AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 395 wordsMandeep Pannu, J
CRM-W-833-2026
Allowed as prayed for.
Main case
The present writ petition under Article 226 of the Constitution of India has been filed seeking issuance of a writ in the nature of mandamus directing the official respondents to protect the life and liberty of the petitioners at the hands of private respondents, who are none other than the family members of the petitioners.
Learned counsel for the petitioners seeks protection of life and liberty of the petitioners by contending that both of them are major and have married each other against the wishes of the private respondents and to seek appropriate protection from the authorities, they submitted a representation dated 06.06.2026 (Annexure P-7) in this regard to the Commissioner of Police, District Panchkula, but are still apprehensive about their security in view of the apparent inaction and alleged clout of their family members-respondents.
Notice of motion only to official respondents.
On the asking of the Court, Mr. Vaibhav Sharma, AAG, Haryana, accepts notice on behalf of the official respondents. A copy of the paper-book be handed over to him during the course of the day.
Both of them do appear to have crossed the age of majority as seen from the copies of documents filed and have married each other, in support of which, Marriage Certificate (Annexure P-5) and Marriage Photographs (Annexure P-6) have been placed on record.
Thus, the Commissioner of Police, District Panchkula is directed to consider the representation dated 06.06.2026 (Annexure P-7) qua threat perception and take appropriate steps to ensure that no harm is caused to the life and liberty of the petitioners.
It is nevertheless clarified that this order is issued only on the premise that the petitioners have crossed the age of majority as seen from the documents placed on record being their Aadhar Cards as Annexures P-1 and P-3 respectively. This would not ipso facto amount to granting any seal of approval on the legality of their marriage which essentially would come in the domain of the concerned Matrimonial Courts. Further, they would not be entitled for any protection against their arrest or continuance of any criminal proceedings, if otherwise, found to be involved in commission of any cognizable offence(s).
The petition is disposed of with the above direction.
Pending application(s), if any, is/are disposed of.