Rimpy And Anr vs State Of Punjab And Others
2023 Latest Caselaw 12581 P&H

SANDEEP SETHI
2023.08.09 18:58

2023:PHHC:102837
CRWP-7840-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(111)
CRWP-7840-2023
Date of Decision:-09.08.2023
Rimpy and another
beeen Petitioners
Versus
State of Punjab and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. N.P.S. Hira, Advocate for the petitioners.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition has been filed under Article 226 of the

Constitution of India for directing the official respondents to protect the life and liberty of the petitioners at the hands of private respondents.

2. Learned counsel for the petitioners submits that this is the second marriage of petitioner No.1 and her first marriage has been dissolved vide judgment/order 20.01.2022 (Annexure P-6) passed by the learned Additional Principal Judge, Family Court, Jalandhar. He further submits that petitioner No.1 has two children from her earlier marriage and the petitioners will take care of them for their upbringing, education etc.

3. Notice of motion to respondents No.1 to 3.

4. Mr. P.S. Grewal, DAG, Punjab, accepts notice on behalf of the official respondents.

5. Considering the nature of the order being passed, there is no

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SANDEEP SETHI 2023.08.09 18:58

2023:PHHC:102837 CRWP-7840-2023

necessity to serve the private respondents or to seek a reply from any one of the respondents.

6. The petition is disposed of with a direction to respondent No.2 to take into consideration the request of the petitioners made vide representation dated 05.08.2023 (Annexure P-5) and take appropriate action, in accordance with law.

7. This petition is being considered only for the purpose of protection of life and liberty of the petitioners and the filing, pendency or the orders passed by this Court in this petition shall neither be construed as any stamp of the Court qua the relationship/marriage of the petitioners nor shall be relied upon by any authority in any proceedings initiated against them under any other provision of law.

8. This order shall not operate as an alibi or defence to any proceedings which might be pending or may arise against the petitioners. Although, the State is duty bound to protect its citizens and only with the said motive, the present order/directions have been passed.

(ALOK JAIN)

JUDGE August 09, 2023.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

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