Harpreet Kaur And Another vs State Of Punjab And Others

Anoop Chitkara, J

Fearing for their lives and liberty at the hands of the private respondents, the pettitioner s, who claim to have married aer aaining the permissible age for marriage, against the wishes of the private respondents, have come up before this Court by invoking their fundamental rights of life guaranteed under Article 21 of the Constuon of India, seeking direcon to the State to protect them.

Noces served upon the official respondents through the State's counsel. Given the nature of the order that this Court proposes to pass, neither the response of official respondents nor the issuance of noces to the priva te respondents is required

If the allegaons of apprehension of threat to th eir lives turn out to be true, it might lead to an irreversible loss. Thus, in the facts and circumstances peculiar to this case, it shall be appropriate that the concerned Superintendent of Police, SHO, or any officer to whom such powers have been delegated or have been authorized in this regard, provide appropriate protecon to the Pettition n ers for one week from today.

However, if the pettitioner s no longer require the pro tecon, then at their request it may be disconnued even before the expiry of one week. Aer that, the concerned officers shall extend the protecon on day-to-day analysis o f the ground realies or upon the oral or wrien request of the pettitioner s.

This protecon is subject to the stringent condi on that from the me such protecon is given, the pettitioner s shall not go outs ide the boundaries of the place of residence, except for medical necessies, to buy ho usehold necessies, and for bereavements in the families of the close relaves or close friends. However, pettitioner (s) shall be at liberty to shi the residen ce(s) and if the new place falls within the district, then the protecon shall be extended the pettitioner s from apprehended risk and ensures tha to such place. This restricon saves t the protecon is not flaunted.

It is clarified that there is no adjudicaon on me rits and that this order is not a blanket bail in any FIR. It is further clarified that this order shall not come in the way if the interrogaon of the pettitioner s is required in an y cognizable case. It shall also be open for the pettitioner (s) to approach this Court aga in in case of any fresh threat percepon.

This order shall eclipse aer fieen days from today .

There would be no need for a cerfied copy of this o rder, and any Advocate for the Pettitioner s and State can download this order and oth er relevant parculars from the\ official web page of this court and aest it to be a true copy. The concerned officer can also verify its authencity and may download and us e the downloaded copy for immediate use.

Pettition n is allowed to the extent menoned above . All pending applicaons, if any, stand disposed.