Wasim Akram And Another vs State Of Haryana And Others
2023 Latest Caselaw 9424 P&H

                                                         Neutral Citation No:=2023:PHHC:084171




(113) CRWP No. 6566 of 2023                                      2023:PHHC:084171
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT
              CHANDIGARH


                                              CRWP No. 6566 of 2023
                                              Date of decision: 05.07.2023

Wasim Akram and another                                               ...... Petitioners

                                     Versus

State of Haryana and others                                          ..... Respondents


CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL

Present:-       Mr. Mazlish Khan, Advocate, for
                Mr. Vikas Chopra, Advocate, for the petitioners.

                Mr. Baljinder Singh Virk, Senior DAG, Haryana,
                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 the petitioners

are over 18 years of age. He also submits that the petitioners are stated to be

married and have been living separately from their respective spouse. They

are in a live-in relationship with each other. 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

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Neutral Citation No:=2023:PHHC:084171

(113) CRWP No. 6566 of 2023 2023:PHHC:084171

after assessing threat perception, take appropriate action in accordance with

law. He has drawn my attention to the representation dated 26.06.2023

(Annexure P-3) sent by petitioner No.1 to the Superintendent of Police, Nuh

(respondent No.2).

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

4. At the asking of the Court, Mr. Baljinder Singh Virk, Senior

DAG, Haryana, 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 Superintendent of Police, Nuh

(respondent No.2) to look into the representation dated 26.06.2023

(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
05.07.2023
Ramesh

                     Whether speaking/reasoned         :       Yes/No

                     Whether reportable                :       Yes/No




                                                       Neutral Citation No:=2023:PHHC:084171

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