Sunnil And Another vs State Of Haryana And Others
2023 Latest Caselaw 21700 P&H

Punjab-Haryana High Court

Sunnil And Another vs State Of Haryana And Others on 12 December, 2023

REENA

2023:PHHC:158591
114

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Writ Petition No. 11929 of 2023
Date of Decision: December 12, 2023

Sunnil and another
devees Petitioners
versus

State of Haryana and others
eee Respondents

CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR

kK

Present:- | Mr. Munfaid Khan, Advocate

for the petitioners
3K 2k 3
Harpreet Singh Brar, J. (Oral)

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

married to respondent No. 7 about 8 years back where she was mentally and physically harassed by her husband and his family members. Now, the petitioner No.1 is living with petitioner No.2 in live in relationship but the said relationship is not acceptable to her in-laws and they are threatening to petitioners with dire consequences. The petitioners apprehend danger to their life and liberty from respondents No.4 to 7 and in this regard, submitted a representation dated 01.12.2023 (Annexure P3) to respondent No.2 but no action has been taken so far.

2. Notice of motion to official respondents only.

3 Ms. Geeta Sharma, DAG Haryana, who is present in Court accepts notice for the official respondents. Counsel for the petitioners is directed to supply a copy of complete paper book to the counsel appearing for the State during the

course of the day.

2023.12.12 18:39 | attest to the accuracy and integrity of this order/ judgment

Chandigarh

2023:PHHC:158591

4. Without commenting on the validity of their relationship and entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, I dispose of this petition with direction to respondent No.2 to decide the representation of the petitioners (Annexure P-3) within a period of one week from the date of receipt of a copy of this order and grant them protection, if there is any threat to their life and liberty. It is made clear that this order shall not be taken to protect the petitioners from legal action for violation of law, if any committed by

them.

(HARPREET SINGH BRAR) JUDGE December 12, 2023

Pech

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

REENA

2023.12.12 18:39

| attest to the accuracy and integrity of this order/ judgment Chandigarh