Charu And Anr vs State Of Haryana And Others
2023 Latest Caselaw 20807 P&H

Punjab-Haryana High Court

Charu And Anr vs State Of Haryana And Others on 30 November, 2023

SANDEEP SETHI
2023.12.01 09:58

2023:PHHC:152485
CRWP-8955-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(238)
CRWP-8955-2023
Date of Decision:-30.11.2023

Charu and another

beeen Petitioners
Versus
State of Haryana and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Petitioners in person along with
Mr. Sarvesh Kumar Gupta, Advocate.
Mr. Brijesh Sharma, AAG, Haryana.
Mr. Ajay Pal Singh, Advocate for respondent No.4.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. The present petition has been filed, inter-alia, seeking

protection by the petitioners who are claiming themselves to be in a live-in- relationship as petitioner No.2 has yet not attained the age of majority.

2. Learned counsel for respondent No.4 has vehemently submitted that there was no threat perception ever exerted upon the petitioners by respondent No.4, which has been verified by petitioner No.1 herself, who is present in Court. However, he submits that petitioner No.1, while running away from home, has stolen all the valuable goods, jewellery

and other household articles. He has further submitted that petitioner No.1

| attest to the accuracy and integrity of this Order/Judgment

SANDEEP SETHI 2023.12.01 09:58

2023:PHHC:152485 CRWP-8955-2023

has also withdrawn money from the ATM card belonging to the father of

respondent No.4 after running away from home.

3. This Court has heard the learned counsel for the parties and gone through the record.

4. Without commenting upon the merits of the case, the present

petition is disposed of with a direction to respondent Nos.2 and 3 to assess the threat perception qua the petitioners and take appropriate action, if required, in accordance with law. However, the petitioners are directed not to leave the country without prior permission of the Court and the said information shall also be given to respondent No.4, father of petitioner No.1.

5. As regards the FIR lodged by respondent No.4 qua taking away the jewellery and other valuable articles, the State-authorities shall proceed in accordance with law for which the filing or any order passed by

this Court in this petition shall not be taken as a alibi and they shall proceed

accordingly.

(ALOK JAIN) JUDGE November 30, 2023.

sandeep

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

| attest to the accuracy and integrity of this Order/Judgment