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Prashma And Another v. State Of Punjab And Others

Prashma And Another v. State Of Punjab And Others

(High Court Of Punjab And Haryana)

CRWP-409-2022 (O&M) | 17-01-2022

ANIL KSHETARPAL, J.

1. The hearing of the case was held through video conferencing on account of restricted functioning of the Courts.

2. Prashma and Surjit Singh, the petitioners before this Court, claim themselves to be major. It has been pleaded that they have married against the wishes of respondent No.4 to 6 and seek protection to their life and liberty. They apprehend danger from respondent no.4 to 6. The petitioners have submitted a representation dated 10.01.2022, Annexure P-4, to respondent no.2.

3. Without entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, this Court disposes of the present petition with directions to respondent no.2 to decide the representation of the petitioners, Annexure P-4, within a period of one month and grant them protection, if any threat to their life and liberty is perceived. It is made clear that this order shall not be taken to protect the petitioners from any legal action for violation of law, if any, committed by them.

4.All the pending miscellaneous applications, if any, are also disposed of.

Advocate List

  • Mr. Yogeshwar Dayal Kaushik, Advocate for the petitioners.

  • Ms. Monika Jalota, DAG, Punjab.

Bench
  • HON'BLE MR. JUSTICE ANIL KSHETARPAL
Eq Citations
  • NON REPORTABLE
  • LQ/PunjHC/2022/1261
Head Note

Hindu Marriage Act, 1955 — Ss. 5 and 13 — Protection of life and liberty — Petitioners married against wishes of respondent Nos. 4 to 6 and apprehend danger from them — Petitioners submitted a representation to respondent No. 2 — Held, respondent No. 2 to decide the representation of petitioners within one month and grant them protection, if any threat to their life and liberty is perceived — This order shall not be taken to protect petitioners from any legal action for violation of law, if any, committed by them — Constitution of India — Art. 32 — Miscellaneous