Arun Kumar Tyagi, J
The case has been taken up for hearing through video conferencing.
The petitioners, who are of the age of 20 and 24 years respectively as per their Aadhar Cards, have approached this Court seeking protection of their
life and liberty on the averments that the petitioners performed marriage on 27.06.2020 at Shri Guru Nanak Gurdwara, Opposite Bhaian Di Hatti, G.T.
Road, Simble, Batala, District Gurdaspur, as per Sikh rites and ceremonies against the wishes of respondents No. 4 to 7 and the petitioners are
apprehending threat to their life and liberty at their instance.
Notice of motion restricted to respondents No. 1 to 3 only. Mr. Saurav Khurana, DAG, Punjab accepts notice on behalf of respondents No.1 to 3.
Copy of the paper book has already been supplied to learned State Counsel by the Registry.
The petitioners, who have also appeared through video conferencing and are duly identified by their Counsel, have on being questioned by the Court
admitted having solemnized marriage and reiterated their prayer for protection as mentioned in the petition.
Learned Counsel for the petitioners states that a representation dated 28.06.2020 (Annexure P-4) was made to the respondent No.2-Senior
Superintendent of Police, Batala, District Gurdaspur seeking necessary protection but no action has been taken so far in the matter and prays for
issuance of direction in this regard.
Learned State Counsel has no objection if appropriate direction for providing requisite protection to the petitioners is given.
Without examining the question of legality and validity of the marriage and expressing any opinion thereon, the petition is disposed of with the
directions to respondent No.2-Senior Superintendent of Police, Batala, District Gurdaspur to look into the grievances of the petitioners as set out in the
petition and also expressed in the representation (Annexure P-4) and take appropriate action for protection of their life and liberty as may be
warranted by the circumstances.
However, it is clarified that in case any criminal case has been/is registered against petitioner No.2, then nothing in this order shall be construed as a
bar to taking of appropriate action by the police authorities against him in respect thereof in accordance with law.
Registry is directed to send a copy of this order along with copy of the petition and above-said representation to respondent No.2-Senior
Superintendent of Police, Batala, District Gurdaspur for requisite compliance.
