Punjab-Haryana High Court

Rajdeep And Another vs State Of Punjab And Others on 2 May, 2024

Author: Pankaj Jain

Bench: Pankaj Jain

CRWP No.3952 of 2024 (O&M) whi: 2024: PHHC:060666

119 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRWP No.3952 of 2024 (O&M)
Date of decision : 02.05.2024

Rajdeep andanother ae Petitioners
versus
StateofPunjab&ors, ee Respondents

CORAM : HON'BLE MR.JUSTICE PANKAJ JAIN

Ke

Present :- Mr. Ritesh Tomar, Advocate
for the petitioners.

Mr. Tarun Aggarwal, Sr. DAG, Punjab.

kK

PANKAJ JAIN, J. (ORAL)

1 By way of present petition filed under Article 226 of

the Constitution of India, petitioners are seeking issuance of directions to the official respondents to protect their life and liberty at the hands of

respondents No.4 to 6.

2 Notice of motion.

3 On the asking of the Court, Mr. Tarun Aggarwal, Sr. DAG,

Punjab accepts notice on behalf of the official respondents.

4 As per the petitioners, they have married on 29.04.2024 against the wishes of respondents No.4 to 6, who happen to be the family members

of petitioner No.1.

5 Both the petitioners have claimed themselves to be major relying upon Aadhar card indicating that petitioner No.1-Rajdeep is

23.04.2004 born and petitioner No.2-Sukhvir Singh is 17.01.2002 born.

ASHISH

2024.05.03 16:00

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

CRWP No.3952 of 2024 (O&M) 2s 2024: PHHC:060666

6 Without commenting on the legality and validity of the marriage, | deem it appropriate to direct respondent No.2 to look into the representation dated 29.04.2024 {Annexure P-5) submitted by the

petitioners.

7 Keeping in view the fact that both the petitioners claim to have married, I think that if possible, respondent No.2 may call a meeting of the petitioners as well as respondents No.4 to 6 in his presence, so that the

parties get rid off their ill feelings and live amicably.

8 The petition stands disposed off, (PANKAJ JAIN ) JUDGE 02.05.2024 ashish Whether speaking/reasoned Yes

ASHISH

2024.05.03 16:00

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