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Punjab-Haryana High Court
Avneet Kaur And Another vs State Of Punjab And Others on 15 April, 2026
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
114
CRWP-4259
4259-2026(O&M)
Date of decision: 15.04.2026
Avneet Kaur and another ...Petitioners
VERSUS
State of Punjab and others ...Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
Present :- Ms. Kuljit Kaur,
Kaur Advocate for the petitioners.
*****
VINOD S. BHARDWAJ,
BHARDWAJ J. (Oral)
The petitioners namely Avneet Kaur and Surjit Singh 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
peti ers is that both are major and aged
19 years and 28 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 10.04.2026 as per Sikh rites and rituals. A copy
of Marriage Certificate (Annexure P-3)
P ) has also been appended. The petitioners
apprehend threat to their lives and claim that there is a constant danger of them
being implicated
ed in a false case.
Learned counsel for the petitioners states that a representation
dated 11.04.2026
.04.2026 (Annexure P-5) has also been submitted by the petitioners to
the respondent No.2-
No. Senior Superintendent of Police, District Kapurthala and
she confines herr prayer that the representation may be examined.
Notice of motion restricted to respondents No.1 to 3 only.
114 CRWP-4259-2026(O&M)
Pursuant to supply of advance copy, Mr. Mohit Kapoor, Sr.DAG,
Punjab 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 Dhilwan Rural, District Kapurthala
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-5) 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 Dhilwan Rural, District Kapurthala for requisite
compliance.
15.04.2026 (VINOD S. BHARDWAJ)
Sumit Gusain JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
