CourtKutchehry.com
High CourtsSingle Bench(2020) 12 P&H CK 0125

Manpreet Kaur And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 7 December 2020

HON’BLE JUDGES
Jaishree Thakur, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 10189 Of 2020 (O&M)

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

19 paragraphs · 354 words

Jaishree Thakur, J

1.

The petitioners have approached this Court seeking issuance of directions to respondents No.1 to 3 to protect life and liberty of the petitioners as

they apprehend threat to the same at the hands of respondents No.4 and 5 for having married against wishes of their families.

2.

Notice of motion to the official respondents.

3.

At this stage, Ms. Rashmi Attri, AAG Punjab, who is appearing through the medium of video conferencing, accepts notice on behalf of the official

respondents.

4.

Having heard the learned counsel for the parties and while refraining from making any expression as regards validity of marriage of parties or as

regards merits of the case, the petition is disposed of with liberty to the petitioners to approach the District and Sessions Judge concerned seeking

appropriate directions especially in view of judgment dated 25.7.2012 rendered by Division Bench of this Court in CWP No.6717 of 2009 titled Asha

and another Vs. State of Haryana and others, 2012 SCC OnLine P&H 12746.

5.

Meanwhile, till the petitioners are able to approach the Court of District and Sessions Judge concerned, for the purpose of filing the requisite

petition, which they would be expected to file in a day or two, the petitioners may approach the nearest Police Station for seeking protection till they

file the petition before District Judge. Upon being approached, the SHO concerned shall examine the alleged threat perception and ensure that no

harm is caused to petitioners till they are able to approach the District Judge concerned and till the matter is put up before him.

6.

The petitioners may also seek assistance from the office of Secretary, District Legal Services Authority (DLSA) of the district concerned for the

purpose of filing of petition seeking appropriate directions. The Secretary, DLSA shall render all the assistance as may be possible including providing

of ‘free legal aid’, to which the petitioners may be entitled to. The SHO, concerned shall also apprise the petitioners about their rights to avail

assistance from office of District Legal Services Authority of the district concerned.

7.

The petition stands disposed of accordingly.