Baljinder Kaur And Another vs State Of Haryana And Others
2023 Latest Caselaw 9252 P&H

2023:PHHC:083018
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

123 CRWP-6513-2023
Date of decision : 03.07.2023
Baljinder Kaur and another
... Petitioners

Versus

State of Haryana and others
.. Respondents

CORAM :HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present:- | Ms. Divya Narula, Advocate for the petitioners.
Ms. Geeta Sharma, DAG, Haryana.

3K OK 3k

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 petitioners were earlier married and have separated from their spouses but divorce is yet to be obtained. She 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 some what 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. She has drawn my attention to the representation dated 28.06.2023 (Annexure P-3) sent

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

SONIA GUGNANI 2023.07.03 15:43

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Chandigarh

2023: PHHC:083018

3. Issue notice to respondents No.1 to 3 only at this stage. At the asking of the Court, Ms. Geeta Sharma, 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, Sirsa to look into the representation dated 28.06.2023 (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 July 03, 2023 sonia gugnani Whether speaking/reasoned : Yes/No

Whether Reportable : Yes/No

SONIA GUGNANI 2023.07.03 15:43

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