Punjab-Haryana High Court
Babita Pant And Another vs State Of Punjab And Others on 19 April, 2017
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
CRM-M No.13049 of 2017 -1-
123
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.13049 of 2017
Date of Decision: 19.04.2017
BABITA PANT AND ANOTHER
......PETITIONERS
Vs
STATE OF PUNJAB AND OTHERS
.....RESPONDENTS
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present: Ms. Amandeep Soni, Advocate
for the petitioners.
****
RAJ MOHAN SINGH, J.(Oral)
In this petition, petitioners have prayed for issuance of necessary directions to the official respondents to protect their lives and personal liberties from being invaded by the private respondents. Petitioners claimed themselves to be major and have contacted marriage on 09.04.2017 according to their own sweet will, but against the wishes of their family members. Photographs of marriage (Annexure P-4) and Marriage Certificate (Annexure P-3) are sought to be pressed into service in order to project validity of marriage.
In the context of threat perception at the hands of private respondents, petitioners have prayed for necessary directions for safeguarding their personal civil and legal rights.
1 of 3 ::: Downloaded on - 22-04-2017 11:29:52 ::: CRM-M No.13049 of 2017 -2- In the aforesaid context, petitioners have allegedly moved representation dated 10.04.2017 (Annexure P-5) to Commissioner of Police, Jalandhar.
Notice of motion to respondents No.1 to 3.
On the asking of the Court, Ms. Rimplejeet Kaur, A.A.G, Punjab accepts notice on behalf of State-respondents No.1 to 3.
At this juncture, this Court is not in a position to comment upon the validity of marriage and majority of the petitioners in terms of their respective ages, however, respondent No.2 can be asked to have a fair look on the grievance of the petitioners in order to ascertain veracity of allegations made by the petitioners. Respondent No.2 would be at liberty to devise his/her own mechanism to ascertain the truth. He/she would also be at liberty to join the petitioners or any other person acquainted with facts in issue. In case respondent No.2 finds that there is some truth in the allegations of the petitioners, then he/she shall proceed to take appropriate action in accordance with law.
The aforesaid order is being passed at this stage without meaning anything on the merits of the case. Respondent No.2 would pass necessary order without being influenced by any observation made by the Court in terms of 2 of 3 ::: Downloaded on - 22-04-2017 11:29:53 ::: CRM-M No.13049 of 2017 -3- pleadings at this stage. This order shall not debar the official respondents from proceeding against any of the party in accordance with law in case they are involved in some other case. It would be appreciated if the representation filed by the petitioners is decided within a period of one month from today keeping in view the threat perception shown by the petitioners.
Petition stands disposed of.
April 19, 2017 (RAJ MOHAN SINGH)
jyoti Y. JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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