Harmanjot Kaur And Another vs State Of Punjab And Others

Gurvinder Singh Gill, J

Petitioner No.1-Harmanjot Kaur aged 22 years and petitioner No.2-Tajinderpal Singh aged 25 years have approached this Court seeking issuance of a direction to official respondents to protect their lives and liberty as they apprehend threat to the same at the hands of private respondents, having married against the wishes of their families.

Without commenting as regards the veracity of the averments made in the petition and also as regards the validity of alleged marriage of the petitioners, the petition is disposed of with a direction to respondent No.2-Senior Superintendent of Police, Fatehgarh Sahib, to look into the matter and to dispose off the representation dated 22.1.2023 (Annexure P-6) in accordance with law. In case, it is found that there is a genuine threat to the lives and liberty of the petitioners, then necessary steps warranted under law be taken thereupon at the earliest so as to ensure that no harm is caused to the petitioners.

A copy of this order alongwith copy of the representation dated 22.1.2023 (Annexure P-6) be sent to respondent No.2-Senior Superintendent of Police, Fatehgarh Sahib, so as to enable him to do the needful expeditiously.

It is, however, clarified that the aforesaid order shall not be taken to be any expression as regards the validity of marriage of the petitioners and shall not confer any immunity upon the petitioners, in case it is found that they have committed any wrong.