NEHA ARORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have approached this Court under Article 226 of the Constitution of India for seeking issuance of directions to respondent Nos. 1 to 3 for protecting their lives and personal liberty from respondent Nos.4 to 6.

(2.) The contention of learned counsel for the petitioners is that both the petitioners are major, aged above 22 years and above 24 years respectively. In support thereof, copies of Aadhaar Cards pertaining to the petitioners have been appended. The learned counsel for petitioners further contends that they have performed marriage against the wishes of their parents. The marriage of the petitioners was solemnized on 28/5/2023. Copy of Marriage Certificate (Annexure P-4) has been appended. The petitioners apprehend threat to their lives and liberty and claim that there is a constant danger of being implicated in a false case. Learned counsel for the petitioners further submits that a representation dtd. 27/6/2023 (Annexure P-6) has also been sent by the petitioners to the respondent No. 2-Senior Superintendent of Police, District Pathankot and the same has not been decided till date and he would be satisfied if the said representation is decided in a time bound manner. Notice of motion restricted to respondents No.1 to 3 only. Pursuant to supply of advance copy, Mr. Hakam Singh, AAG Punjab, accepts notice on behalf of respondents No.1 to 3 and has no objection if appropriate directions are given for deciding the representation submitted by the petitioners.

(3.) Therefore, 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, District Pathankot, to look into the grievances of the petitioners as set out in the petition and also expressed in the representation (Annexure P-6) and take appropriate action for protection of their lives and liberty as may be warranted by the circumstances, in accordance with law.