Manpreet Kaur And Another vs State Of Punjab And Others
2023 Latest Caselaw 4099 P&H

                                                   Neutral Citation No:=2023:PHHC:050815




114          2023:PHHC:050815
      IN THE HIGH COURT OF PUNJAB AND HARYANA
               AT CHANDIGARH

                                              CRWP-3427-2023
                                              Date of Decision: 13.04.2023


MANPREET KAUR AND ANOTHER                             ... PETITIONERS

                          V/S

STATE OF PUNJAB AND OTHERS                            ... RESPONDENTS


CORAM: HON'BLE MR. JUSTICE VIVEK PURI

Present:     Mr. Vikrampreet Arora, Advocate for the petitioners.

             Ms. Ruchika Sabherwal, DAG Punjab.
             ***

VIVEK PURI, J. (ORAL)

Heard.

Learned counsel for the petitioners has relied upon a judgment

of the Hon'ble Supreme Court of India in the case of Nandakumar and

another Versus State of Kerala and others, AIR 2018 SC 2254 and

judgment of this Court in CWP No. 31834 of 2019 titled as Megha and

another Versus State of Haryana and others, decided on 04.11.2019.

It has been stated that both the petitioners have attained the age

of majority, though the petitioners are in live-in-relationship but it has been

pointed out that none of them was married at the earlier instance. They are

apprehending threat and danger to their lives and liberty at the instance of

respondent Nos. 4 to 7, who are stated to be relatives of petitioner No.1.

Without dilating further, suffice it to say that the Court is

primarily concerned with the petitioners' right to protect their lives and

liberty against any perceived threat at the instance of the third party as such

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Neutral Citation No:=2023:PHHC:050815

CRWP-3427-2023 - 2 -

right has been guaranteed to them as per Article 21 of the Constitution of

India.

It has been pointed out that a representation dated 07.04.2023

(Annexure P-3) has already been submitted to respondent No.2.

Notice of motion to official respondents only.

Ms. Ruchika Sabherwal, DAG Punjab accepts notice on behalf

of respondent-State. Copy of the paper-book be supplied to her during the

course of the day.

Without making any further observations on the merits or

legality and validity of the relationship, the petition is disposed of with a

direction to respondent No.2 to look into the grievance of the petitioners as

projected through representation dated 07.04.2023 (Annexure P-3) in

accordance with law and furthermore, take remedial action if the

apprehension of danger is real and genuine one.

This order is not to be construed as any opinion with regard to

the legality and validity of the relationship, or the age of the petitioners or

with regard to any civil or criminal proceedings.

13.04.2023                                                 (VIVEK PURI)
Janki                                                         JUDGE

              Whether speaking/reasoned : Yes/No
              Whether reportable       : Yes/No




                                                    Neutral Citation No:=2023:PHHC:050815

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