Punjab-Haryana High Court
Baljeet Kaur And Another vs State Of Punjab And Others on 28 March, 2024
Neutral Citation No:=2024:PHHC:042428
2024:PHHC:042428
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
114 CRWP-2801 of 2024
Date of Decision: 28.03.2024
BALJEET KAUR AND ANR
......Petitioners
Versus
STATE OF PUNJAB AND OTHERS
.....Respondents
CORAM: HON'BLE MR. JUSTICE GURBIR SINGH.
Present: Mr. Harjinder Singh, Advocate for the petitioners.
GURBIR SINGH, J (ORAL)
1. The present petition has been filed inter alia with a prayer for
issuance of directions to respondent Nos. 2 and 3 to protect life and liberty
of the petitioners from the hands of respondents No. 4 to 9 and not to
interfere in their personal lives.
2. It has been averred that the date of birth of petitioner No.1 is
18.03.2005 while date of birth of petitioner No.2 is 08.11.1998. Copies of
Aadhar Cards of petitioner Nos.1 & 2 to this effect are attached as
Annexures P-1 and P-2 respectively. It has been further averred that the
petitioner had earlier married to Manjit Kaur on 17.02.2019 and out of this
wedlock, no child was born and out of temperamental differences, they filed
a petition under Section 13-B of Hindu Marriage Act and the same was
allowed vide judgment and decree dated 28.09.2023 as at Annexure P-3.
3. It has been submitted that the marriage of the petitioners was
solemnized on 21.03.2024. Copy of marriage certificate is attached as
Annexure P-4. Private respondents No.4 to 9 had opposed to their marriage,
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Neutral Citation No:=2024:PHHC:042428
2024:PHHC: 042428
as the petitioners had performed the marriage without their consent. The
petitioners have submitted representation dated 21.03.2024 (Annexure P-5)
to respondent No.2- Senior Superintendent of Police (Rural), Distt.
Ludhiana seeking protection of their lives and liberty at the hands of
respondents No.4 to 9.
4. Notice of motion to respondent Nos.1 to 3.
5. On the asking of the Court, Mr. Amandeep Singh, DAG,
Punjab accepts notice on behalf of respondent Nos.1 to 3.
6. Without expressing any opinion on the merits of the matter and
in particular the legality of the alleged relationship, the present petition is
disposed of with a direction to respondent No.2- Senior Superintendent of
Police (Rural), Distt. Ludhiana to forthwith consider the aforesaid
representation dated 21.03.2024 made on behalf of the petitioners and
thereafter, take appropriate action on the same as is deemed fit in
accordance with law to ensure the protection of life and liberty of the
petitioners. Till then, protect the life and liberty of the petitioners.
Respondent No.2 would pass necessary order without being influenced by
any pleadings made in the petition.
7. It is made clear that this order shall not be taken to validate the
alleged relationship between the petitioners or protect them from legal
action for violation, if any, committed by them.
(GURBIR SINGH)
28.03.2024 JUDGE
Sonia Puri
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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