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Sarti Devi And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 23 January 2020 · Citation: (2020) 01 P&H CK 0188

HON’BLE JUDGES
Arun Kumar Tyagi, J
RESULT
Disposed Of
CASE NUMBER
Criminal Revision No. 748 Of 2020
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Judgment

8 paragraphs · 374 words
1.

The petitioners, aged 23 and 25 years respectively as per their Aadhar Cards, have approached this Court seeking protection of their life and liberty on the averments that the petitioners performed marriage on 20.01.2020 at Prachin Pashupati Nath Shiv Mandir, MDC, Sector-6, Panchkula, Haryana as per Hindu rites and ceremonies against the wishes of respondents No. 4 to 6 and the petitioners are apprehending threat to their life and liberty at their instance.

2.

Notice of motion restricted to respondents No. 1 to 3 only. On asking of the Court, Mr. Sandeep Singh Deol, D.A.G. Punjab accepts notice on behalf of respondents No. 1 to 3. Three copies of paper book have been supplied to learned State Counsel.

3.

The petitioners, who are present in the Court and duly identified by their Counsel, have on being questioned by the Court admitted having solemnized marriage and reiterated their prayer for protection as mentioned in the petition.

4.

Learned counsel for the petitioners states that a representation dated 20.01.2020 (Annexure P-5) was made to Senior Superintendent of Police, Jalandhar (Rural) seeking necessary protection but no action has been taken so far in the matter and prays for issuance of direction in this regard.

5.

Learned State counsel has no objection if appropriate direction for providing requisite protection to the petitioners is given.

6.

Without examining the question of legality and validity of the marriage and expressing any opinion thereon, the petition is disposed of with the directions to respondent No. 2-Senior Superintendent of Police, Jalandhar (Rural) to look into the grievances of the petitioners as set out in the petition and also expressed in the representation (Annexure P-5) and take appropriate action for protection of their life and liberty as may be warranted by the circumstances.

7.

However, it is clarified that in case any criminal case has been/is registered against petitioner No. 2, then nothing in this order shall be construed as a bar to taking of appropriate action by the police authorities against him in respect thereof in accordance with law.

8.

Registry is directed to send a copy of this order along with copy of the petition and above-said representation to respondent No. 2-Senior Superintendent of Police, Jalandhar (Rural) for requisite compliance.