Satnam Singh And Another vs State Of Punjab And Others
2026 Latest Caselaw 5102 P&H

Punjab-Haryana High Court

Satnam Singh And Another vs State Of Punjab And Others on 22 May, 2026

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

           146                                                 CRWP-6167-2026
                                                               Date of decision: 22.05.2026

           Satnam Singh and another                                  .... PETITIONER(S)

                                                        VERSUS

           State of Punjab and others                                ....RESPONDENT(S)

           CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

           Present:            Mr. Sudesh Kumar, Advocate
                               for the petitioner(s).

                               Mr. Harkanwar Jeet Singh, AAG, Punjab.

                     ****
           JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the petitioners submits that this is the

first marriage between the petitioners.

The petitioners have prayed for the issuance of necessary

directions to the official respondents for protecting their civil/personal rights

and liberties from being invaded by the private respondents. The petitioners

are alleged to have solemnized marriage on 21.05.2026 (Annexure P-3) on

attaining the age of majority. They feel reasonable apprehension and a threat

perception at the hands of the private respondents and pray that their

personal/civil rights be not violated by them.

Precisely, in the context of the aforesaid relief, the petitioners

have approached the Senior Superintendent of Police, District SAS Nagar

(Mohali)-respondent no.2 by way of a representation dated 21.05.2026

(Annexure P-5).

Notice of motion to respondent Nos. 1 to 3.

On the asking of the Court, Mr. Harkanwar Jeet Singh, AAG,

Punjab accepts notice on behalf of the State of Punjab.

At this stage, without expressing any opinion as to the validity

of the marriage and majority of the petitioners, it would be just and

appropriate to direct respondent No.2 to look into the grievance of the

petitioners and pass an appropriate order on merits in accordance with law.

Respondent No.2 would pass necessary order without being influenced by

any pleadings made in the petition. It would be appreciated if the needful is

done within a period of one month from the date of receipt of a certified

copy of this order.

However, it is made clear that this order shall not debar the

official respondents from proceeding against any of the parties, if they are

involved in any other case.

The petition stands disposed of accordingly.

                                                                 (JASJIT SINGH BEDI)
           22.05.2026                                                JUDGE
           vishal
                               Whether speaking/reasoned        Yes/No
                               Whether Reportable               Yes/No