RAJINA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Gurvinder Singh Gill, J. (Oral). 1. The petitioners have approached this Court seeking issuance of a direction to official respondents to protect their lives and liberty as they apprehend threat to the same at the hands of private respondents having married against the wishes of their families.

(2.) Learned counsel for the petitioners submits that petitioner No.1-Rajina @ Jyoti, who was a Muslim by religion, has converted to Hinduism and has subsequently married petitioner No.2-Jaspal Sharma.

(3.) Without commenting as regards the veracity of the averments made in the petition and also as regards the validity of alleged marriage of the petitioners, the petition is disposed of with a direction to respondent No.2-Senior Superintendent of Police, Sangrur, District Sangrur, Punjab to look into the matter and to dispose off the representation dtd. 29/6/2021 (Annexure P-5) in accordance with law. In case, it is found that there is a genuine threat to the lives and liberty of the petitioners, then necessary steps warranted under law be taken thereupon at the earliest so as to ensure that no harm is caused to the petitioners.