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High CourtsSingle Bench(2023) 06 P&H CK 0081

Mamta Rani And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 21 June 2023

HON’BLE JUDGES
Vikram Aggarwal, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 6181 Of 2023
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Judgment

6 paragraphs · 179 words

Vikram Aggarwal, J

1.

This petition has been filed under Article 226 of the Constitution of India for issuance of directions to respondents No.2 and 3 to protect the life and liberty of the petitioners and to direct respondents No. 4 to 8 not to interfere and not to harass the petitioners.

2.

Learned counsel for the petitioners contends that they being majors have solemnized marriage with their own consent in accordance with law. However, the private respondents are not accepting the marriage of the petitioners and are extending threats to them. The copies of 'Aadhaar' cards (Annexures P-1 and P-2) of petitioners No.1 and 2 have been placed on record.

3.

Notice of motion.

4.

Mr. Anmol Singh Sandhu, AAG, Punjab accepts notice on behalf of the official respondents.

5.

Without commenting upon the validity of the marriage, the present petition is disposed of with a direction to respondent No.2 to consider the representation dated 16.06.2023 (Annexure P-5) and take requisite action, if so warranted, as per the facts and circumstances of the matter in accordance with law.