Anita Kumari And Anr vs State Of Haryana And Others
2024 Latest Caselaw 6916 P&H

Punjab-Haryana High Court

Anita Kumari And Anr vs State Of Haryana And Others on 2 April, 2024

SANDEEP SETHI
2024.04.19 01:02

2024:PHHC:051587
CRWP-11423-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(269)
CRWP-11423-2023
Date of Decision:-02.04.2024

Anita Kumari and another

beeen Petitioners
Versus
State of Haryana and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Ravi Rana, Advocate for the petitioners.
Mr. Brijesh Sharma, AAG, Haryana.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for grant of protection to the petitioners

from the hands of private respondents, as the petitioners claim themselves to be in a live-in-relationship.

2. Reply by way of an affidavit of Sh. Jai Singh, H.P.S., Deputy Superintendent of Police, Kosli, Rewari, on behalf of respondent Nos.1 to 3 has been filed and the same is taken on record.

3. Mr. Jai Singh Yadav, Advocate, has put in appearance on behalf of respondent Nos.4 and 5 and filed his vakalatnama which is taken on record. Mr. Amit Khari, Advocate, has put in appearance on behalf of respondent No.7 and filed his vakalatnama, which is taken on record.

4. Learned counsel for respondent Nos.4 and 5 submits that

respondent Nos.4 and 5 are present in Court and have stated that they never

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2024:PHHC:051587 CRWP-11423-2023

threatened the petitioners nor they are against their relationship.

5. In light of the statement made by learned counsel for respondent Nos.4 and 5 and the reply filed by the State that the authorities are duty bound to ensure the safety of life and liberty of every individual and the fact that the petitioners have themselves conceded that after having shifted to village Bahua from the Safe House, Rewari, they are not in any contact with the private respondents, the present petition is disposed of at this stage with liberty to the petitioners to approach the competent Court of

jurisdiction in case any fresh threat perception arises in future.

6. Disposed of.

(ALOK JAIN) JUDGE April 02, 2024.

Sandeep

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

SANDEEP SETHI

2024.04.19 01:02

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