AI Structured Summary
Not yet generated for this judgment
Judgment
Gurvinder Singh Gill, J
The petitioners seek issuance of a direction to the 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.
At this stage, Mr. Kanwaljeet Singh, Advocate, has put in appearance on behalf of respondents No.6 to 8 and has assured that respondents No.6 to 8 will not take law into their hands and do not intend to cause any harm to the petitioners.
Without commenting as regards the veracity of the averments made in the petition and also as regards the validity of alleged marriage of the petitioners, the petition is disposed of with a direction to Commissioner of Police, District Ludhiana, to look into the matter and to dispose off the representation dated 05.04.2023 (Annexure P-4) 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 05.04.2023 (Annexure P-4) be sent to Commissioner of Police, District Ludhiana, 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 of the petitioners and shall not confer any immunity upon the petitioners, in case it is found that they have committed any wrong.