Sarika Rajpoot And Anr vs State Of Punjab And Others
2023 Latest Caselaw 9041 P&H

SANDEEP SETHI
2023.06.08 17:56

2023:PHHC:081734
CRWP-5769-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(118)
CRWP-5769-2023.
Date of Decision:-08.06.2023.
Sarika Rajpoot and another
beeen Petitioners

Versus

State of Punjab and others
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
2 2 2k

Present: Mr. Karandeep Singh Dhargan, Advocate for the petitioners.

Mr. Siddharth Attri, AAG, Punjab.

3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present Criminal Writ Petition has been filed under

Articles 226/227 of the Constitution of India for directing the official respondents to protect the life and liberty of the petitioners.

2. It is the case of the petitioners that they both are major inasmuch as petitioner No.1 was born on 01.01.2004 and petitioner No.2 was born on 27.02.2003, and they are in live-in-relationship for the past one year. Reliance has been placed upon Aadhaar Cards (Annexures P-1 and P- 2, respectively. It is also stated in the petition that a detailed representation dated 05.06.2023 (Annexure P-4) has also been given by the petitioners to respondent No.2 for protecting their life and liberty.

3. Notice of motion to respondent Nos.1 to 3 only.

| attest to the accuracy and authenticity of this order/judgment

SANDEEP SETHI 2023.06.08 17:56

2023:PHHC:081734 CRWP-5769-2023

4. On advance notice, Mr. Siddharth Attri, AAG, Punjab, appears and accepts notice on behalf of respondent No.1 to 3 and on a specific query put by this Court, she has stated that he has no objection in case, respondent No.2-Commissioner of Police, Ludhiana, Punjab, looks into the representation dated 05.06.2023 (Annexure P-4) and takes appropriate action in accordance with law.

5. After considering the abovesaid facts and without commenting upon the legality of the marriage and expressing any opinion on merits of the case, the present Criminal Writ Petition is disposed of with direction to respondent No.2 to look into the representation (Annexure P-4) and after considering the threat perception to the petitioners, respondent No.2 will take appropriate action in accordance with law.

6. It is, however, clarified that this order shall not debar the State

from proceeding against the petitioners, if involved in any case.

(ALOK JAIN) JUDGE June 08, 2023.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and authenticity of this order/judgment