Gurpreet Kaur And Another vs State Of Punjab And Others

Lalit Batra, J

Both the petitioners are present in the Court and are identified by their counsel.

Petitioners have sought protection of their life and liberty, inter alia, taking the plea that they performed the marriage with each other, whereas private respondents are not accepting their marriage and now they are apprehending danger to their life and liberty from private respondents. Learned counsel for the petitioners contended that the petitioners performed marriage on 24.12.2019.

Notice of motion to respondents No. 1 to 3 only.

At the asking of the Court, Mr. Harpreet Singh Multani, Assistant Advocate General, Punjab, accepts notice on behalf of the respondents-State.

Having considered the submissions made by learned counsel for the petitioners and perusal of record, Senior Superintendent of Police, Jalandhar-respondent No. 2 as well as Station House Officer, Police Station Maqsodan, District Jalandhar-respondent No. 3, are directed to consider the representation dated 20.01.2020 (Annexure P/5) and issue necessary orders, as warranted by law, so as to ensure that no harm is caused to the life and liberty of the petitioners at the hands of private respondents.

However, it is also made clear that this order shall not be taken to validate the alleged marriage of the petitioners or entitle them for any protection against their arrest or continuance of any criminal proceedings, if they are found involved in the commission of any cognizable offence. In case, the petitioners had committed any offence, the law will take its own course.

With the above said observations made and directions issued, the present petition stands disposed of.