RANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed for seeking a direction to the official respondents to protect the life and liberty of the petitioners (petitioner No.1 through her next friend petitioner No.2, being minor) from the hands of private respondents (arrayed in the petition).

(2.) Learned counsel for the petitioners submit that the petitioner No.1 is 17 years old. The date of birth of the petitioner No.1 is 8/4/2008 and that of petitioner No.2 is 12/4/2005 (Annexure P-1 and P-2). It is further submitted that the private respondents are adamant to get her married against her will. Left with no other option she fled away from her parental home and joined the company of petitioner No.2. Now, private respondents are extending threats to the petitioners of dire consequences if petitioner No.1 does not marry with a boy of their own choice. The petitioners have also placed on record a representation dtd. 26/8/2025 (Annexure P-3) to respondent No.2-The Senior Superintendent of Police, District Amritsar (Rural) but till date no action thereon has been taken. It is further submitted that the petitioners would be satisfied if appropriate direction is given to respondent No.2 to consider and dispose of the aforesaid representation dtd. 26/8/2025 (Annexure P-3) in accordance with law in an expeditious manner.

(3.) Notice of motion to respondents No.1 to 3 only at this stage.