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Judgment
11 paragraphs · 255 wordsRamesh Kumari, J
CRM-W-542-2026
Allowed as prayed for.
Main case
Apprehending threat to their life and liberty, both the petitioners have filed the present petition with a prayer to direct the official respondents to decide the representation dated 08.04.2026 (Annexure P-4).
The facts, as can be inferred from the petition, are as follows: Both the petitioners, who are major, got married to each other in accordance with Hindu rites and ceremonies on 12.03.2026. Their relationship was not approved of by their parents and they expressed their unhappiness. It is in this backdrop that the present petition has been filed by the petitioners.
Notice of motion
Mr. Rishabh Singla, AAG, Punjab, accepts notice on behalf of the official respondents.
In view of the limited prayer made by learned counsel for the petitioners, the present petition is disposed of with direction to respondent No.2- Senior Superintendent of Police, Ludhiana to decide the representation dated 08.04.2026 (Annexure P-4) within a period of two weeks. In case, it is found that there is a genuine threat to the life and liberty of the petitioners, then necessary steps warranted under law be taken at the earliest, so as to ensure that no harm is caused to the petitioners.
It is, however, clarified that this order shall not be taken to be any expression as regards the alleged marriage of the petitioners and shall not confer any immunity upon the petitioners, in case it is found that they have committed any wrong.
Disposed of accordingly.