Aasif And Anr vs State Of Haryana And Others
2023 Latest Caselaw 11103 P&H

                                                          Neutral Citation No:=2023:PHHC:095462




                                                                2023:PHHC:095462
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


115                                CRWP-4125-2023
                                   DATE OF DECISION: 27.07.2023

AASIF AND ANR.                                          ... Petitioner (s)

                            Versus

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


CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL

Present:      Mr. Munfaid Khan, Advocate for the petitioners.

              Mr. Anant Kataria, DAG, Haryana.

             ****
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

unmarried while petitioner No.2 is earlier married but she has been separated

from her spouse. 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 19.04.2023 (Annexure P-3)

sent by the petitioners to respondent No. 2 -Superintendent of Police, Nuh.

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Neutral Citation No:=2023:PHHC:095462

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

asking of the Court, Mr. Anant Kataria, DAG, Haryana, 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-Superintendent of Police,

Nuh, to look into the representation dated 19.04.2023 (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
27.07.2023
SwarnjitS
             Whether speaking/reasoned        :   Yes / No
             Whether reportable               :   Yes / No




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