Jaspreet Singh And Another vs State Of Punjab And Others
2024 Latest Caselaw 6590 P&H

Punjab-Haryana High Court

Jaspreet Singh And Another vs State Of Punjab And Others on 22 March, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                  2024:PHHC:041999

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

                                                                       CRWP-2746-2024 (O&M)
                                                                       Date of Decision:-22.03.2024


                 Jaspreet Singh and another                                      ... Petitioners

                                                        Versus

                 State of Punjab and others                                      ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Mr. Sarvesh Kumar Gupta, Advocate for the petitioners.

                                                        *****

                 GURVINDER SINGH GILL, J.(Oral)

1. Petitioner No.1-Jaspreet Singh aged about 19 years and petitioner No.2-

Pooja aged about 18 years, 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 6, 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-Senior

Superintendent of Police, District Moga, to look into the matter and to

dispose off the representation dated 20.03.2024 (Annexure P-3) in

accordance with law. In case, it is found that there is a genuine threat to the

lives and liberty of the petitioners, then necessary steps warranted under law

integrity of this order/judgment CRWP-2746-2024 (O&M) (2) 2024:PHHC:041999

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 20.03.2024

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

District Moga, 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.

                 22.03.2024                                           ( GURVINDER SINGH GILL )
                 mohan                                                         JUDGE


                                   Whether speaking /reasoned          Yes / No

                                   Whether Reportable                  Yes / No







integrity of this order/judgment