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Judgment
Manjari Nehru Kaul, J
Prayer in the instant petition filed under Article 226 of the Constitution of India, is for issuance of directions to respondents No.2 and 3, to provide
protection of life and liberty to the petitioners, who have married against the wishes of private respondents.
Petitioner No.1 â€" Ashnoor Kaur, aged 19 years and petitioner No.2 â€" Gurjant Singh, aged 22 years & 6 months, who appeared in-person submit
that they have got married on 01st January, 2021, against the wishes of their family members, arrayed as respondents No.4 to 8. It has been further
submitted that the private respondents are threatening to interfere in the marital life of the petitioners. Hence, they are seeking protection in that
regard and have approached this Court by way of filing the instant petition.
In view of the above, the present petition is disposed off with a direction to respondent No.2 â€" Commissioner of Police, Amritsar, to look into the
representation dated 01st February, 2021 (Annexure P-5) qua threat perception, if any, and take necessary steps, if any required, in accordance with
law, to ensure that the life and liberty of the petitioners is not jeopardized at the hands of the private respondents. However, this direction will not
validate the marriage said to have taken place between the parties and will have no effect on any civil or criminal action, which could be initiated in the
matter in accordance with law.