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Judgment
RAJ MOHAN SINGH, J.(ORAL)
In para no.10 of the petition, petitioners have mentioned that petitioner No.1 has divorced her earlier husband with mutual consent.
It appears that the said divorce has been obtained with the process of intervention of some Panchayat. The validity of divorce and marriage in
question cannot be commented upon at this stage.
In this petition, petitioners have prayed for issuance of necessary directions to the official respondents to protect their lives and personal liberties
from being invaded by respondent No.4. Petitioners claimed themselves to be major and have contracted marriage on 31.03.2018 according to their
own sweet will, but against the wishes of their family members. Marriage Certificate (Annexure P-3) and photographs of marriage (Annexure P-4)
are sought to be pressed into service in order to project validity of marriage.
In the context of threat perception at the hands of private respondents, petitioners have prayed for necessary directions for safeguarding their
personal civil and legal rights. In the aforesaid context, petitioners have allegedly moved representation dated 02.04.2018 (Annexure P-5) to Senior
Superintendent of Police, (Rural), Amritsar.
Notice of motion to respondents No.1 to 3.
On the asking of the Court, Mr. Hittan Nehra, Addl. A.G., Punjab accepts notice on behalf of State-respondents No.1 to 3.
At this juncture, this Court is not in a position to comment upon the validity of marriage and majority of the petitioners in terms of their respective
ages, however, respondent No.2 can be asked to have a fair look on the grievance of the petitioners in order to ascertain veracity of allegations
made by the petitioners. Respondent No.2 would be at liberty to devise his/her own mechanism to ascertain the truth. He/she would also be at liberty
to join the petitioners or any other person acquainted with facts in issue. In case respondent No.2 finds that there is some truth in the allegations of
the petitioners, then he/she shall proceed to take appropriate action in accordance with law.
The aforesaid order is being passed at this stage without meaning anything on the merits of the case. Respondent No.2 would pass necessary order
without being influenced by any observation made by the Court in terms of pleadings at this stage. This order shall not debar the official respondents
from proceeding against any of the party in accordance with law in case they are involved in some other case. It would be appreciated if the
representation filed by the petitioners is decided within a period of one month from today keeping in view the threat perception shown by the
petitioners.
Petition stands disposed of.