Kajal And Another vs State of Punjab and others

Sumeet Goel, J

By way of present petition filed under Article 226 of the Constitution of India, petitioners are seeking issuance of directions to the official respondents to protect their life and liberty at the hands of respondent Nos.4 to 7.

Notice of motion to respondents Nos. 1 to 3 (i.e. official respondents).

On the asking of the Court, Mr. G.S. Bhullar, AAG, Punjab, accepts notice on behalf of the official respondents.

As per the petitioners, they have been married on 25.07.2025 against the wishes of respondent Nos. 4 to 7, who happen to be the family members/relative of the petitioners.

Both the petitioners have claimed themselves to be major relying upon their Aadhar Cards indicating that date of birth of petitioner No.1-Kajal is 10.07.2007 and petitioner No.2-Anil is 10.02.2001.

Without commenting on the legality and validity of the marriage as also the merits of contentions raised in the petition, I deem it appropriate to direct respondent No.2 (Senior Superintendent of Police, District Hoshiarpur) to look into the representation dated 25.07.2025 (Annexure P-6) stated to have been submitted by the petitioners & pass appropriate orders thereupon within two weeks from today.

Liberty is reserved in favour of private respondents to seek recall of this order on showing sufficient cause.

However, if the petitioners are found to have been involved in any other case, then this order shall not preclude the competent authority from taking lawful action against the petitioners.

The petition stands disposed off. Pending application(s), if any, shall also stand disposed off.