2024:PHHC:050617

                                   In the High Court for the States of Punjab and Haryana
                                                    At Chandigarh


                                                                       CRWP-3323-2024 (O&M)
                                                                       Date of Decision:-16.04.2024


                 Rajpinder Kaur and another                                      ... Petitioners

                                                        Versus

                 State of Punjab and others                                    ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Mr. Kamaljeet Yadav, Advocate for the petitioners.

                                                        *****

                 GURVINDER SINGH GILL, J.(Oral)

1. Petitioner No.1-Rajpinder Kaur aged about 21 years and petitioner No.2-

Deepak Gill aged about 21 years have approached this Court seeking

issuance of a direction to official respondents to protect their lives and liberty

as they apprehend threat to the same at the hands of private respondents,

having married against the wishes of their families.

2. Without commenting as regards the veracity of the averments made in the

petition and also as regards the validity of alleged marriage or age of the

petitioners, the petition is disposed of with a direction to Commissioner of

Police, Jalandhar, to look into the matter and to dispose off the representation

dated 10.04.2024 (Annexure P-5) in accordance with law. In case, it is found

that there is a genuine threat to the lives and liberty of the petitioners, then

necessary steps warranted under law be taken thereupon at the earliest so as

to ensure that no harm is caused to the petitioners.

integrity of this order/judgment CRWP-3323-2024 (O&M) (2) 2024:PHHC:050617

3. A copy of this order alongwith copy of the representation dated 10.04.2024

(Annexure P-5) be sent to Commissioner of Police, Jalandhar, so as to enable

him to do the needful expeditiously.

4. It is, however, clarified that the aforesaid order shall not be taken to be any

expression as regards the validity of marriage or age of the petitioners and

shall not confer any immunity upon the petitioners, in case it is found that

they have committed any wrong.

                 16.04.2024                                     ( GURVINDER SINGH GILL )
                 mohan                                                  JUDGE


                                   Whether speaking /reasoned         Yes / No

                                   Whether Reportable                 Yes / No







integrity of this order/judgment