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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 of the Constitution of India, prayer has been made for issuance of direction to respondents No.2 and 3 to
protect the life and personal liberty of the petitioners and also issuance of direction to respondents No.4 to 10 not to interfere in the personal life and
liberty of the petitioners and further issuance of direction to respondents No.2 and 3 not to allow respondents No.4 to 10 or anybody else to interfere
with the liberty and life of the petitioners or to harass them in any manner.
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 18.12.2020
(Annexure P-5) to respondent No.2-Commissioner of Police, Jalandhar.
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.
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, Jalandhar that the contents of the representation dated 18.12.2020 (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. 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.