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Judgment
ALOK JAIN, J. (Oral)
The present petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of mandamus directing the official respondents to protect the life and liberty of the petitioners at the hands of private respondents.
Learned counsel for the petitioners inter alia contends that the petitioners have solemnized marriage on 08.09.2026 and due to the threat being faced by the petitioners, the representation dated 08.09.2026 (Annexure P-5) has been sent to the authorities, however, no action has been taken so far.
There is an objection raised by the Registry of this Court that the copies of the Aadhaar cards of the petitioners are not legible and are unclear. However, learned counsel for the petitioners has refiled the petition and submitted that these are the best legible copies available and has requested that the petition be placed as such before this Hon'ble Bench.
It is very difficult for the Court to identify the petitioners from the Aadhaar cards. Accordingly, the petitioners are directed to appear before respondent No. 3-Station House Officer, Police Station Qadian along with the original Aadhaar cards, who shall duly record his satisfaction with regard to the identification of the petitioners.
Notice of motion to the official respondents.
Mr. Amandeep Singh Samra, AAG, Punjab, accepts notice on behalf of the official respondents.
The present petition is being considered only for the purpose of protection of life and liberty of the petitioners and the filing, pendency or the orders passed by this Court in this petition shall neither be construed as any stamp of the Court qua the marriage of the petitioners nor shall be relied upon by any authority in any proceedings initiated against the petitioners under any other provision of law, hence, there is no necessity to serve the private respondent(s) or to seek a reply from them.
In view of the above, the petition is disposed of with a direction to respondent No.2-Senior Superintendent of Police, Batala, District Gurdaspur, to take into consideration the request of the petitioners made vide representation dated 08.09.2026 (Annexure P-5) and take appropriate action, in accordance with law and in terms of the guidelines/SOPs issued vide judgment passed by a Coordinate Bench of this Court in CRWP-12562-2023 dated 14.06.2024.
It is made clear to the petitioners that, in case, any averments made in this petition or in the representation dated 08.09.2026 (Annexure P-5) are found to be incorrect, the State authorities are directed to take appropriate action, in accordance with law.
However, since this petition is being disposed of in limine, therefore, copy of the complete paper book be sent through registered post to respondents No.4 and 5-parents of petitioner No.1.
Although, the State is duty bound to protect its citizens, however, in case, there is any criminal record of the petitioners, the present order shall not be an alibi or an impediment against the authorities to proceed in accordance with law and the above order is subject to cross verification of the antecedents of the petitioners. Furthermore, it will be the responsibility of the concerned SHO to verify the original documents demonstrating the correct age and residential address of the petitioners before considering their representation after getting the same counter-checked by the private respondents.
Pending application(s), if any, stands disposed of.