Punjab-Haryana High Court
Sajjan Kumar And Another vs State Of Haryana And Others on 7 April, 2021
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
121 CRWP No.3409 of 2021
Date of Decision: April 07, 2021
Sajjan Kumar and another ......Petitioners
Vs.
State of Haryana and others .....Respondents
CORAM: HON'BLE MR JUSTICE SUDIP AHLUWALIA
Present: Mr. Ashok K. Sharma (Bhana), Advocate for the petitioners.
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SUDIP AHLUWALIA, J. (Oral)
Both the petitioners seek protection of their life and liberty by contending that both of them having attained the age of majority, having married each other against the wishes of their respective family members respondent Nos.4 to 8 and so seek appropriate protection from the authorities. They submitted a representation (Annexure P-7) in this regard to the Superintendent of Police, Jind on 03.04.2021, but are still apprehensive about their security in view of the apparent inaction and alleged clout of their family members-respondents.
2. Both of them do appear to have crossed the age of majority as seen from the copies of documents filed and have married each other in support of which, Marriage Certificate issued by "Som Ashram Shiv Mandir Pandu Pindara, Jind District (Haryana)" and marriage photographs (Annexures P-4 and P-6 have been placed on record.
3. For the aforesaid reasons, this appears to be a fit case for this Court to invoke the inherent powers under Section 482 of the Cr.P.C. and in view of the mandate contained in Article 21 of the Constitution of India to protect the citizen's right to life and liberty.
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CRWP No.3409 of 2021 ---2--
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4. Thus the Superintendent of Police, Jind, District Jind, is directed to consider the representation dated 03.04.2021 (Annexure P-7) and take appropriate steps to ensure that no harm is caused to the life and liberty of the petitioners.
5. It is nevertheless clarified that this order is issued only on the premise that the petitioners have crossed the age of majority as seen from the documents placed on record being their Aadhar Cards. The petitioners have produced on record a copy of their marriage certificate. They have also appended affidavits in support of their marriage and photographs (Annexures P-3, P-4 and P-6). This would not ipso facto amount to granting any seal of approval on the legality of their marriage which essentially would come in the domain of the concerned Matrimonial Courts. Further, they would not be entitled for any protection against their arrest or continuance of any criminal proceedings, if otherwise, found to be involved in commission of any cognizable offence(s).
6. The petition is disposed off with the above direction.
(SUDIP AHLUWALIA)
JUDGE
April 07, 2021
sonia arora
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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