Punjab-Haryana High Court
Raminder Kaur And Another vs State Of Punjab And Others on 17 November, 2022
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
107
CRWP-10816-2022
Decided on : 17.11.2022
Raminder Kaur and another
. . . Petitioner(s)
Versus
State of Punjab and others
. . . Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
PRESENT: Mr. Anshul Sharma, Advocate and
Mr. Nitin Mittoo, Advocate
for the petitioners.
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SANJAY VASHISTH, J. (Oral)
Prayer in the instant petition filed under Article 226 of the Constitution of India, is for issuance of directions to respondents No.1 to 3, to provide protection of life and liberty to the petitioners, who have married against the wishes of private respondents.
2. Learned counsel for the petitioners submits that petitioner No.1 was earlier married in the year 1988 with one Tarsem Lal, when she was 14 years of age. Out of the said wedlock, a female child namely Jasbir Kaur i.e. respondent No.4, was born. However, on account of bad behaviour of her in-laws, she had to leave the matrimonial house. Later on, said Jasbir Kaur was also married to one Angrej Singh in the same village. As far as petitioner No.2 is concerned, he is aged about 55 years, and his marriage was dissolved by a divorce decree by competent Court of law.
3. Learned counsel for the petitioners submits that petitioner No.1
- Raminder Kaur, aged 48 years and petitioner No.2 - Gurvinderpal Singh, aged 55 years, have got married on 23.10.2022, against the wishes of their JAWALA RAM 2022.11.17 17:50 family members, arrayed as respondents No.4 to 8. It has been submitted I attest to the accuracy and integrity of this document CRWP-10816-2022 -2- that the private respondents are threatening to interfere in the matrimonial life of the petitioners. Hence, the petitioners are seeking protection in that regard and have approached this Court by way of filing the instant petition. They have also submitted a representation dated 09.11.2022 (Annexure P-5) to respondent No.2 - Sr. Superintendent of Police, Hoshiarpur, wherein, they have expressed their apprehension.
4. Notice of motion.
5. On asking of the Court, Mr. AS Sandhu, AAG, Punjab, accepts notice on behalf of respondents No.1 to 3 (State).
6. In view of the above, the present petition is disposed of with a direction to respondent No.2 - Sr. Superintendent of Police, Hoshiarpur, to look into the representation dated 09.11.2022 (Annexure P-5), qua threat perception, and if there is any substance in it, take necessary steps, in accordance with law, to ensure that the lives and liberty of the petitioners is not jeopardized at the hands of the private respondents.
7. However, this direction will not validate the marriage said to have taken place between the parties and will have no effect on any civil or criminal action, which could be initiated in the matter in accordance with law.
(SANJAY VASHISTH) JUDGE November 17, 2022 J.Ram Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No JAWALA RAM 2022.11.17 17:50 I attest to the accuracy and integrity of this document