Robandeep Kaur And Another vs State Of Punjab And Others

Harnaresh Singh Gill, J

Case is taken up for hearing through Video Conferencing. This petition has been filed under Article 226/227 of the Constitution for issuance of a writ

in the nature of mandamus directing respondents No.2 and 3 to protect the life and liberty of the petitioners at the hands of respondents No.4 to 8.

Learned counsel for the petitioners submits that both the petitioners are major and have married against the wishes of respondents No.4 to 8; that they

apprehend danger at the hands of respondents No.4 to 8, and that they have sought protection to their life and liberty. The certificate evidencing their

marriage, is on record as Annexure P-3. Petitioner No.1 has submitted a representation dated 25.01.2022 (Annexure P-4) to respondent No.2-Senior

Superintendent of Police, Tarn Taran.

Notice of motion to respondents No.1 to 3-State only, at this stage.

On the asking of this Court, Ms. Bhavna Gupta, DAG, Punjab, accepts notice on behalf of respondents No.1 to 3. She, on instructions from ASI

Lakhwinder Singh, submits that on 29.01.2022, respondent No.4-Gurmit Singh (father of petitioner No.1) got his statement recorded to the effect that

he and his family had no objection to the solemnization of the marriage of the petitioners with each other.

Without entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, I dispose of the present petition with a

direction to respondent No.2-Senior Superintendent of Police, Tarn Taran, to decide the representation dated 25.01.2022 (Annexure P-4) moved by

petitioner No.1, and grant protection to the petitioners, if any threat to their life and liberty is perceived. It is made clear that this order shall not be

taken to protect the petitioners from legal action for violation of law, if any, committed by them.