RAMANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have filed this writ petition under Article 226 Constitution of India for issuance of directions to the official respondent Nos.1 to 3 for providing protection to their life and liberty and further restraining private respondents from interfering in their peaceful life.

(2.) Learned counsel for the petitioners has argued that as the petitioners knew each other for last about two years and they decided to marry, however, their alliance was not accepted by the family members of petitioner No.1. According to him, the petitioners performed the marriage with their free will and informed the private respondents, who have extended threats to the petitioners. He has further submitted that they are likely to implicate the petitioners in a false case. Learned counsel has pointed out that in this regard, a representation dated 06.07.2021 (Annexure P-5) has already been submitted to Senior Superintendent of Police, Mohali, however, till date no action has been taken. He prays for issuance of necessary directions.

(3.) During the course of hearing, it is not disputed by learned counsel that the talks regarding compromise between the parties are going on and there seems a possibility that the parties may arrive at an amicable settlement.