Beant Kaur And Anr vs State Of Punjab And Others
2024 Latest Caselaw 6463 P&H

Punjab-Haryana High Court

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

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                   2024:PHHC:041121

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


                                                                        CRWP-2671-2024 (O&M)
                                                                        Date of Decision:-21.03.2024


                 Beant Kaur and another                                          ... Petitioners

                                                        Versus

                 State of Punjab and others                                     ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Mr. D.P.S.Bajwa, Advocate for the petitioners.

                                                        *****

                 GURVINDER SINGH GILL, J.(Oral)

1. Petitioner No.1-Beant Kaur aged about 23 years and petitioner No.2-

Amritpal Singh aged about 23 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 respondent No.2-

Senior Superintendent of Police, District Barnala, to look into the matter and

to dispose off the representation dated 19.03.2024 (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-2671-2024 (O&M) (2) 2024:PHHC:041121

3. A copy of this order alongwith copy of the representation dated 19.03.2024

(Annexure P-5) be sent to respondent No.2-Senior Superintendent of Police,

District Barnala, 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.

                 21.03.2024                                     ( GURVINDER SINGH GILL )
                 mohan                                                  JUDGE


                                   Whether speaking /reasoned         Yes / No


                                   Whether Reportable                 Yes / No







integrity of this order/judgment