Sachin And Another vs State Of Punjab And Others
2023 Latest Caselaw 9418 P&H

                                                        Neutral Citation No:=2023:PHHC:084090




                                                               2023:PHHC:084090

CRWP-6551-2023                               -1-




          IN THE HIGH COURT OF PUNJAB AND HARYANA

                              AT CHANDIGARH

(110)

                                                                CRWP-6551-2023

                                                    Date of decision: 05.07.2023

Sachin and another                                              ...Petitioners

                                      Versus

State of Punjab and others                                      ...Respondents


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL


Present:- Mr. A.S.Gulati, Advocate
          for the petitioners.
                     ...


SUVIR SEHGAL, J. (Oral)

1. Sachin son of Ashok Kumar (petitioner No.1) claims to be 18 years

and Sweta daughter of Charan Singh (petitioner No.2) claims to be 19 years of

age. They have pleaded that they are in live-in relationship against the wishes

of respondents No.4 to 8 and seek protection to their life and liberty. They

apprehend danger from respondents No.4 to 8.

2. The petitioners have submitted a representation dated 28.06.2023,

Annexure P-3, to respondent No.2 - Senior Superintendent of Police, District

S.A.S. Nagar (Mohali). Counsel for the petitioners has relied upon a judgment

of this Court in CWP No.31834 of 2019 titled as "Megha and another vs.

State of Haryana and others" decided on 04.11.2019 and submitted that this

Court had entertained petition for protection of couples in live-in relationship.

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Neutral Citation No:=2023:PHHC:084090

2023:PHHC:084090

3. Without entering upon an exercise to evaluate the evidentiary value

of the documents placed on the file, petition is disposed of with direction to

respondent No.2 to decide the representation, Annexure P-3, and grant them

protection, if any threat to their life and liberty is perceived. 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.

                                             (SUVIR SEHGAL)
                                                 JUDGE
05.07.2023
Pardeep

         Whether Speaking/Reasoned                     Yes/No
         Whether Reportable                            Yes/No

Neutral Citation No:=2023:PHHC:084090

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