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Judgment
Ramendra Jain, J
In the instant petition under Section 482 Cr.P.C. prayer has been made for direction to respondents No. 2 and 3 to protect the life and liberty of the
petitioners at the hands of respondents No. 4 and 5.
Heard.
It has become dire necessity to take judicial note of the fact that everyday large number of protection petitions by runaway couples after solemnizing
their marriage against the wishes of their respective parents and family members are being filed in this Court, annexing a certificate of self-styled
Granthis/Pandits/Purohits and fake institutions like in the present case of Gurudwara Guru Nanak Niwas Sahib, Village Karor Kalan, Tehsil Kharar,
District Mohali, certifying their marriage. Such Granthis/Pandits/Purohits and fake institutions are indulged in illegal activities and solemnize marriages
by charging huge lump sum contractual amount without following legal procedure enshrined under the Hindu Marriage Act or any other Act under
which the parties fall.
Needless to mention here that such type of Granthis/Purohits/Pandits/fake institutions act as a team consisting of cameraman, who is master in
dubbing photographs of the persons, who contact him to give a colour of marriage.
In these circumstances, there is no option left with the Court, but to curb down such menace by ordering to close down such fake and self-styled
institutions which are indulged in illegal activities of solemnizing marriages against the wishes of the parents of the parties and normal norms of the
society.
It is worth noticing that petitioners have staked their claim of marriage on the basis of Marriage Certificate dated 16.07.2018 (Annexure P-3) issued
by Granthi Kulvir Singh.
Senior Superintendent of Police, Mohali, is directed to get the matter investigated as to how many illegal marriages have been got solemnized by the
aforesaid Granthi in a span of one year without the consent of the parents/family members of the persons and how many letter pads of different fake
self-styled institutions/trust etc. have been got printed by him to issue different marriage certificates. If need be or found guilty, such
Granthis/Pandits/Purohits be taken to task by registering FIR against them to send a meaningful message in the society.
Photocopy of Marriage Certificate (Annexure P-3) be sent to the Senior Superintendent of Police, Mohali for help of the Investigating Officer.
However, without commenting on the legality and validity of marriage between the petitioners, respondent No.2-Senior Superintendent of Police,
Kapurthala, is directed to inquire as to whether the petitioners genuinely need any protection and if so, do the needful.
Disposed of.