Anchal And Another vs State Of Haryana And Others
2024 Latest Caselaw 6579 P&H

Punjab-Haryana High Court

Anchal And Another vs State Of Haryana And Others on 22 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                   2024:PHHC: 041820

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             145                                                      CRWP-2659-2024
                                                                      Date of decision: 22.03.2024

             ANCHAL AND ANOTHER                                                 .... PETITIONER(S)

                                                               VERSUS

             STATE OF HARYANA AND OTHERS                                        ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. A.S. Prajapati, Advocate for
                                      Ms. Damanpreet Kaur Brar, Advocate
                                      for the petitioner(s).

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

1. The learned counsel for the petitioners submits that this is the

first marriage between the petitioners.

2. The petitioners have prayed for the issuance of necessary

directions to the official respondents for protecting their civil/personal rights

and liberties from being invaded by the private respondents. The petitioners

are alleged to have solemnized marriage on 18.03.2024 (Annexure P-3) after

attaining the age of majority. They feel reasonable apprehension and a threat

perception at the hands of the private respondents and pray that their

personal/civil rights be not violated by them.

3. Precisely, in the context of the aforesaid relief, the petitioners

have approached the Senior Superintendent of Police, Ambala, District

Ambala-respondent No.2 by way of a representation dated 18.03.2024

(Annexure P-4).

authenticity of this order/judgment Punjab & Haryana High Court, CHD

5. On the asking of the Court, Mr. Rupinder Singh Jhand, Addl.

A.G., Haryana accepts notice on behalf of respondent Nos.1 to 3.

6. At this stage, without expressing any opinion as to the validity

of the marriage and majority of the petitioners, it would be just and

appropriate to direct respondent No.2 to look into the grievance of the

petitioners and pass an appropriate order on merits in accordance with law.

Respondent No.2 would pass necessary order without being influenced by

any pleadings made in the petition. It would be appreciated if the needful is

done within a period of one month from the date of receipt of a certified

copy of this order.

7. However, it is made clear that this order shall not debar the

official respondents from proceeding against any of the parties, if they are

involved in any other case.

8. The petition stands disposed of accordingly.

                                                                        (JASJIT SINGH BEDI)
                                                                             JUDGE
             22.03.2024
             Kusum


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







authenticity of this order/judgment
Punjab & Haryana High Court, CHD