Arshdeep Kaur vs State Of Punjab And Others
2024 Latest Caselaw 6462 P&H

Punjab-Haryana High Court

Arshdeep Kaur vs State Of Punjab And Others on 21 March, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:041139

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

                                                                         CRWP-2657-2024 (O&M)
                                                                         Date of Decision:-21.03.2024

                 Arshdeep Kaur                                                    ... Petitioner

                                                                Versus

                 State of Punjab and others                                     ... Respondents

                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Mr. Deepak Goyal, Advocate for the petitioner.

                                                        *****

                 GURVINDER SINGH GILL, J.(Oral)

1. The petitioner seeks issuance of directions to the official respondents to

protect her life and liberty as she apprehends threat to the same at the hands

of respondent No.7-Resham Singh (father of petitioner), respondent No.8-

Lakhwinder Kaur (mother of petitioner), respondent No.9-Dharampreet

Singh (brother of petitioner), respondent No.10-Jagseer Singh (uncle of

petitioner) and respondent No.11 Jagseer Singh (mama of the petitioner),

who according to the petitioner intend to foricbly marry of the petitioner.

2. It has been submitted that as of now the petitioner is residing with a friend in

District Mansa.

3. Learned counsel for the petitoner submits that at this stage he would be

satisfied in case, a direction is issued to respondent No.3-Senior

Superintendent of Police, Mansa to get her representation (Annexure P-2)

examined.

integrity of this order/judgment CRWP-2657-2024 (O&M) (2) 2024:PHHC:041139

4. Having heard the learned counsel for the petitioner, but without commenting

anything as regards the veracity of the averments made in the petition and

while also keeping in view the limited prayer made by the petitioner at this

stage, the same is disposed of with a direction to respondent No.3-Senior

Superintendent of Police, Mansa, to get representation dated 15.3.2024

(Annexure P-2) examined qua the alleged threat perception of the petitioner

in accordance with law. In case, it is found that there is genuine threat to life

and liberty of the petitioner, then necessary steps as warranted under law be

taken thereupon.

5. A copy of this order along with copy of representation dated 15.3.2024

(Annexure P-2) be sent to respondent No.3-Senior Superintendent of Police,

Mansa for necessary compliance.

                 21.03.2024                                     ( GURVINDER SINGH GILL )
                 mohan                                                  JUDGE

                                   Whether speaking /reasoned         Yes / No

                                   Whether Reportable                 Yes / No







integrity of this order/judgment