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Malkiat Singh And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 6 April 2023 · Citation: (2023) 04 P&H CK 0091

HON’BLE JUDGES
Mahabir Singh Sindhu, J
ACTS & SECTIONS REFERRED
Constitution Of India, 1950 — Article 226
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 3259 Of 2023 (O&M)
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Judgment

9 paragraphs · 224 words

Mahabir Singh Sindhu, J

1.

Present petition has been filed under Article 226 of the Constitution for protection of life and liberty of petitioners in view of their marriage solemnized against the wishes of respondent Nos.4 to 6.

2.

Notice of motion to respondent Nos.1 to 3 only.

3.

Mr. Siddharth Attri, AAG, Punjab, present in Court, accepts notice on behalf of the aforesaid respondents. Requisite copies of the petition have already been supplied to the State of Punjab.

4.

It transpires that both the petitioners solemnized marriage on 30.03.2023 and documents in support of the same are appended, i.e. Aadhar Cards & Marriage Certificate (P-1 to P-3, respectively).

5.

Admittedly, both are major, but apprehending threat to their life and liberty at the hands of respondent Nos.4 to 6.

6.

In view of the above, this petition is disposed off with the direction to respondent No.3-Station House Officer, Police Station Ghuman Kalan, District Gurdaspur to protect life and liberty of both petitioners as per law.

7.

However, it is made clear that disposal of present petition be not construed as an expression of opinion on the legality and validity of marriage in any manner.

8.

If any criminal case is pending against petitioner No.2, this order shall not be treated as any hindrance for the Investigating Officer to proceed in accordance with law.