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Judgment
6 paragraphs · 278 wordsManjari Nehru Kaul, J
Prayer in the instant petition filed under Article 226 of the Constitution of India, is for issuance of directions to respondents No.2 & 3, to provide protection of life and liberty to the petitioners, who are stated to be adults and have solemnized marriage on 02.06.2022 at Mohali, against the wishes of their respective families.
Learned counsel for the petitioners submits that petitioners apprehend threat to their life at the hands of the private respondents. He submits that a representation in the said regard has been given to respondent No.2-Senior Superintendent of Police (Rural), Jalandhar vide Annexure P-6 dated 03.06.2022, however, in vain. He submits that he would be satisfied if directions are issued to respondent No.2-Senior Superintendent of Police (Rural), Jalandhar, to look into their representation (Annexure P-6) and take appropriate steps at the earliest.
Notice of motion to official respondents only.
On asking of the Court, Mr. Luvinder Sofat, AAG, Punjab, accepts notice of the petition.
In view of the above restricted prayer of learned counsel for the petitioners, the present petition is disposed of with a direction to respondent No.2 – Senior Superintendent of Police (Rural), Jalandhar, to look into the representation dated 03.06.2022 (Annexure P-6) QUA the alleged threat perception and take necessary steps, as may be required, in accordance with law, to ensure that the life and liberty of the petitioners is not jeopardized at the hands of the private respondents. However, this direction will not validate the marriage said to have taken place between the parties and will have no effect on any civil or criminal action, which could be initiated in the matter in accordance with law.