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Judgment
Karamjit Singh, J
Case has been heard through video conferencing on account of COVID-19 Pandemic.
The present petition has been filed by the petitioners under Articles 226/227 of the Constitution of India directing respondents No.2 and 3 not to harass
the petitioners illegally at the behest of respondents No.4 to 6 and also directing respondents No.2 and 3 to restrain respondents No.4 to 6 from
interfering in the married life of the petitioners.
Learned counsel for the petitioners submitted that the petitioners have given representation dated 22.12.2020 (Annexure P-4) to respondent No.2-SSP,
Tarn Taran to provide protection to life and liberty of the petitioners, but no action has been taken in this regard by respondent No.2. He will be
satisfied if necessary directions are issued in this regard to respondent No.2.
Notice of motion.
Mr. Ramandeep Sandhu, Sr. DAG, Punjab has accepted notice on behalf of respondents No.1 to 3.
Learned State counsel submitted that he has no objection, if the necessary directions are given to respondent No.2 to examine the matter.
In the light of the above, without going into the merits of the case, the present petition is hereby disposed of with direction to respondent No.2-SSP,
Tarn Taran to examine and decide the representation dated 22.12.2020 (Annexure P-4) moved by the petitioners, in accordance with law and to do
the needful, in case there is any threat perception to them. In case, the petitioners have not filed any representation till date, then they are hereby given
liberty to approach the respondent No.2, with fresh representation, which is to be disposed of by the said respondent in the terms stated above.
Any observation made in this order is not be construed as expression on the validity of the marriage of the petitioners.