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High CourtsSingle Bench(2023) 06 P&H CK 0077

Taniya Mehre And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 21 June 2023

HON’BLE JUDGES
Vikram Aggarwal, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 6122 Of 2023
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Judgment

7 paragraphs · 216 words

Vikram Aggarwal, J

1.

The present petition has been filed under Article 226 of the Constitution of India for issuance of directions to respondent Nos.2 and 3 to protect the life and liberty of the petitioners and to provide adequate security to them as they apprehend a threat to their lives from respondent Nos.4 to 7.

2.

Learned counsel for the petitioners contends that they being majors have solemnized marriage with their own consent in accordance with law. The private respondents are not accepting the marriage of the petitioners and are extending threats to them. The copies of 'Aadhaar' Cards of petitioners No.1 and No.2 (Annexures P-1 and P-2) have been placed on record.

3.

Notice of motion.

4.

On the asking of the Court, Mr. Anmol Singh Sandhu, AAG., Punjab, appears and accepts notice on behalf of the official respondents.

5.

Mr. HPS Ishar, Advocate, has put in appearance on behalf of respondent No.4 and has filed his Power of Attorney. The same is taken on record.

Without commenting upon the validity of the marriage, the present petition is disposed of with a direction to respondent No.2 to consider the representation dated 15.06.2023 (Annexure P-5) and take requisite action, if so warranted, as per the facts and circumstances of the matter, in accordance with law.