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Rupinder Kaur And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 10 October 2019 · Citation: (2019) 10 P&H CK 0082

HON’BLE JUDGES
Avneesh Jhingan, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 29558 Of 2019
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Judgment

7 paragraphs · 168 words

Avneesh Jhingan, J

1.

The petitioners have approached this Court seeking protection of their life and liberty on the premise that petitioner No.1 has performed marriage with petitioner No.2 against the wishes of her parents and other family members and the petitioners are apprehending threat to their life and liberty at their instance.

2.

Notice of motion.

3.

Mr. Navdeep Chhabra, DAG Punjab, accepts notice on behalf of the respondents No.1 to 3.

4.

Learned counsel for the petitioners has submitted that a representation dated 06.10.2019 (Annexure P-5) was made to the Senior Superintendent of Police, Jagraon seeking necessary protection, but no action has been taken so far in the matter.

5.

Heard.

6.

Without examining the question of validity or otherwise of marriage of the petitioners, the present petition stands disposed of with a direction to the Senior Superintendent of Police, Jagraon, District Ludhiana, to look into grievance of the petitioners expressed in the representation (Annexure P-5) and take appropriate action, if any, warranted in the circumstances.