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High CourtsSingle Bench(2020) 01 P&H CK 0270

Nishkaranpreet Kaur And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 31 January 2020

HON’BLE JUDGES
Ashok Kumar Verma, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 1055 Of 2020
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Judgment

7 paragraphs · 203 words

Ashok Kumar Verma, J

1.

Petitioners claim that they have attained majority and married against the wishes of their family members. Apprehending threat to their life and liberty, they have filed the present petition for protection. Petitioners claim to have submitted a representation (Annexure P-5) dated 25.01.2020 in this regard to the Senior Superintendent of Police, SBS Nagar.

2.

Notice of motion to the Advocate General, Punjab.

3.

On the asking of the Court, Mr. Sarabjit Singhs Cheema, AAG, Punjab, accepts notice on behalf of the State. Copy supplied.

4.

Heard. The petitioners have placed on record Aadhar Cards of petitioners No. 1 and 2 (Annexures P-1 and P-2) and the petitioners have also produced on record copy of their marriage certificate and photographs (Annexure P-3 and P-4).

5.

This petition is disposed of with a direction to the Senior Superintendent of Police, S.B.S. Nagar, to look into the representation (Annexure P-5) dated 25.01.2020 and ensure that no harm is caused to the petitioners.

6.

However, it is made clear that this order shall not be treated as stamp of the Court about the marriage of the parties and no opinion in this regard regarding the validity of the marriage has been expressed.