Gungun And Another vs State Of Haryana And Others
2026 Latest Caselaw 3299 P&H

Punjab-Haryana High Court

Gungun And Another vs State Of Haryana And Others on 15 April, 2026

                               IN THE HIGH COURT OF PUNJAB & HARYANA
                                           AT CHANDIGARH
           116
                                                         CRWP-4268
                                                                 4268-2026(O&M)
                                                         Date of decision: 15.04.2026

           Gungun and another                                                       ...Petitioners
                                                     VERSUS

           State of Haryana and others                                            ...Respondents

           CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

           Present :-           Mr. Prashant Bansal,
                                             Bansal Advocate for the petitioners.
                                                *****
           VINOD S. BHARDWAJ,
                    BHARDWAJ J. (Oral)

The petitioners namely Gungun and Krishan have approached this

Court under Articles Article 226/227 of the Constitution of India for seeking protection

of their lives and personal liberty liberty from private respondent respondents No.4 to 7.

The contention of the petitioners petitioners is tha that both are major and aged

22 years and 26 years respectively and they have performed marriage against

the wishes of their parents. In support thereof, copy of the Aadhaar Card Cards

pertaining to the petitioners have been appended. The marriage of th the

petitioners was solemnized on 11.04.2026 as per Hindu rites and rituals. A

copy of Marriage Certificate (Annexure P-5) P ) has also been appended. The

petitioners apprehend threat to their lives and claim that there is a constant

danger of them being implicated implicate in a false case.

Learned counsel for the petitioners states that a representation

dated 11.04.2026 .04.2026 (Annexure P-7) has also been submitted by the petitioners to

the respondent No.2- No. Superintendent of Police, District Palwal and he confines

his 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. Paras Talwar, Sr. DAG,

116 CRWP-4268-2026(O&M)

Haryana accepts 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 the respondent

No.3- Station House Officer, Police Station Hassanpur, District Palwal to look

into the grievances of the petitioners as set out in the petition and also

expressed in representation dated 11.04.2026 (Annexure P-7) 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.

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 Hassanpur, District Palwal for requisite

compliance.

           15.04.2026                                             (VINOD S. BHARDWAJ)
           Sumit Gusain                                                 JUDGE
                     Whether speaking/reasoned    :      Yes/No
                     Whether reportable           :      Yes/No