Punjab-Haryana High Court
Arshpreet Kaur And Anr vs State Of Punjab And Others on 18 December, 2023
Manju
2023.12.20 09:51
2023:PHHC:162656
CRWP No.10450 of 2023
1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(265)
CRWP No.10450 of 2023
Date of Decision:-18.12.2023
Arshpreet Kaur and Anr.
beeen Petitioners
Versus
State of Punjab and Ors.
beeees Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Ms. Rajandeep Kaur, Advocate for the petitioners.
Mr. Kamalpreet Bawa, AAG, Punjab.
36 2k 3
ALOK JAIN, J. (Oral)
1. The present petition has been filed under Articles 226/227 of
the Constitution of India for issuance of writ in the nature of mandamus for
issuance of direction to respondents No.1 to 3 to protect the life and liberty
of petitioner at the hands of private respondents.
2. As per office report, notices have been served upon private
respondents. However, there is no representation on their behalf.
3. In light of the order dated 30.10.2023, respondent No.2-Senior
Superintendent of Police, Jalandhar had already been directed to look into
the threat perception and take appropriate action in accordance with law.
4. In light of the above, the present petition is disposed of with a
direction to the respondents-authorities to look into the matter and the
representation dated 18.10.2023 (Annexure P-3).
5. 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
| attest to the accuracy and
authenticity of this order/judgment
2023:PHHC:162656
shall be relied upon by any authority in any proceedings initiated against
them under any other provision of law.
6. This order shall not operate as any 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.
7. It is made clear that the filing of this petition and any order
passed herein does not approve or disapprove the relationship of the
petitioners and is not a stamp by the Court qua their relationship, as this
petition is considered only for the purpose of ensuring the protection of life
and liberty of the petitioners being citizen of this country and for no other
reason.
8. It is further made clear to the petitioners that, in case, any
averment made in this petition or in the representation dated
18.10.2023(Annexure P-3) is found to be incorrect, the State authorities are
directed to take appropriate action in accordance with law.
9. However, since this petition is being disposed of in limine,
therefore, a copy of the complete paper book be sent through registered post
to the parents of the petitioners.
(ALOK JAIN)
JUDGE
December 18, 2023
manju
Whether speaking/reasoned:- Yes/No
Whether Reportable:- Yes/No
Manju
2023.12.20 09:51
| attest to the accuracy and
authenticity of this order/judgment
