Vaneeta Rani And Anr vs State Of Punjab And Others
2023 Latest Caselaw 9327 P&H

                                                         Neutral Citation No:=2023:PHHC:083442




(110) CRWP No. 6284 of 2023                                      2023:PHHC:083442
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT
              CHANDIGARH


                                              CRWP No. 6284 of 2023
                                              Date of decision: 04.07.2023

Vaneeta Rani and another                                              ...... Petitioners

                                     Versus

State of Punjab and others                                           ..... Respondents


CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL

Present:-       Mr. Yogesh Kumar Aneja, Advocate, for the petitioners.

                Mr. Luvinder Sofat, DAG, Punjab, for respondents No. 1 to 3.

                                     ****

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 contends that petitioner No. 1

is married and has been living separately from her husband. She is in a live-in

relationship with petitioner No. 2. He has referred to the judgment of this

Court in the case of Sarabjeet Kaur and another versus State of Punjab and

others, 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 20.06.2023

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Neutral Citation No:=2023:PHHC:083442

(110) CRWP No. 6284 of 2023 2023:PHHC:083442

(Annexure P-3) sent by the petitioners to the Superintendent of Police,

Fazilka (respondent No.2).

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

4. At the asking of the Court, Mr. Luvinder Sofat, DAG, Punjab,

accepts notice on behalf of respondents No. 1 to 3.

5. 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 the Senior Superintendent of Police, Fazilka

(respondent No. 2) to look into the representation dated 20.06.2023

(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.

6. 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
04.07.2023
Ramesh

                     Whether speaking/reasoned         :       Yes/No

                     Whether reportable                :       Yes/No




                                                       Neutral Citation No:=2023:PHHC:083442

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