Punjab-Haryana High Court
Veerpal Kaur Baryar And Another vs State Of Punjab And Others on 12 May, 2022
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
In The High Court for the States of Punjab and Haryana
At Chandigarh
CRWP-4540-2022 (O&M)
Date of Decision:- 12.5.2022
Veerpal Kaur Baryar and another ... Petitioners
Versus
State of Punjab and others ... Respondents
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present:- Mr. Dhanvinder Singh Nigha, Advocate, for the petitioners.
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GURVINDER SINGH GILL, J. (Oral)
Petitioner No.1-Veerpal Kaur Baryar aged 21 years and petitioner No.2-Jaspreet Singh aged about 20 years and 7 months, have approached this Court seeking issuance of a direction to official respondents to protect their lives and liberty as they apprehend threat to the same at the hands of private respondent having married against the wishes of their families.
Without commenting as regards the veracity of the averments made in the petition and also as regards the validity of alleged marriage of the petitioners, the petition is disposed of with a direction to respondent No.2 i.e. the Senior Superintendent of Police, District Fazilka, to look into the matter and to dispose of representation dated 9.5.2022 (Annexure P-5) in accordance with law. In case, it is found that there is a genuine threat to the 1 of 2 ::: Downloaded on - 13-05-2022 09:55:28 :::
-2- CRWP-4540-2022 (O&M) lives and liberty of the petitioners, then necessary steps warranted under law be taken thereupon at the earliest so as to ensure that no harm is caused to the petitioners.
A copy of this order alongwith copy of the representation dated 9.5.2022 be sent to the Senior Superintendent of Police, District Fazilka (respondent No.2), so as to enable him to do the needful expeditiously.
It is, however, clarified that the aforesaid order shall not be taken to be any expression as regards the validity of marriage of the petitioners and shall not confer any immunity upon the petitioners, in case it is found that they have committed any wrong.
12.5.2022 (GURVINDER SINGH GILL)
mohan JUDGE
Whether speaking /reasoned Yes / No
Whether Reportable Yes / No
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