Anjali And Another vs State Of Punjab And Others

Karamjit Singh, J

Case has been heard through video conferencing on account of COVID-19 Pandemic.

This petition has been filed by the petitioners under Article 226 of the Constitution of India directing respondents No.1 to 3 to protect their life and

liberty at the hands of respondents No.4 to 7 on the ground that both the petitioners, who are major are intending to perform marriage against the

wishes of the family member/relative of petitioner No.1. They are apprehending threat to their life and liberty at the hands of private respondents No.

4 to 7.

Learned counsel for the petitioners submitted that the petitioners have already given an application/representation dated 03.12.2020 (Annexure P-3) to

respondent No.2 to provide them necessary protection. However till date, no action has been taken by respondent No.2 on their representation.

Learned counsel for the petitioners further submitted that he will be satisfied, if necessary direction is given to respondent No.2-Senior Superintendent

of Police, Hoshiarpur to look into the matter and decide the representation (Annexure P-3) in a time bound manner.

Accordingly, this petition is hereby disposed of with direction to respondent No.2-Senior Superintendent of Police, Hoshiarpur, to examine and decide

the representation dated 03.12.2020 (Annexure P-3) moved by the petitioners, in accordance with law, within a period of 7 days from the date of

receipt of a copy of this order, and if necessary, to provide adequate security to the petitioners to protect their life and liberty at the hands of

respondents No.4 to 7.

Nothing expressed hereinabove would be construed to be an expression of any opinion with regard to validity of the relationship between the

petitioners.

This order shall not have any effect on any civil or criminal action to which the petitioners may be found liable under the law.