Punjab-Haryana High Court
Mohd Shariff And Another vs State Of Punjab And Others on 22 May, 2026
SONIA GUGNANI 2026.05.22 16.36 CRWP-5989-2026 -1- IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 108 CRWP-5989-2026 Date of decision : 22.05.2026 MOHD SHARIFF AND ANOTHER ... PETITIONERS Versus STATE OF PUNJAB AND OTHERS .. RESPONDENTS CORAM: HON'BLE MR. JUSTICE H.S.GREWAL Present:- Mr. Harmeet Singh, Advocate for the petitioners. Ree H.S. Grewal, J.(Oral)
1. Prayer in the instant petition filed under Article 226 of the Constitution of India, is for issuance of directions to the official respondents No.1 & 2 to protect the life and liberty of the petitioners at the hands of private respondents No.3 to 6, who are averse to their live in relationship.
2. Learned counsel for the petitioners submits that petitioner No.1 has been in a live in relationship with petitioner No.2. However, the private respondent No. 3 to 6 have been extending threats of dire consequences to the petitioners as they are averse to their live in relationship. While drawing the attention of this Court to Annexure P-1 dated 08.05.2026, learned counsel has submitted that the matter was reported to respondent No.2-Senior Superintendent of Police, Ludhiana (Rural) seeking protection, however, it had been in vain. Learned counsel submits that the petitioners would be satisfied if directions are issued to respondent No.2-Senior Superintendent of Police, | attest to the accuracy and integrity of this document Chandigarh CRWP-5989-2026 -2- Ludhiana (Rural) to look into the aforesaid representation and take appropriate steps at the earliest.
3. Notice of motion to respondents No.1 & 2 only.
4. On the asking of the Court, Mr. P.S. Pandher, AAG, Punjab, accepts notice on behalf of respondents No.1 & 2.
5. In view of the above, without commenting upon the status of live in relationship of the petitioners, the present petition is disposed of with directions to respondent No.2-Senior Superintendent of Police, Ludhiana (Rural) to look into the aforesaid representation qua the alleged threat perception and take necessary steps, as may be required, in accordance with law, to ensure that the life and liberty of the petitioners is not jeopardized at the hands of the private respondents. However, this direction will have no effect on any civil or criminal action, which could be initiated in the matter in accordance with law.
(H.S.GREWAL) May 22, 2026 JUDGE Sonia Whether speaking/reasoned : Yes/No Whether reportable : Yes/No SONIA GUGNANI 2026.05.22 16.36 | attest to the accuracy and integrity of this document Chandigarh