Punjab-Haryana High Court
Ranjit Kaur And Anr vs State Of Punjab And Ors on 28 June, 2023
CRWP-6400-2023 1
121
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRWP-6400-2023
Date of Decision: 28.06.2023
Ranjit Kaur and another ...Petitioners
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE HARSH BUNGER
Present : Mr. Janak Singh Bhinder, Advocate for
Mr. B.S. Aulakh, Advocate
for the petitioners.
HARSH BUNGER, J. (ORAL)
1. By way of this petition, the petitioners seek protection of their
lives and personal liberties on the plea that they have not solemnized their
marriage so far and are living in the live-in relationship and are under
eminent threats at the hands of respondents No.4 to 12.
2. The date of birth of petitioner No.1 is 01.01.1989, whereas, the
date of birth of petitioner No.2 is 01.01.1994.
3. In the context of threat perception at the hands of private
respondents No.4 to 12, petitioners have allegedly moved representation
dated 20.06.2023 (Annexure P-3) to the Senior Superintendent of Police,
Fazilka, wherein, the apprehension to their lives has been expressed,
however, it is stated that no action has been taken.
4. Notice of motion at this stage only to the official respondents
i.e. respondents No.1 to 3 is being issued.
5. Advance copy of the paper book has already been supplied to
learned State counsel by the learned counsel for the petitioners. On asking of
the Court, Mr. Inderpreet Singh Kang, AAG, Punjab, who is present in the
Court, accepts notice on behalf of State/respondents No.1 to 3.
HIMANI GUPTA
2023.06.28 16:58
I attest to the accuracy and
authenticity of this document/judgment
High Court, Chandigarh
6. Given the nature of the order being passed, there is no necessity
to seek any response by the official respondents or even to serve the private
respondents No.4 to 12.
7. Having heard learned counsel for the petitioners, as also the
learned State counsel, I am of the considered view that every citizen is
entitled to protection/enforcement of fundamental rights as envisaged under
Constitution of India. It is the bounden duty of the State to protect the life &
liberty of every citizen as enshrined under Article 21 of the Constitution of
India. Right to human life is to be treated on much higher pedestal,
regardless of a citizen being minor or a major.
8. Since the petitioners are seeking protection qua their lives and
personal liberties, therefore, it would be appropriate to direct respondent
No.2- Senior Superintendent of Police, Fazilka to verify the contents of the
petition and/or representation, particularly the threat perception of the
petitioners and take necessary action, if required.
9. It is clarified that this order shall neither be treated as a stamp
of this Court qua the status of the parties on the basis of their alleged live-in
relationship nor any reflection on the merits of the contentions raised by
them in the present petition.
10. This order shall also not be taken to protect the petitioners from
legal action for violation of law, if any, committed by them and will have no
effect on any civil or criminal action, which could be initiated in the matter
in accordance with law.
11. The writ petition is, accordingly, disposed of.
(HARSH BUNGER)
JUDGE
June 28, 2023
Himani
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
HIMANI GUPTA
2023.06.28 16:58
I attest to the accuracy and
authenticity of this document/judgment
High Court, Chandigarh
