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Neha And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 20 June 2023 · Citation: (2023) 06 P&H CK 0090

HON’BLE JUDGES
Pankaj Jain, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 6147 Of 2023
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Judgment

9 paragraphs · 208 words

Pankaj Jain, J

1.

By way of present petition filed under Article 226 of the Constitution of India, petitioners are seeking issuance of direction to respondents No.2 and 3 to protect their life and liberty at the hands of respondents No.4 to 6.

2.

Notice of motion.

3.

Mr. Jaspal Singh Guru, AAG, Punjab, appears and accepts notice on behalf of the official respondents.

4.

As per petitioners, they have married on 15.06.2023 against the wishes of respondents No.4 to 6, who happen to be the relatives of petitioner No.1 i.e. Neha.

5.

Both the petitioners claim themselves to be major stating that petitioner No.1-Neha is 16.09.1999 born and petitioner No.2-Rajinder Singh is 28.07.1998 born as per their Aadhar Cards.

6.

Without commenting on the legality and validity of the marriage, I deem it appropriate to direct respondent No.2 to consider the representation dated 15.06.2023 (Annexure P-5) filed by the petitioners.

7.

Keeping in view the fact that both the petitioners claim to have married, I think that if possible, respondent No.2 may call a meeting of the petitioners as well as respondents No.4 to 6 in his presence, so that the parties get rid off their ill feelings and live amicably.

8.

The petition stands disposed off.