Jatoon And Anr vs State Of Punjab And Others

Alok Jain, J

The present Criminal Writ Petition has been filed under Article 226 of the Constitution of India for directing respondent Nos.2 and 3 to protect the life and liberty of the petitioners as they were apprehending threat from private respondents.

Vide order dated 03.10.2022, this Hon’ble Court was passed the following order:

“This petition is filed seeking directions to the official respondents to protect the life and liberty of the petitioners as they have solemnised marriage against the wishes of their parents.

The representation is dated 28.9.2022 and the petition was drafted on the same day.

When learned counsel for the petitioners was confronted with this fact, he submitted that the petitioners approached SHO, Police Station, Dasuya, he refused to take any action by stating that bring the order from the court.

Learned counsel for the petitioners seeks time to file an affidavit giving the name of the police official and the details. It would not be out of place to mention that State of Punjab had filed status report in CRWP No.2428 of 2021 stating the police machinery will act expeditiously for taking appropriate action where protection is sought for.

Let the affidavit be filed on or before the next date.

List on 6.10.2022.”

In compliance of the said order, an affidavit of petitioner No.2/ Masoom Ali has been filed and the same is taken on record. However, the information sought for in the order dated 03.10.2022 it is not forth coming.

At this stage, Mr. Manipal Singh Atwal, DAG, Punjab on instructions from Deepankar Singla, P.S. City Hoshiarpur, has stated that both the petitioners have suffered a statement on 04.10.2022 that they do not apprehend any threat as of now.

In the light of the above, the present petition is rendered infructuous, hence disposed of. Needless to say that the petitioners will be at liberty to approach the Court again, if so required, in accordance with law.