Amanjot Kaur and another vs State of Punjab and others

The petitioners are seeking a direction to respondents No. 1 to

3 to protect their life and liberty as they apprehend danger from respondents

No. 4 to 9.

It is stated in the petition that the date of birth of petitioner No.

1 is 26.08.1998 and petitioner No. 2 is 05.12.1990. Copies of their Adhaar

Cards are annexed with the petition as Annexures P-1 and P-2. They are

stated to have solemnized their marriage on 08.06.2017. Copies of the

marriage certificate and photographs are annexed as Annexures P-3 and P-4

respectively. It is further stated in the petition that the petitioners had also

made a representation dated 10.06.2017 (Annexure P-5) to the Senior

Superintendent of Police, Sangrur but no action has so far been taken

thereon.

Issue notice to respondents No. 1 to 3 only.

At the asking of the Court Mr. K.S. Pannu, learned Deputy

Advocate General, Punjab, accepts notice on behalf of respondent Nos.

1 to 3.

Without expressing any opinion on the validity of the marriage

and keeping in view the mandate of the Hon''ble Supreme Court in the case

of Lata Singh Vs. State of U.P. and another, JT 2006(6) SC 173, the

present petition is disposed of with a direction to respondent No. 2-Senior

Superintendent of Police, Sangrur to look into the matter and take

appropriate action in accordance with law to ensure that no harm is caused

to the life and liberty of the petitioners at the hands of the private

respondents.