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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 provide
protection of life and liberty to the petitioners, who have married against the wishes of private respondents.
Petitioner No.1â€"Ramneet Kaur, aged 27 years and petitioner No.2â€"Sukhwinder Singh, aged 26 years, who appeared in-person, submit that they
have got married on 1st February, 2021, against the wishes of their family members, arrayed as respondents No.4 to 7. It has been further submitted
that the private respondents are threatening to interfere in the marital life of the petitioners. Hence, they are seeking protection in that regard and have
approached this Court by way of filing the instant petition.
In view of the above, the present petition is disposed off with a direction to respondent No.2â€"Senior Superintendent of Police, Hoshiarpur, to look
into the representation dated 01.02.2021 (Annexure P-5) qua threat perception, if any, 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.