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In the case of Ranu Devi & Ors Vs State of Punjab & Ors, a Single Judge Bench of Justice Hari Pal Verma, Punjab and Haryana High Court, while hearing a plea of a Gurdaspur-based couple who solemnized their marriage amid COVID 19 Lockdown, imposed a fine of Rs. 10,000 on the couple on finding out that they did not wear masks during the marriage ceremony.
The order of the court stated that the petitioners and the guests while attending the marriage were not wearing the masks, which is otherwise compulsory in view of the COVID-19 Pandemic. Accordingly, the court fined the petitioners with a fine of Rs.10,000/- as cost to be deposited within a period of 15 days from today, to the Deputy Commissioner, Hoshiarpur, Punjab.
The couple had moved to the court seeking protection against some private parties who did not approve the marriage, regarding this the couple had made a representation before the Senior Superintendent of police on 23rd May seeking protection of Life and personal liberty as per Article 21 of the married couple. Aftermath, they moved to the High court for directions in this regard to the concerned authorities.
In turn, Justice Hari Pal Verma directed the Police Officials to take appropriate remedial measures in according to the representation made by the couple.
However, the judge found that the couple and the guests were not wearing masks during the marriage ceremony amid the Nationwide COVID-19 lockdown. This was determined from the photographs of the marriage deposited to the court to prove the validity of solemnisation of the marriage. In response, the Judge imposed a fine of Rs. 10,000/- on cost for negligence, lapse of safety measures and posing a threat on lives of others.
Justice Verma added in the statement that the money deposited by the couple will be utilised for the purpose of arranging and ordering masks for public at large within the District of Hoshiarpur, Punjab.
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