Aasif Khan And Another vs State Of Haryana And Others
2024 Latest Caselaw 7948 P&H

Punjab-Haryana High Court

Aasif Khan And Another vs State Of Haryana And Others on 16 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                  2024:PHHC:050800

                                   In the High Court for the States of Punjab and Haryana
                                                    At Chandigarh

                                                                       CRWP-3350-2024 (O&M)
                                                                       Date of Decision:-16.04.2024


                 Aasif Khan and another                                          ... Petitioners

                                                        Versus

                 State of Haryana and others                                     ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Mr. Munfaid Khan, Advocate for the petitioners.

                                                        *****

                 GURVINDER SINGH GILL, J.(Oral)

1. Petitioner No.1-Aasif Khan aged about 32 years who is already married to

respondent No.10-Sajida and petitioner No.2-Basmeena aged about 23 years

who is already married to respondent No.8-Haseen, both of whom are in a

'live-in' relationship, have approached this Court seeking issuance of a

direction to official respondents to protect their lives and liberty as they

apprehend threat to the same at the hands of private respondents No.4 to 11,

who do not approve of their 'live-in' relationship.

2. Having heard the learned counsel for the petitioners and without commenting

anything as regards the veracity of the averments made in the petition and

also as regards the sanctity of alleged relationship or age of the petitioners,

the petition is disposed of with a direction to respondent No.2-

Superintendent of Police, District Nuh, to look into the matter and to dispose

off the representation dated 10.04.2024 (Annexure P-3) in accordance with

law. In case, it is found that there is a genuine threat to the lives and liberty

integrity of this order/judgment CRWP-3350-2024 (O&M) (2) 2024:PHHC:050800

of the petitioners, then necessary steps warranted under law be taken

thereupon at the earliest so as to ensure that no harm is caused to the

petitioners.

3. A copy of this order alongwith copy of the representation dated 10.04.2024

(Annexure P-3) be sent to respondent No.2-Superintendent of Police, District

Nuh, so as to enable him to do the needful expeditiously.

4. It is, however, clarified that the aforesaid order shall not be taken to be any

expression as regards the alleged relationship or age of the petitioners and

shall not confer any immunity upon the petitioners, in case it is found that

they have committed any wrong.

                 16.04.2024                                           ( GURVINDER SINGH GILL )
                 mohan                                                         JUDGE


                                   Whether speaking /reasoned          Yes / No

                                   Whether Reportable                  Yes / No







integrity of this order/judgment