AI Structured Summary
Not yet generated for this judgment
Judgment
Ashok Kumar Verma, J
Case has been taken up for hearing through video conferencing due to the 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.1 to 3 to protect
the life and liberty of the newly married petitioners from the hands of private respondents No.4 to 6 and their other companions.
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 23.12.2020
(Annexure P-5) to respondent No.2-Senior Superintendent of Police, Fazilka, District Fazilka.
Notice of motion to respondents No.1 to 3 only at this stage.
At the asking of the Court, Mr. Bhupender Beniwal, AAG, 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-
Senior Superintendent of Police, Fazilka, District Fazilka that the contents of the representation dated 23.12.2020 (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.