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Judgment
RAJESH GAUR J. (ORAL)
Prayer in the instant petition filed under Article 226/227 of the Constitution of India, is for issuance of directions to respondents No.2 and 3, to protect the life and liberty of the petitioners, who apprehend threat to their life at the hands of private respondents No.4 to 12, who are stated to be family members of petitioner No.1.
Learned counsel for the petitioners submits that petitioner No.1, aged about 21 years and petitioner No.2, aged about 30 years (Aadhar Cards appended as Annexures P-1 and P-2), got married on 04.11.2026, against the wishes of respondents No.4 to 12. Ever since then, the petitioners are being threatened with dire consequences by the private respondents. Resultantly, a representation dated 04.11.2026 (Annexure P-5) was also made to respondent No.2- Senior Superintendent of Police, District Mansa, Punjab for protection of their life and liberty but in vain. Learned counsel submits that he would be satisfied if directions are issued to respondent No.2- Senior Superintendent of Police, District Mansa, Punjab to look into their representation dated 04.11.2026 (Annexure P-5) and take appropriate steps at the earliest.
Notice of motion.
On asking of the Court, Mr. A.S. Khara, Senior DAG, Punjab, accepts notice on behalf of the official respondents No.1 to 3.
In view of the above, the present petition is disposed of with directions to respondent No.2-Senior Superintendent of Police, District Mansa, Punjab, to look into the representation dated 04.11.2026 (Annexure P-5) qua the alleged threat perception and take necessary steps, as may be required, in accordance with law, to ensure that the life and liberty of the petitioners is not jeopardized at the hands of the private respondents. However, this direction will not validate the marriage said to have taken place between the parties and will have no effect on any civil or criminal action, which could be initiated in the matter in accordance with law.
Pending application(s), if any, also stand(s) disposed of.