Gurpreet Kaur And Another vs State Of Punjab And Ors

RAJ MOHAN SINGH, J.(ORAL)

In this petition, petitioners have prayed for issuance of necessary directions to the official respondents to protect their lives and personal liberties from

being invaded by the private respondents. Petitioners claimed themselves to be major and have contracted marriage on 10.04.2018 according to their

own sweet will, but against the wishes of their family members. Marriage certificate (Annexure P-3) and photographs of marriage (Annexure P-4)

are sought to be pressed into service in order to project validity of marriage.

In the context of threat perception at the hands of private respondents, petitioners have prayed for necessary directions for safeguarding their personal

civil and legal rights.

In the aforesaid context, petitioners have allegedly moved representation dated 10.04.2018 (Annexure P-5) to the Commissioner of Police, Amritsar.

Notice of motion to respondents No.1 to 3.

On the asking of the Court, Mr. Gaurav Gaur Dhuriwala, Sr. D.A.G., Punjab accepts notice on behalf of State-respondents No.1 to 3.

At this juncture, this Court is not in a position to comment upon the validity of marriage and majority of the petitioners in terms of their respective ages,

however, respondent No.2 can be asked to have a fair look on the grievance of the petitioners in order to ascertain veracity of allegations made by the

petitioners.

Respondent No.2 would be at liberty to devise his/her own mechanism to ascertain the truth. He/she would also be at liberty to join the petitioners or

any other person acquainted with facts in issue. In case respondent No.2 finds that there is some truth in the allegations of the petitioners, then he/she

shall proceed to take appropriate action in accordance with law.

The aforesaid order is being passed at this stage without meaning anything on the merits of the case. Respondent No.2 would pass necessary order

without being influenced by any observation made by the Court in terms of pleadings at this stage. This order shall not debar the official respondents

from proceeding against any of the party in accordance with law in case they are involved in some other case. It would be appreciated if the

representation filed by the petitioners is decided within a period of one month from today keeping in view the threat perception shown by the

petitioners.

Petition stands disposed of accordingly.