CourtKutchehry.com
High CourtsSingle Bench

Ramandeep Kaur And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 12 December 2019 · Citation: (2019) 12 P&H CK 0242

HON’BLE JUDGES
Arun Kumar Tyagi, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 1999 Of 2019
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

8 paragraphs · 337 words
1.

The petitioners have approached this Court seeking protection of their life and liberty on the averments that the petitioners, being major, performed marriage on 10.12.2019 at Sri. Nirankari Darbar (Rawalpindi), Sector 21-B, Chandigarh, as per Sikh rites and ceremonies against the wishes of respondents No. 4 and 5 and the petitioners are apprehending threat to their life and liberty at their instance.

2.

Notice of motion.

3.

On asking of the Court, Mr. Arun Kaundal, DAG, Punjab accepts notice on behalf of respondents No. 1 to 3. Copy of paper book has been supplied to learned State Counsel.

4.

The petitioners, who are major as per the documents including Aadhar Cards attached with the petition, are present in the Court and duly identified by their Counsel. On being questioned by the Court, the petitioners have admitted having solemnized marriage and reiterated their prayer as mentioned in the petition.

5.

Learned counsel for the petitioners states that a representation dated 10.12.2019 (Annexure P-5) was made to the Senior Superintendent of Police, Barnala seeking necessary protection but no action has been taken so far in the matter.

6.

Without examining the question of legality and validity of the marriage and expressing any opinion thereon, the petition is disposed of with the directions to respondent No. 2-Senior Superintendent of Police, Barnala to look into the grievances of the petitioners as set out in the petition and also expressed in the representation (Annexure P-5) and take appropriate action for protection of their life and liberty as may be warranted by the circumstances.

7.

However, it is clarified that in case any criminal case has been/is registered against petitioner No. 2, then nothing in this order shall be construed as a bar to taking of appropriate action by the police authorities against him in respect thereof in accordance with law.

8.

Registry is directed to send a copy of this order along with copy of the petition and above-said representation to respondent No. 2-Senior Superintendent of Police, Barnala for requisite compliance.