Kajal Rani And Another vs State Of Punjab And Others

Deepak Manchanda, J

The petitioners have approached this Court under Article 226/227 of the Constitution of India for seeking protection of their lives and personal liberty from respondents No.4 and 5.

The contention of learned counsel for the petitioners is that both are major, aged 18 years and 23 years respectively. In support thereof, copies of Aadhaar Cards pertaining to the petitioners have been appended. It has further been contended that petitioners have performed marrige against the wishes of their parents. The marriage of the petitioners was solemnized on 19.08.2022 as per Sikh Rites and Rituals. Copy of Marriage Certificate (Annexure P-3) have also been appended. The petitioners apprehend threat to their lives and liberty and claim that there is a constant danger of being implicated in a false case.

Notice of motion restricted to respondents No.1 to 3 only. Pursuant to supply of advance copy, Mr. Sandeep Chopra, DAG, Punjab, accepts notice on behalf of respondents No.1 to 3.

Learned counsel for the petitioners states that a representation dated 28.09.2022 (Annexure P-4) has also been sent by the petitioners to the respondent No.2-Senior Superintendent of Police, Ludhiana.

Learned State counsel submits, on instructions, that the aforesaid representation has not been received by the respondent no.2, however, he has received an advance copy of the petition and he has no objection if appropriate direction are given for deciding the representation submitted by the petitioners.

Without examining the question of legality and validity of the marriage and expressing any opinion thereon, the petition is disposed of with the directions to respondent No.2-Senior Superintendent of Police, Ludhiana, to look into the grievances of the petitioners as set out in the petition and also expressed in the representation (Annexure P-4) and take appropriate action for protection of their lives and liberty as may be warranted by the circumstances.

The Registry is directed to send a copy of this order along with copy of the petition to respondent No.2- Senior Superintendent of Police, Ludhiana, for requisite compliance.

The petition is disposed of.