Pooja Kaur And Anr vs State Of Punjab And Ors
2023 Latest Caselaw 20823 P&H

Punjab-Haryana High Court

Pooja Kaur And Anr vs State Of Punjab And Ors on 30 November, 2023

REENA

2023:PHHC:152487
238

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Writ Petition No. 6915 of 2023
Date of Decision: November 30, 2023

Pooja Kaur and another
eens Petitioners

versus
State of Punjab and others
seve Respondents

CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR

KEK
Present:- | Mr. Bhawesh Chaudhary, Advocate
for the petitioners
Mr. IPS Sabharwal, DAG Punjab

36 2 2

Harpreet Singh Brar, J. (Oral)

1. The present petition has been filed under Article 226 of the Constitution of India for issuance of writ in the nature of mandamus directing respondent No. 2 to protect the life and liberty of the petitioners and also directing respondents No. 3 to 8 not to interfere in their personal lives and liberty.

2. The petitioners claim themselves to be major and they are living together as they are in love with each other. They apprehend danger to their life and liberty at the hands of the private respondents.

3. Learned State counsel on instructions from ASI Randhir Singh submits that statement of both the petitioners were recorded on 04.09.2023 and they have submitted that they do not apprehend any threat to their life and liberty at the hands of private respondents.

4. In view of the above, no further directions are required to be passed in the present petition and the same is disposed of. However, in case any specific

instance is brought to the notice of respondent No. 2 with regard to apprehension

2023.12.01 10:38 | attest to the accuracy and integrity of this order/ judgment

Chandigarh

2023:PHHC:152487

of danger to the life and liberty of the petitioners, appropriate steps shall be taken in accordance with law.

5. 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.

(HARPREET SINGH BRAR) November 30, 2023 JUDGE

reend

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

REENA

2023.12.01 10:38

| attest to the accuracy and integrity of this order/ judgment Chandigarh