Gurdeep Singh And Another vs State Of Punjab And Others
2022 Latest Caselaw 17346 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

109                                        CRWP-11860-2022 (O&M)
                                           Date of decision: 20.12.2022


Gurdeep Singh and another

                                                                   ...Petitioners

                                    Versus

State of Punjab and others

                                                                 ...Respondents

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:-   Mr. Karan Garg, Advocate for the petitioners.

                   ****

HARNARESH SINGH GILL, J. (ORAL)

This petition has been filed under Article 226/227 of the

Constitution of India for issuance of a writ in the nature of mandamus

directing respondents No.2 and 3 to protect the life and liberty of the

petitioners at the hands of respondents No.4 to 8.

Learned counsel for the petitioners submits that earlier the

petitioners were living in live-in-relationship and now they have married

against the wishes of respondents No.4 to 8 and have sought protection to

their life and liberty. They apprehend danger at the hands of respondents

No.4 to 8. The petitioners have submitted a representation (Annexure P-3)

to respondent No. 2-Senior Superintendent of Police, Mansa. In support of

his case, learned counsel for the petitioners relies upon the judgment passed

by Coordinate Benches in Neelam Rani and another Vs. State of Haryana

1 of 2

109 CRWP-11860-2022 (O&M) -2-

and others', 2011(1) RCR (Civil) 636 and order dated 07.10.2022 in

CRWP-9651-2022 titled as 'Sourab and another Vs. State of Haryana and

others'.

Notice of motion to respondent Nos. 1 to 3 only.

On the asking of this Court, Mr. Harkanwar Jeet Singh, AAG

Punjab, accepts notice on behalf of respondent Nos.1 to 3 only.

Without entering upon an exercise to evaluate the evidentiary

value of the documents placed on the file, I dispose of the petition with a

direction to respondent No. 2- Senior Superintendent of Police, Mansa, to

decide the representation (Annexure P-3) of the petitioners and grant

protection to them, if any threat to their life and liberty is perceived.

It is made clear that this order shall not be taken to protect the

petitioners from legal action for violation of law, if any, committed by

them.

                                   (HARNARESH SINGH GILL)
                                         JUDGE
20.12.2022
Mangal Singh
               Whether reasoned/speaking?       Yes/No
               Whether reportable?              Yes/No




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