Kamini And Another vs State Of Punjab And Others

Harsimran Singh Sethi, J

The petitioners are seeking a direction from this Court to respondents No.1 to 3 to protect their life and liberty as they apprehend danger from respondents No. 4 to 7 as the family of the girl (petitioner No.1) are objecting to the marriage solemnized by the petitioners on 24.10.2019 and it is most likely that the private respondents might cause physical harm to them as they have solemnized the marriage against their wishes.

Learned counsel for the petitioners has drawn my attention to the representation dated 24.10.2019 (Annexure P-5) sent by the petitioners to respondent No. 2-Commissioner of Police, Jalandhar seeking protection of their life and liberty.

Issue notice to respondents No.1 to 3 only.

At the asking of the Court Ms. Sunint Kaur, Assistant Advocate General, Punjab, accepts notice on behalf of respondents No.1 to 3.

Without making any observation on the merits of the case, especially in respect of the marriage performed by the petitioners, a direction is issued to respondent Nos.2 and 3 to take appropriate decision on the representation, which the petitioners alleged to have made on 24.10.2019, expressing apprehension about danger to their life and liberty at the hands of respondents No.4 to 7. In case any merit is found in the representation, the appropriate action will be taken by respondents No.2 and 3 to ensure that no harm is caused to the life and liberty of the petitioners at the hands of the private respondents.

It is clarified that this order shall not be treated as an approval of this Court about the marriage of the parties and no opinion with regard to the validity of the marriage has been expressed in this order.

The writ petition stands disposed of.