Punjab-Haryana High Court
Bulbul And Anr vs State Of Punjab And Others on 17 July, 2020
Author: Lisa Gill
Bench: Lisa Gill
CRWP No. 4960 of 2020 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRWP No.4960 of 2020
Date of Decision: 17.07.2020
Bulbul and another
Petitioners.
Versus
State of Punjab and others
Respondents
CORAM:- HON'BLE MRS.JUSTICE LISA GILL
Present: Mr. K.K.Thakur, Advocate
for the petitioners.
Mr. Bhupender Beniwal, AAG., Punjab.
*****
LISA GILL, J.
This matter is being taken up for hearing through video conferencing due to the outbreak of the pandemic, COVID-19.
Petitioners seek protection of their life and liberty as they apprehend danger at the hands of respondents No.4 to 6 because they have married each other on 14.07.2020 against the wishes of the said respondents.
Both the petitioners, it is submitted, have solemnised marriage with each other out of their own free will and volition and it is their first marriage. It is submitted that the petitioners belong to separate religions, thus respondents no.4 to 6 are not in favour of this matrimonial alliance.
Learned counsel for the petitioners identifies the petitioners on the basis of the documents attached.
It is contended that the petitioners are major, their dates of birth being 26.10.1995 and 31.10.1996, respectively. True copy of Voter card of petitioner no.1 and true copy of Voter card of petitioner no.2 have been appended 1 of 2 ::: Downloaded on - 27-09-2020 09:59:36 ::: CRWP No. 4960 of 2020 -2- with the petition as Annexure P-1 and P-2, respectively. Photographs of marriage and copy of the Marriage Certificate of the marriage is on record as Annexure P- 4 and P-3 respectively. Petitioner no.1, it is submitted has converted to Hinduism from Islam. Petitioners, it is stated, have submitted representation dated 14.07.2020 (Annexure P-5) to respondents No.2 for redressal of their grievance but no action has been taken thereon.
Notice of motion to Advocate General, Punjab.
Mr. Bhupender Beniwal, AAG, Punjab accepts notice on behalf of respondent-State. Advance copy of the petition already stands served.
Without commenting upon the age of the petitioners or the validity of their marriage or the validity and genuineness of the certificates/documents appended with the petition, respondent No.2-the Senior Superintendent of Police, District S.A.S Nagar (Mohali), is directed to look into representation dated 14.07.2020 submitted by the petitioners and take appropriate action if any/as may be required, keeping in view the threat perception to the petitioners.
It is, however, made clear that this order shall have no effect on the validity of the alleged marriage of the petitioners and neither will any other civil or criminal proceedings initiated against the petitioners be barred due to this order.
Petition is disposed of accordingly.
[LISA GILL]
17.07.2020 Judge
s.khan
Whether speaking/reasoned : Yes/No.
Whether reportable : Yes/No.
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