125 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP-8341-2024 Date of Decision:30.08.2024
Palak Devi and another …Petitioners vs.
State of Punjab and others …Respondents
Coram : Hon'ble Mr. Justice N.S.Shekhawat
Present : Mr. Shadab Ahmad, Advocate for the petitioners.
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N.S.Shekhawat J. (Oral)
1. The petitioners have filed the instant petition with a prayer to direct the respondents No.2 to 4 to protect the life and liberty of the petitioners and also directing respondents No.5 to 9 not to interfere in their lives and liberty.
2. Learned counsel for the petitioners submits that the petitioners have already submitted a representation dated 28.08.2024 (Annexure P-5) to the Commissioner of Police, District Amritsar and he shall be satisfied if directions are issued to respondent No.2 to look into their representation dated 28.08.2024 (Annexure P-5).
3. Notice of motion to respondents No.1 to 4 only, at this stage.
4. On the asking of the Court, Mr.M.S.Bajwa, Deputy Advocate General, Punjab, accepts notice on behalf of respondents No.1 to 4.
5. I have heard learned counsel for the parties.
6. In view of the limited prayer made by learned counsel for the petitioners and without expressing anything on the merits and claim of the
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parties, respondent No.2- Commissioner of Police, District Amritsar is directed to depute a senior officer to look into the representation dated 28.08.2024 (Annexure P-5) and after seeking a report, he may pass an appropriate orders, in accordance with law.
7. This order shall not be construed as an expression of opinion on the validity of the marriage of the petitioners. The parties mentioned in the petition or any other person mentioned in the petition shall be at liberty to take recourse to appropriate law, if any.
8. With these observations, this petition is disposed of.
(N.S.SHEKHAWAT)
30.08.2024 JUDGE
hemlata Whether speaking/reasoned : Yes/No Whether reportable : Yes/No
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