Amandeep Kaur And Anr vs State Of Punjab And Others
2024 Latest Caselaw 544 P&H

Punjab-Haryana High Court

Amandeep Kaur And Anr vs State Of Punjab And Others on 10 January, 2024

REENA

2024:PHHC:002538
109

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Writ Petition No. 210 of 2024
Date of Decision: January 10, 2024

Amandeep Kaur and another
eens Petitioners
versus

State of Punjab and others
eee Respondents

CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR

kK

Present:- Mr. Karanjeet Singh Brar, Advocate
for the petitioners

36 2 2

Harpreet Singh Brar, J. (Oral)

Learned counsel for the petitioners contends that the petitioners have married against the wishes of respondents No.4 to 7 and they claim themselves to be major and seek protection to their life and liberty. They apprehend danger from respondents No.4 to 7. They have placed on record marriage certificate (Annexure P-3) to substantiate their claim. The petitioners have also submitted a representation dated 06.01.2024 (Annexure P-4) to respondent No.2 but no action has been taken so far.

Notice of motion to official respondents only.

Mr. Subhash Godara, Addl. A.G. Punjab, who is present in Court accepts notice for the official respondents. Counsel for the petitioners is directed to supply a copy of complete paper book to the counsel appearing for the State during the course of the day.

Without commenting on the validity of the marriage

allegedly performed by the petitioners and entering upon an exercise to evaluate

2024.01.10 17:00 | attest to the accuracy and integrity of this order/ judgment

Chandigarh

2024:PHHC:002538

the evidentiary value of the documents placed on the file, I dispose of this petition with direction to respondent No.2 to decide the representation of the petitioners (Annexure P-4) within a period of one week from the date of receipt of a copy of this order and grant them protection, if there is any threat to their life and liberty. It is made clear that this order shall not be taken to protect the petitioners from

legal action for violation of law, if any committed by them.

(HARPREET SINGH BRAR) JUDGE January 10, 2024

Feena

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No

REENA

2024.01.10 17:00

| attest to the accuracy and integrity of this order/ judgment Chandigarh