Punjab-Haryana High Court
Samir Singh And Another vs State Of Haryana And Others on 10 April, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
2024:PHHC: 049188
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
135 CRWP-3287-2024
Date of decision: 10.04.2024
SAMIR SINGH AND ANOTHER .... PETITIONER(S)
VERSUS
STATE OF HARYANA AND OTHERS ...RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Rajesh Tushar, Advocate
for the petitioner(s).
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JASJIT SINGH BEDI, J. (Oral)
The petitioners have approached this Court for issuance of necessary directions to respondents No.2 & 3 for protecting their lives and liberties which according to them are at stake because they are in a live-in-relationship. The petitioners claim themselves to be majors. According to the copies of the Aadhar Cards (Annexure P-1 and P-2), the exact date of birth of the petitioner No.1 is 22.01.1985 and the date of birth of the petitioner No.2 is 02.01.1996.
The learned counsel for the petitioners submits that a marriage is not a must for providing security to a couple in a 'live-in-relationship' because protection qua life and liberty is sacrosanct and stands at the highest pedestal. He has also placed reliance upon orders passed by the co-ordinate Bench of this Court in 'Sarabjeet Kaur and another versus State of Punjab and others' in CRWP-102-2022 decided on 07.01.2022, 'Goutam Kumar and another versus State of Punjab and others' in CRWP-8088-2021 KUSUM 2024.04.11 10:01 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD CRWP-3287-2024 -2- 2024:PHHC: 049188 decided on 26.08.2021 and Bharti and Another Versus State of U.T., Chandigarh & others,.
Notice of motion to respondents No. 1 to 3.
On the asking of the Court, Ms. Ramta K. Chaudhary, DAG, Punjab accepts notice on behalf of the official respondents. Since no order prejudicial to the interest of the parties is being passed, therefore, there is no necessity of inviting any response.
At this stage, without expressing any opinion on the merits of the case, as well as on the age and nature of the relationship between the petitioners, I deem it appropriate to direct respondent No.2-Commissioner of Police, District Gurugram, Haryana to look into the matter and pass an appropriate order on the representation allegedly filed by the petitioners before him on 08.04.2024 (Annexure P-3). It would be appreciated if necessary orders are passed within one month from the date of receipt of a copy of this order.
However, if the petitioners are found to have been involved in any other case then this order shall not preclude the competent authority from taking lawful action against the petitioners.
Disposed of.
(JASJIT SINGH BEDI)
JUDGE
10.04.2024
Kusum
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
KUSUM
2024.04.11 10:01
I attest to the accuracy and
authenticity of this order/judgment
Punjab & Haryana High Court, CHD