Ramanpreet Kaur & Another vs State Of Punjab And Ors
2025 Latest Caselaw 1668 P&H

Punjab-Haryana High Court

Ramanpreet Kaur & Another vs State Of Punjab And Ors on 31 January, 2025

CRWP-1052-2025 1

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
113
CRWP-1052-2025
Decided on: 31.01.2025

RAMANPREET KAUR & ANOTHER lt... Petitioners

Versus
STATE OF PUNJABANDORS an. Respondents

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

Present: Mr. Fariad Singh Virk, 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) Ramanpreet Kaur Deepak Age (in years) More than 18 years More than 21 years Date of 28.01.2025 marriage Rite Sikh customs Represented on 29.01.2025 (Annexure P-5) Submitted to Senior Superintendent of Police, Patiala

members arrayed as

2. Learned counsel for the petitioners submits that on

24.01.2025, petitioner No.1 -- Ramanpreet Kaur, reached the age of 18 years, and thereafter, on 28.01.2025, 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

authenticity of this order/judgment

CRWP-1052-2025 2

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 29.01.2025 (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 -- SSP, Patiala, to look into the representation dated 29.01.2025 (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.

(SANJAY VASHISTH) JUDGE 31.01.2025 Lavisha

Whether Speaking/Reasoned: YES/NO Whether Reportable: YES/NO

authenticity of this order/judgment