Rimpy And Another vs State Of Punjab And Others
2023 Latest Caselaw 4850 P&H

                                                          Neutral Citation No:=2023:PHHC:055417




                                                                  2023:PHHC:055417

112       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                                      CRWP-3725-2023
                                                      Date of decision: 20.04.2023

RIMPY AND ANR.                                        ...PETITIONERS

                                VERSUS

STATE OF PUNJAB AND ORS.                               ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE VIVEK PURI

Present: Mr. Chander Shekhar Singhal, Advocate
         for the petitioners.

          ****

VIVEK PURI,J. (ORAL)

1. Heard.

2. Learned counsel for the petitioners had relied upon the judgment of

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

Versus State of Kerala and others, 2018 AIR (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.

3. It has been stated that although both the petitioners are major but

petitioner No.2 has not attained the marriageable age. Though, the petitioners are

in live in relationship but it has been pointed out that none of them was married at

the earlier instance and they are apprehending threat and danger to their lives and

liberty at the instance of respondent No. 4 who is the father of petitioner No.1.

4. Without dilating further, suffice is 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 third party as such right has been guaranteed to

them as per Article 21 of the Constitution of India. It has been pointed out that a

representation dated 17.04.2023 (Annexure P-3) has already been submitted to

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2023:PHHC:055417

respondent No.2.

5. 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

a representation dated 17.04.2023 (Annexure P-3) in accordance with law and

furthermore, take remedial action if the apprehension of danger is real and

genuine one.

6. This order is not to be construed as any opinion with regard to the age

of the petitioners or factum of any civil or criminal proceedings.

20.04.2023                                                       (VIVEK PURI)
renubala                                                           JUDGE

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




                                                          Neutral Citation No:=2023:PHHC:055417

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