Geeta Rani And Another vs State Of Punjab And Others
2023 Latest Caselaw 12256 P&H

2023:PHHC:101364
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

116 CRWP-7734-2023

DATE OF DECISION: 07.08.2023

GEETA RANI AND ANOTHER ... Petitioner (s)
Versus
STATE OF PUNJAB AND OTHERS ... Respondent(s)

CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Ms. Manpreet Ghuman, Advocate for the petitioners.

Mr. Shubham Kaushik, AAG, Punjab.

3 2 3s

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 the petitioner No.2 is married but has been separated from his spouse while petitioner No.1 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 28.07.2023 (Annexure P-3) sent by the petitioners to respondent No. 2 --Senior Superintendent of Police,

SAS Nagar Mohali.

SWARN JIT SINGH 2023.08.07 18:02

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CRWP-7734-2023 2

3. Issue notice to respondents No.1 to 3 only at this stage. At the asking of the Court, Mr. Shubham Kaushik, AAG, 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, SAS Nagar Mohali, to look into the representation dated 28.07.2023 (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 07.08.2023 SwarnjitS " Whether speaking/reasoned : Yes /No Whether reportable : Yes/No

SWARN JIT SINGH 2023.08.07 18:02

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