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Jaspreet Kaur And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 11 June 2020 · Citation: (2020) 06 P&H CK 0014

HON’BLE JUDGES
Sudip Ahluwalia, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 482 · Constitution Of India, 1950 — Article 21
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 3663 Of 2020
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Judgment

7 paragraphs · 348 words

Sudip Ahluwalia, J

1.

Both the petitioners are present in person and identified by their counsel. They seek protection of their life and liberty by contending that both of them having attained the age of majority, having married each other against the wishes of their respective family members respondent Nos.4 to 6, and so seek appropriate protection from the authorities. They submitted a representation (Annexure P-5) in this regard to the Senior Superintendent of Police, Hoshiarpur on 08.06.2020, but are still apprehensive about their security in view of the apparent inaction and alleged clout of their family members-respondents.

2.

Both of them do appear to have crossed the age of majority as seen from the copies of documents filed and have married each other in support of which, Marriage Certificate issued by "Shri Bala Ji Jyotish (Kendar) Temple, Mata Mansa Devi Market, Sector-4, Panchkula" and marriage photographs (Annexures P-3 and P-4) have been placed on record.

3.

For the aforesaid reasons, this appears to be a fit case for this Court to invoke the inherent powers under Section 482 of the Cr.P.C. and in view of the mandate contained in Article 21 of the Constitution of India to protect the citizen's right to life and liberty.

4.

Thus the Senior Superintendent of Police, Hoshiarpur is directed to consider the representation dated 08.06.2020 (Annexure P-5) and take appropriate steps to ensure that no harm is caused to the life and liberty of the petitioners.

5.

It is nevertheless clarified that this order is issued only on the premise that the petitioners have crossed the age of majority as seen from the documents placed on record being their Aadhar Cards. This would not ipso facto amount to granting any seal of approval on the legality of their marriage which essentially would come in the domain of the concerned Matrimonial Courts. Further, they would not be entitled for any protection against their arrest or continuance of any criminal proceedings, if otherwise, found to be involved in commission of any cognizable offence(s).

6.

The petition is disposed off with the above direction.