AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
14 paragraphs · 258 wordsHarnaresh Singh Gill, J
Case is taken up for hearing through Video Conferencing. This petition has been filed under Article 226 of the Constitution for issuance of a writ in
the nature of mandamus directing respondents No.2 and 3 to protect the life and liberty of the petitioners at the hands of respondents No.4 to 9.
Learned counsel for the petitioners states that both the petitioners are major and have married against the wishes of respondents No.4 to 9 and have
sought protection to their life and liberty. They apprehend danger at the hands of respondents No.4 to 9. The certificate and photographs evidencing
their marriage are on record as Annexure P-3 and P-4, respectively. Petitioner No.1 has submitted a representation dated 09.12.2020 (Annexure P-5)
to respondent No.2-Senior Superintendent of Police, SAS Nagar, Mohali.
Notice of motion to respondents No.1 to 3-State only at this stage.
On the asking of this Court, Mr. Avtar Singh Sandhu, Addl.
A.G.Punjab, accepts notice on behalf of respondents No.1 to 3.
Without entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, I dispose of the present petition with a
direction to respondent No.2-Senior Superintendent of Police, SAS Nagar, Mohali, to decide the representation dated 09.12.2020 (Annexure P- 5)
moved by petitioner No.1, and grant protection to the petitioners, if any threat to their life and liberty is perceived. It is made clear that this order shall
not be taken to protect the petitioners from legal action for violation of law, if any, committed by them.