Navneet Kaur And Another vs State Of Punjab And Others

Gurvinder Singh Gill, J

Petitioner No.1 – Navneet Kaur aged about 23 years and petitioner No.2 – Paramjit 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.

Having heard learned counsel for the parties and without commenting anything as regards the veracity of the averments made in the petition or as regards the validity of alleged marriage or age of the petitioners, the instant petition is disposed of with a direction to respondent No.2 – Commissioner of Police, Amritsar to look into the matter and to dispose off the representation dated 17.4.2024 (Annexure P-5) in accordance with law. In case, it is found that there is a genuine threat to the lives and liberty of the petitioners, then necessary steps warranted under law be taken thereupon at the earliest so as to ensure that no harm is caused to the petitioners.

A copy of this order alongwith copy of the representation dated 17.4.2024 (Annexure P-5) be sent to respondent No.2 – Commissioner of Police, Amritsar so as to enable him to do the needful expeditiously.

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.