Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Punjab-Haryana High Court

Payal And Anr vs State Of Punjaband Ors on 28 July, 2021

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

        In The High Court for the States of Punjab and Haryana
                      At Chandigarh



                                            CRWP-6988-2021 (O&M)
                                            Date of Decision:- 28.7.2021


Payal and another                                             ... Petitioners

                                Versus

State of Punjab and others                                    ... Respondents


CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


Present:-   Ms. Vijay Laxmi, Advocate, for
            Mr. Ramnish Puri, Advocate, for the petitioners.

            (Proceedings conducted through video conferencing)

            *****

GURVINDER SINGH GILL, J. (Oral)

The petitioners 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. Senior Superintendent of Police, Taran Taran, to look into the matter and to dispose of the representation dated 18.7.2021 (Annexure P-4) in accordance with law. In case, it is found that there is a genuine threat to the lives and liberty of the petitioners, then necessary steps warranted under 1 of 2 ::: Downloaded on - 29-07-2021 06:53:31 :::

-2- CRWP-6988-2021 (O&M) 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 18.7.2021 be sent to Senior Superintendent of Police, Taran Taran (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.





28.7.2021                                      (GURVINDER SINGH GILL)
mohan                                                  JUDGE



             Whether speaking /reasoned        Yes / No

             Whether Reportable                Yes / No




                                    2 of 2
                 ::: Downloaded on - 29-07-2021 06:53:32 :::