Arti Rani And Another vs State Of Haryana And Others
2023 Latest Caselaw 9544 P&H

2023: PHHC:084859
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
110 CRWP-6308-2023
DATE OF DECISION: 06.07.2023
ARTI RANI AND ANOTHER ... Petitioner (s)
Versus

STATE OF HARYANA AND OTHERS ... Respondent(s)

CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL

Present: Mr. Davinder Pal Soni Joura, Advocate
for the petitioner.

Mr. Baljinder Singh Virk, Senior DAG, Haryana.

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 20 years and 7 months old while petitioner No.2 is 18 years old. They are stated to be in a live-in relationship. He has referred to the judgment of a Coordinate Bench of this Court in the case of Gurdeep Singh and another versus State of Punjab and others, CRWP No. 8435 of 2022, decided on 02.09.2022, wherein petitioner No. 2 was 17 years of age and the Senior Superintendent of Police had been directed to look into the matter and pass an appropriate order on the representation allegedly filed by the petitioners therein and take steps, if necessary, in accordance with law. He has drawn my attention to the representation dated 22.06.2023 (Annexure P-3) sent by the petitioners to the Superintendent of Police, Sirsa (respondent No. 2).

SWARN JIT SINGH 2023.07.06 17:31

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CRWP-6308-2023 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, Sirsa (respondent No. 2) to look into the representation dated 22.06.2023 (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 06.07.2023 SwarnjitS " Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

SWARN JIT SINGH 2023.07.06 17:31

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