Anju Bansal And Another vs State Of Punjab And Others

Virinder Aggarwal, J

The present petition has been filed under Article 226 of the Constitution of India read with Section 528 of the Bhartiya Nagarik Suraksha Sanhita (BNSS) for issuance of a writ in the nature of MANDAMUS directing the official respondents to protect the life and liberty of the petitioners, who got married on 15.10.2025 at the hands of private respondents.

In compliance to the order dated 17.10.2025, the photographs of the marriage has been placed on record and are taken on record.

Notice of motion to the official respondents.

Mr. Kunwarbir Singh, Assistant Advocate General, Punjab, accepts notice on behalf of the official respondents.

Considering the nature of the order being passed, there is no necessity to serve the private respondent(s) or to seek a reply from any one of the respondents.

The petition is disposed of with a direction to respondent No. 2- Senior Superintendent of Police, Patiala to take into consideration the request of the petitioners made vide representation dated 15.10.2025 (Annexure P-4) and take appropriate action, in accordance with law.

This petition is being considered only for the purpose of protection of life and liberty of the petitioners and the filing, pendency or the orders passed by this Court in this petition shall neither be construed as any stamp of the Court qua the relationship/marriage of the petitioners nor shall be relied upon by any authority in any proceedings initiated against them under any other provision of law.

This order shall not operate as an alibi or defence to any proceedings which might be pending or may arise against the petitioners. Although, the State is duty bound to protect its citizens and only with the said motive, the present order/directions have been passed.

It is made clear to the petitioners that, in case, any averment made in this petition or in the representation dated 15.10.2025 (Annexure P-4) is found to be incorrect, the State authorities shall initiate strict criminal proceedings against the petitioners.

It is also made clear that, in case, there is any criminal record of the petitioners, the present order shall not be an alibi or an impediment against the authorities to proceed in accordance with law and the above order is subject to cross verification of the credentials of the petitioners and cogent proof to be submitted by the petitioners before the authorities considering their representation.