Manpreet Kaur And Another vs State Of Punjab And Others

Gurvinder Singh Gill, J

Petitioner No.1 – Manpreet Kaur aged about 23 years and petitioner No.2 – Jagwinder Singh aged about 21 years have approached this Court seeking issuance of a direction to official respondents to protect their lives and liberty as they apprehend threat to the same at the hands of private respondents, having married against the wishes of their families.

Mr. Amandeep Chhabra, Advocate has put in appearance on behalf of the respondent No.4 and has filed Vakalatnama, which is taken on record.

Respondent No.4 – Mangal Singh (brother of petitioner No.1 – Manpreet Kaur) is present in person alongwith his counsel.

Upon briefly quized by this Court, respondent No.4 – Mangal Singh stated that he or other members of his family do not intend to cause any harm to the petitioners and shall not take any such step, which could cause any kind of apprehension to the petitioners as regards their security.

In view of the aforestated position, the instant petition is disposed of having been rendered infructuous.

The petitioners, in any case, would be at liberty to approach this Court again in case the petitioners, at any later stage, apprehend any kind of threat to their lives and liberty at the hands of the private respondents.

It is, however, clarified that the aforesaid order shall not be taken to be any expression as regards the validity of marriage or age of the petitioners and shall not confer any immunity upon the petitioners, in case it is found that they have committed any wrong.