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The Punjab and Haryana High Court has awarded costs of Rs. About 10,000 couples not wearing a mask during their marriage took place at the time of the nation's closure to prevent the COVID-19 epidemic.
The Government is trying to handel the situation but however some people just don't follow the basic rules which are provided for their welfare. As a result of which in order to create a fear in the mind of public whether it be a financial one the Court imposes such heavy fine.
Justice Hari Pal Verma of Punjab & Haryana HC further directed that the proceeds will be used for the purpose of organizing the masks of the large community within Hoshiarpur district.
The petition was filed under section 482 of the Code of Criminal Procedure, in order to issue relevant references to the Government in order to protect the couple from anti-marriage groups and to use illegal means to separate the couple from the others.
Counseling for the petitioners submitted that there was a serious threat to the health and liberty of the applicants and, the submission was forwarded to the Superintendent of Police, Gurdaspur.
Justice Verma, without going to the validation of the marriage, dismissed a petition addressed to the SSP, Gurdaspur, to take appropriate steps to prepare the presentation.
However, while analyzing the wedding ceremony photos, a Single Learner judge noted that Petitioners and other attendees were not wearing a mask, which was necessary because of the COVID-19 epidemic.
In view of the above, Justice Verma incurred costs of Rs. 10,000 for the petitioners, which will be filed with the Deputy Commissioner of Hoshiarpur within 15 days. In addition, this money will be used for community to provide masks for the people.
And also this matter was cover up on a video conferencing so as to maintain law and order in the areas as well as the health safety.
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