Svaranjna And Anr vs State Of Haryana And Others
2022 Latest Caselaw 5958 P&H

CRWP No.5565 of 2022                                          {1}


            IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

118                                        CRWP No.5565 of 2022
                                           Date of decision:07.06.2022


Svaranjna and another                           ... Petitioners

                            Vs.


State of Haryana and others                     ... Respondents


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:-       Mr. Farukh Abdullah, Advocate
                for the petitioners.

SUVIR SEHGAL, J. (Oral)

Svaranjna daughter of Patiram (petitioner No.1) claims to be 24

years and Amir Khan son of Najar Mohammad (petitioner No.2) claims to

be 27 years of age. They have pleaded that they are in live-in-relationship

against the wishes of respondents No.4 to 7 and seek protection of their life

and liberty. They apprehend danger from respondents No.4 to 7. The

petitioners have submitted a representation, Annexure P-3 to respondent

No.2- Superintendent of Police, District Faridabad.

Learned counsel for the petitioners has relied upon a judgment

of this Court in CWP No.31834 of 2019 titled as 'Megha and another vs.

State of Haryana and others' decided on 04.11.2019 and submitted that

this Court had entertained petition for protection of couples in live-in

relationship.

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 CRWP No.5565 of 2022                                      {2}

Without entering upon an exercise to evaluate the evidentiary

value of the documents placed on the file, the petition is disposed of with

direction to respondent No.2 to decide the representation of the petitioners,

Annexure P-3 and grant them protection, 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.

                                               (SUVIR SEHGAL)
June 07, 2022                                      JUDGE
savita

Whether Speaking/Reasoned                                 Yes/No
Whether Reportable                                        Yes/No




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