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Sonam And Anr vs State Of Punjab And Others
2023 Latest Caselaw 9636 P&H

Citation : 2023 Latest Caselaw 9636 P&H
Judgement Date : 7 July, 2023

Punjab-Haryana High Court
Sonam And Anr vs State Of Punjab And Others on 7 July, 2023
                                                               Neutral Citation No:=2023:PHHC:085532




                                                           2023:PHHC:085532
          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH
111                                  CRWP-6678-2023
                                     Date of Decision:07.07.2023

SONAM AND ANR                                               ...PETITIONER
                       VERSUS
STATE OF PUNJAB AND OTHERS                                 ...RESPONDENTS
CORAM:        HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:      Mr. S.K. Bishnoi, Advocate for the petitioner.

SUVIR SEHGAL, J.(ORAL)


1. Sonam daughter of Ved Parkash (petitioner No.1) claims to be 20

years and Gulab Singh son of Chet Ram (petitioner No.2) claims to be 20 years of

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

respondent No.4 and seek protection to their life and liberty. They apprehend

danger from respondent No.4.

2. The petitioners have submitted a representation dated 26.06.2023,

Annexure P-4, to respondent No.2 - Senior Superintendent of Police, Mansa,

District Mansa. 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.

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-4, 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.

07.07.2023                                                   (SUVIR SEHGAL)
sheetal                                                          JUDGE
            Whether Speaking/Reasoned             Yes/No
            Whether Reportable                    Yes/No



                                                               Neutral Citation No:=2023:PHHC:085532

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