Rajwinder Kaur And Anr vs State Of Punjab And Others
2023 Latest Caselaw 9426 P&H

                                                         Neutral Citation No:=2023:PHHC:084152




(110) CRWP No. 6548 of 2023                                      2023:PHHC:084152
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT
              CHANDIGARH


                                              CRWP No. 6548 of 2023
                                              Date of decision: 05.07.2023

Rajwinder Kaur and another                                            ...... Petitioners

                                     Versus

State of Punjab and others                                           ..... Respondents


CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL

Present:-       Mr. Angrej Kumar, 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 the petitioners

are over 18 years of age. He also submits 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

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Neutral Citation No:=2023:PHHC:084152

(110) CRWP No. 6548 of 2023 2023:PHHC:084152

drawn my attention to the representation dated 30.06.2023 (Annexure P-3)

sent by the petitioners to the Senior Superintendent of Police, Amritsar

(Rural) (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,

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

30.06.2023 (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:084152

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