Amanjot Kaur And Another vs State Of Punjab And Others
2023 Latest Caselaw 11836 P&H

                                                          Neutral Citation No:=2023:PHHC:099596




                                                         2023:PHHC:099596
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

118                                CRWP-7658-2023
                                   DATE OF DECISION: 03.08.2023

AMANJOT KAUR AND ANOTHER                                ... Petitioner (s)

                            Versus

STATE OF PUNJAB AND OTHERS                              ... Respondent(s)


CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL

Present:      Mr. Karandeep Singh Dargan, Advocate for the petitioners.

              Mr. Luvinder Sofat, DAG, Punjab.

             ****
ANUPINDER SINGH GREWAL, J. (ORAL)

The petitioners are seeking a direction to the official respondents

to protect their life and liberty as they are stated to be in a live-in relationship.

2. Learned counsel for the petitioners submits that petitioner No.1 is

married to respondent No.4 but she has been separated from her spouse while

petitioner No.2 is unmarried. Learned counsel has referred to the judgment of

this Court in the case of Sarabjeet Kaur and another versus State of

Punjab and others, in CRWP No.102 of 2022, decided on 07.01.2022,

wherein under somewhat similar circumstances when the parties who were

earlier married and divorce had not been obtained, were in live-in relationship,

this Court had directed the respondents to consider and decide their

representation and after assessing threat perception, take appropriate action in

accordance with law. He has drawn my attention to the representation dated

29.07.2023 (Annexure P-3) sent by the petitioners to respondent No. 2 -

Senior Superintendent of Police, Fazilka.

1 of 2

Neutral Citation No:=2023:PHHC:099596

3. Issue notice to respondents No.1 to 3 only at this stage. At the

asking of the Court, Mr. Luvinder Sofat, DAG, Punjab, accepts notice on

behalf of respondents No.1 to 3.

4. Heard. Without making any observations on the legality of the

relationship or expressing any opinion on the merits of the case, the petition is

disposed of with a direction to respondent No. 2-Senior Superintendent of

Police, Fazilka, to look into the representation dated 29.07.2023 (Annexure

P-3) and after assessing threat perception, take appropriate action, if

necessary, in accordance with law to protect the life and liberty of the

petitioners.

5. However, it is clarified that this order shall not protect the

petitioners from any legal proceedings instituted against them in accordance

with law.

                                       (ANUPINDER SINGH GREWAL)
                                               JUDGE
03.08.2023
SwarnjitS
               Whether speaking/reasoned        :   Yes / No
               Whether reportable               :   Yes / No




                                                               Neutral Citation No:=2023:PHHC:099596

                                           2 of 2