Damanpreet Kaur and another vs State of Punjab and others

Prayer in this petition filed under Section 482 Cr.P.C. is for issuance of directions to the respondents No.1 to 4 to protect the life and liberty of the

petitioners at the hands of private respondent No.5.

Learned counsel for the petitioners contends that the petitioners are major and have solemnized their marriage in accordance with law. However,

respondent No.5 is not accepting their marriage and is adamant to separate them from each other by resorting to illegal means. Learned counsel

further submits that in view of imminent danger to the life and liberty of the petitioners, they had moved a representation dated 19.09.2018 (Annexure

P-7) to the respondent No.2 i.e. Commissioner of Police, District Amritsar Notice of motion to respondents No.1 to 4 only at this stage.

On asking of the Court, Mr. Surinder Pal Singh Tinna, Additional Advocate General, Punjab accepts notice on behalf of these respondents.

Let requisite number of copies of paper book be given to learned State counsel during the course of the day.

In view of the above, without going into the validity of the marriage, the present petition is disposed of with a direction to the respondent No.2 to take

appropriate remedial measures, as warranted by law, on the representation dated 19.09.2018 (Annexure P-7) submitted by the petitioners.

In the meantime, necessary order be passed to ensure that no harm is caused to the life and liberty of the petitioners at the hands of respondent No.5.