Punjab-Haryana High Court
Pooja And Anr vs State Of Punjab And Ors on 31 January, 2025
CRWP-1030-2025 1
Be
fe.
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
111
CRWP-1030-2025
Decided on: 31.01.2025
POOJAANDANR 37 ---------- aes Petitioners
Versus
STATE OF PUNJABANDORS an. Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Mr. Sumit Dua, Advocate,
for the petitioners.
Mr. Amandeep Singh, DAG, Punjab.
3B KK
SANJAY VASHISTH, J.
1. Prayer in the instant petition, filed under Article 226 of the
Constitution of India, is for issuance of direction to the official
respondents to provide protection of lives and liberty of the petitioners,
who have married against the wishes of the private respondents.
The details, relevant for decision of the present petition, are
tabulated as under:-
Name(s) Pooja Bablu
Age (in years) 24 years 27 years
Date of 28.01.2025
marriage
Represented on 28.01.2025 (Annexure P-5)
Submitted to Commissioner of Police, Jalandhar
members
arrayed as
2. By referring to the details mentioned in the Aadhar Cards of
both the petitioners, appended with the present petition, counsel for the
petitioners submits that since beginning, both the petitioners are residents
of the State of Punjab, and are presently residing at the address
mentioned in the memo of parties.
athe of ts rer udgment
Punjab & Haryana Hi
Chandigarh
Counsel for the petitioner admits that the complete address
and particulars of both the petitioners, showing their place of residence, prior
to the marriage are missing, therefore, he would file an amended memo of
parties in the Registry, within a period of two days from today.
Learned counsel for the petitioners submits both of the
petitioners performed their marriage against the wishes of their family
members, who are threatening and interfering in the matrimonial life of the
petitioners. It is the first marriage of both the petitioners. Hence, the
petitioners are seeking protection in that regard and have approached this Court
by way of filing the instant petition. They have also submitted a representation
dated 28.01.2025 (Annexure P-5), to respondent No.2 wherein, they have
expressed their apprehension.
3. Notice of motion to the official respondents only.
4. On asking of the Court, learned State counsel accepts notice on
behalf of the respondent -- State. Let requisite copies of the complete paper
book be supplied to learned State counsel during course of the day.
5. In view of the above, the present petition is disposed of with a
direction to respondent No.2 -- Commissioner of Police, Jalandhar, to look into
the representation dated 28.01.2025 (Annexure P-5), qua threat perception, and
if there is any substance in it, take necessary steps, in accordance with law, to
ensure that the lives and liberty of the petitioners are not jeopardized at the
hands of the private respondents.
6. However, this direction will not validate the marriage said to
have taken place between the parties and will have no effect on any civil or
criminal action, which could be initiated in the matter in accordance with law.
7. It is clarified that counsel for the petitioners would deliver the
amended memo of parties in the Registry, within a period of two days from
today, and the above said direction order would be subject to the filing of the
amended memo of parties.
(SANJAY VASHISTH)
JUDGE
31.01.2025
Lavisha
Whether Speaking/Reasoned: YES/NO
Whether Reportable: ¥ES/NO
authenticity of this order/judgment
Punjab & Haryana High Court,
Chandigarh
