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Punjab-Haryana High Court
Sania Verma And Anr vs State Of Punjab And Ors. on 15 April, 2026
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
109
CRWP-4240-2026 (O&M)
Date of decision: 15.04.2026
Sania Verma and another
...Petitioners
VERSUS
State of Punjab and others
...Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
Present :- Ms. Silvi Katoch, Advocate for the petitioner(s).
*****
VINOD S. BHARDWAJ, J. (Oral)
The petitioners namely Sania Verma and Sunny Khatri have
approached this Court under Article 226 of the Constitution of India for
seeking protection of their lives and personal liberty from the private
respondents.
The contention of the petitioners is that both are major, aged 21
years and 33 years respectively and they have performed marriage against
the wishes of their parents. In support thereof, copy of the Aadhaar Cards
pertaining to the petitioners have been appended. The marriage of the
petitioners was solemnized on 08.04.2026 at Pracheen Pashupatti Nath Shiv
Temple (Regd.), MDC Sector-6, Panchkula, as per Hindu rites and rituals. A
copy of Marriage Certificate (Annexure P-3) issued by the Priest/Purohit of
109 CRWP-4240-2026 (O&M)
the aforesaid Temple/Mandir has also been appended. The petitioners
apprehend threat to their lives and claim that there is a constant danger of
them being implicated in a false case.
Learned counsel for the petitioners states that a representation
dated 08.04.2026 (Annexure P-4) has also been submitted by the petitioners
to the respondent No.2- Senior Superintendent of Police, Patiala and she
confines her prayer that the representation may be examined.
Notice of motion restricted to respondents No.1 to 3 only.
Pursuant to supply of advance copy, Mr. Mohit Kapoor, Sr.
DAG Punjab has appeared and accepted notice on behalf of respondents
No.1 to 3. He submits that he has no objection if appropriate direction for
providing requisite protection to the petitioners is given.
Having heard the counsel for the parties, the present petition is
being disposed of without examining the question of legality and validity of
the marriage and expressing any opinion thereon, with a direction to
respondent No.3- Station House Officer, Police Station Kotwali, District
Patiala to look into the grievances of the petitioners as set out in the petition
and also expressed in the representation dated 08.04.2026 (Annexure P-4)
and take appropriate action for protection of their lives and liberty as may be
warranted by the circumstances.
However, it is clarified that in case any criminal case has
been/is registered against the petitioners, nothing in this order shall be
construed as a bar for taking appropriate action by the police authorities in
respect thereof in accordance with law.
109 CRWP-4240-2026 (O&M)
The Registry is directed to send a copy of this order along with
copy of the petition and above-said representation to respondent No.3-
Station House Officer, Police Station Kotwali, District Patiala for requisite
compliance.
Disposed of.
(VINOD S. BHARDWAJ)
15.04.2026 JUDGE
Mangal Singh
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
