Chandni And Another vs State Of Punjab And Others
2026 Latest Caselaw 3286 P&H

Punjab-Haryana High Court

Chandni And Another vs State Of Punjab And Others on 13 April, 2026

           CRWP-4171-2026 (O&M)                                                    -1-

           113                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                      AT CHANDIGARH

                                                              CRWP-4171-2026 (O&M)
                                                              Date of decision: 13.04.2026

           CHANDNI AND ANR.                                              ...PETITIONERS

                                                    VERSUS

           STATE OF PUNJAB AND ORS.                                      ...RESPONDENTS

           CORAM: HON'BLE MS. JUSTICE RAMESH KUMARI

           Present: Mr. Amit Kumar, Advocate (through V.C.)
                    for the petitioner.

                 ****
           RAMESH KUMARI, J. (ORAL)

CRM-W-542-2026

Allowed as prayed for.

Main case

Apprehending threat to their life and liberty, both the petitioners have

filed the present petition with a prayer to direct the official respondents to decide

the representation dated 08.04.2026 (Annexure P-4).

1. The facts, as can be inferred from the petition, are as follows:

Both the petitioners, who are major, got married to each other in

accordance with Hindu rites and ceremonies on 12.03.2026. Their relationship

was not approved of by their parents and they expressed their unhappiness. It is in

this backdrop that the present petition has been filed by the petitioners.

2. Notice of motion.

3. Mr. Rishabh Singla, AAG, Punjab, accepts notice on behalf of the

official respondents.

4. In view of the limited prayer made by learned counsel for the

RENU BALA petitioners, the present petition is disposed of with direction to respondent No.2-

CRWP-4171-2026 (O&M) -2-

Senior Superintendent of Police, Ludhiana to decide the representation dated

08.04.2026 (Annexure P-4) within a period of two weeks. In case, it is found that

there is a genuine threat to the life and liberty of the petitioners, then necessary

steps warranted under law be taken at the earliest, so as to ensure that no harm is

caused to the petitioners.

5. It is, however, clarified that this order shall not be taken to be any

expression as regards the alleged marriage of the petitioners and shall not confer

any immunity upon the petitioners, in case it is found that they have committed

any wrong.

6. Disposed of accordingly.

           13.04.2026                                                 (RAMESH KUMARI)
           renubala                                                       JUDGE
                               Whether speaking/reasoned: Yes/No
                               Whether reportable:        Yes/No