Pawanpreet Kaur And Another vs State Of Punjab And Others

Harsimran Singh Sethi, J

The petition has been taken for hearing through video conference due to Covid-19 pandemic.

The petitioners are seeking a direction from this Court to respondents No.1 to 3 to protect their life and liberty as they apprehend danger to their life &

liberty from respondents Nos.4 and 5 i.e. parents/relatives of the petitioner No.1, who are objecting to the marriage solemnized by the petitioners.

Learned counsel for the petitioners argues that it is most likely that the private respondents might cause physical harm to the petitioners as they have

solemnized the marriage against the wishes of respondent Nos.4 and 5.

Learned counsel for the petitioners further argues that both the petitioners are major by age and have solemnized marriage according to the Hindu

Rites on 30.06.2020 and they want to live their independent life without any interference from the parents/relatives of petitioner No.1 i.e. respondent

Nos.4 and 5.

Learned counsel for the petitioners has drawn attention of this Court to the representation dated 01.07.2020 (Annexure P-5) made by the petitioners to

respondent No.2-Commissioner of Police, Jalandhar seeking protection to their life and liberty.

Notice of motion to respondent Nos.1 to 3 only.

Mr. Dhruv Dayal, Senior Deputy Advocate General, Punjab who has joined the proceedings through video conference, keeping in view the service of

advance copy of petition, accepts notice on behalf of State of Punjab respondent Nos.1 to 3.

Without making any observation on the merits of the case, especially in respect of the validity of marriage performed by the petitioners, a direction is

issued to respondent No.2 to take appropriate decision on the representation, which the petitioners alleged to have made on 01.07.2020 (Annexure P-

5), expressing apprehension about danger to their life and liberty at the hands of respondents Nos.4 and 5 within a period of one month from the date

of receipt of the copy of this order. In case any merit is found in the representation, the appropriate action will be taken by respondent No.2 to ensure

that no harm is caused to the life and liberty of the petitioners at the hands of the private respondents.

It is clarified that this order shall not be treated as an approval of this Court about the marriage of the petitioners and no opinion with regard to the

validity of the marriage has been expressed in this order.

The writ petition stands disposed of.