Paramjit Kaur And Another vs State Of Punjab And Others
2024 Latest Caselaw 7297 P&H

Punjab-Haryana High Court

Paramjit Kaur And Another vs State Of Punjab And Others on 5 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 046526

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             118                                        CRWP-3059-2024
                                                        Date of decision: 05.04.2024

             PARAMJIT KAUR AND ANOTHER                                       .... PETITIONER(S)

                                                              VERSUS

             STATE OF PUNJAB AND OTHERS                                       ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Vishal Mittal, Advocate
                                      for the petitioner(s).

                                      Ms. Ramta K. Chaudhary, DAG, Punjab.

                                      ****
             JASJIT SINGH BEDI, J. (Oral)

The petitioners have approached this Court for issuance of

necessary directions to respondents No.2 & 3 for protecting their lives and

liberties which according to them are at stake because they are in a live-in-

relationship. The petitioners claim themselves to be majors. According to

the copies of the Aadhar Cards (Annexure P-1 and P-2), the exact date of

birth of the petitioner No.1 is 16.05.2005 and the date of birth of the

petitioner No.2 is 08.10.2004.

The learned counsel for the petitioners submits that a marriage

is not a must for providing security to a couple in a 'live-in-relationship'

because protection qua life and liberty is sacrosanct and stands at the highest

pedestal. He has also placed reliance upon orders passed by the co-ordinate

Bench of this Court in 'Sarabjeet Kaur and another versus State of Punjab

and others' in CRWP-102-2022 decided on 07.01.2022, 'Goutam Kumar

authenticity of this order/judgment Punjab & Haryana High Court, CHD

and another versus State of Punjab and others' in CRWP-8088-2021

decided on 26.08.2021 and Bharti and Another Versus State of U.T.,

Chandigarh & others,.

Notice of motion to respondents No. 1 to 3.

On the asking of the Court, Ms. Ramta K. Chaudhary, DAG,

Punjab accepts notice on behalf of the official respondents. Since no order

prejudicial to the interest of the parties is being passed, therefore, there is no

necessity of inviting any response.

At this stage, without expressing any opinion on the merits of

the case, as well as on the age and nature of the relationship between the

petitioners, I deem it appropriate to direct respondent No. 2-Senior

Superintendent of Police, District Mansa to look into the matter and pass an

appropriate order on the representation allegedly filed by the petitioners

before him on 01.04.2024 (Annexure P-3). It would be appreciated if

necessary orders are passed within one month from the date of receipt of a

copy of this order.

However, if the petitioners are found to have been involved in

any other case then this order shall not preclude the competent authority

from taking lawful action against the petitioners.

Disposed of.

                                                                        (JASJIT SINGH BEDI)
                                                                             JUDGE
             05.04.2024
             Kusum/Jyt


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



authenticity of this order/judgment
Punjab & Haryana High Court, CHD