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Judgment
JUDGMENTTAG-JUDGMENT
Ashok Kumar Verma, J
The matter has been taken up through video-conferencing on account of outbreak of Pandemic COVID-19.
Through this petition under Article 226/227 of the Constitution of India, prayer has been made for issuance of direction to respondents No.2 and 3 to
protect the life and liberty of the petitioners from the hands of respondents No.4 to 12 and further not to harass the petitioners on any false criminal
complaint, if lodged by respondents No.4 to 12 or any of their relatives.
Learned counsel for the petitioners contends that the petitioners are major and have solemnized their marriage in accordance with law. However, the
private respondents are not accepting their marriage and are adamant to separate them from each other by resorting to illegal means. Learned counsel
further submits that in view of imminent danger to the life and liberty of the petitioners, petitioners have moved a representation dated 27.12.2020
(Annexure P-5) to respondent No.2-Commissioner of Police, Amritsar.
Notice of motion to respondents No.1 to 3 only at this stage. At the asking of the Court, Mr. Ajay Pal Singh Gill, DAG, Punjab accepts notice on
behalf of respondents No.1 to 3.
Mr. Sandeep Sharma, Advocate has filed power of attorney on behalf of respondents No.4, 5, 9 and 12 on his own as notice of motion has not been
issued to said respondents. He states that private respondents have no objection to the said marriage and respondents No.4 and 5, who are parents of
petitioner No.1, want to meet her daughter-respondent No.1. Learned counsel for the petitioners has no objection.
The contents of the petition alongwith Annexures thereof have been perused. The present petition is disposed of with a direction to respondent No.2-
Commissioner of Police, Amritsar that the contents of the representation dated 27.12.2020 (Annexure P-5) seeking protection of life and liberty be
duly verified and if necessary, requisite steps be taken strictly in accordance with law for grant of protection of life and liberty of the petitioners.
The petitioners are directed to appear in the office of Commissioner of Police, Amritsar within a week, where respondents No.4 and 5 will be allowed
to meet their daughter i.e. petitioner No.1.
It is clarified that this order shall neither be treated as a stamp of this Court qua marriage of the petitioners nor any reflection on the merits of the
contentions raised by them in the present petition.