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Judgment
Manjari 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 and 3 to protect the
life and liberty of the petitioners, who have married against the wishes of private respondents i.e. respondents No.4 to 8.
Learned counsel for the petitioners submits that petitioner No.1 â€" Ramandeep Kaur, aged 20 years and petitioner No.2 â€"Ajay Singh, aged 20
years, have got married against the wishes of their family members, arrayed as respondents No.4 to 8. It has further been submitted that the private
respondents are threatening to interfere in the marital life of the petitioners. Hence, they have approached respondent No.2 by filing representation
dated 24. 02.2021 (Annexure P-4) seeking protection in that regard and have also approached this Court by way of filing the instant petition. Learned
counsel for the petitioners has placed reliance upon the judgment of this Court passed by a Division Bench of this Court in LPA No.385 of 2016 titled
as Elaichi and another vs. State of Punjab and ors., decided on 16.05.2016 and the judgment of Coordinate Bench of this Court in CWP No.17069 of
2019 titled as Kawaljeet Kaur & anr. vs. State of Punjab and ors., decided on 24.06.2019 to submit that even though boy was not of marriageable age,
this Court had entertained their petition for protection of their life and liberty.
Notice of motion.
On the asking of Court, Mr. Luvinder Sofat, AAG, Punjab, who is present in Court, accepts notice on behalf of respondents No.1 to 3.
In view of the above, the petition is disposed off with a direction to respondent No.2-Sr. Superintendent of Police, Barnala to look into the
representation dated 24.02.2021 (Annexure P-4) at the earliest and take necessary steps, if any 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.