AJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Notice of motion to respondents NO. 1 to 5 at this stage. Mr.B.S.Baath, learned AAG, Punjab, accepts notice. The prayer in this petition is to direct respondents No. 1 to 5 to ensure that no harm is caused to the life and liberty of the petitioners.

(2.) It is averred that while petitioner No.2 is a divorcee with a minor child and she has now remarried to petitioner No.1, who is major and was unmarried before solemnizing his marriage with petitioner No.2. For the reason aforesaid, it is averred that the parents and family members of petitioner No.1 are totally annoyed and there is every likelihood that the petitioner shall be implicated in some false case.

(3.) After hearing learned counsel for the parties and having regard to the nature of relief sought in this petition, I am satisfied that no cognizance of the allegations made against respondents No. 6 and 7 is required to be taken at this stage. However, in view of the stand taken by the petitioners that they have performed marriage and are now living together as husband and wife, this petition is disposed of with a direction to respondents No. 4 and 5 that no harm is caused to the life and liberty of the petitioners.