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Judgment
6 paragraphs · 255 wordsRajesh Bhardwaj, J
This petition has been filed under Article 226 of the Constitution of India for directing respondents No. 2 and 3 to protect the life and liberty of the petitioners from the hands of respondents No.4 to 6
Learned counsel for the petitioners submits that both the petitioners are major and have married against the wishes of respondents No.4 to 6 and have sought protection to their life and liberty. They apprehend danger from respondents No.4 to 6. Their marriage certificate as well as marriage photographs as evidence of their marriage are on record as Annexures P-3 and P-4. The petitioners have submitted a representation dated 7.6.2022 Annexure P-5 to respondents No. 2 and 3.
Notice of motion to respondents No. 1 to 3- State only.
On asking of this Court, Ms. Sakshi Bakshi, Assistant Advocate General, Punjab accepts notice on behalf of the State.
Without entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, I dispose of the petition with directions to respondent No. 2 i.e. the Commissioner of Police, Amritsar to decide the representation of the petitioners, Annexure P-5 and grant them protection, 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 any legal action for violation of law if any committed by them. This order would not be understood having expressed any opinion whatsoever by this Court on the validity of the marriage of the petitioners.