Khushbu And Another vs State Of Punjab And Ors
2024 Latest Caselaw 17337 P&H

Punjab-Haryana High Court

Khushbu And Another vs State Of Punjab And Ors on 18 September, 2024

                                       Neutral Citation No:=2024:PHHC:123665




      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

      112                                 CRWP No.No.9065 of 2024
                                          Date of decision: 18.09.2024

KHUSHBU AND ANOTHER                                             .... Petitioners
                         Versus
STATE OF PUNJAB AND OTHERS                                      .... Respondents

CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

Present :    Mr. Kanwaljeet Singh,, Advocate for the petitioner
             Mr                                      petitioners.
             Mr. A.S. Samra, A.A.G., Punjab.
                    ****

MANISHA BATRA, BATRA J. (oral)

1. The present petition has been filed under Article 226 226/227 of the

Constitution of India seeking issuance of a writ of mandamus directing the

official respondents No.2 to 3 to protect the life and liberty of the petitioner petitioners at

the hands of respondent Nos. 4 to 8 and take action on their representation

dated 13.09.2024 (Annexure P-3).

P

2. It is submitted by the learned learned counsel for the petitioners that they

are major. They are good friends friend and have good understanding with each

other. Their parents are against their relationship and threats have even been

extended to petitioner No.1 by her parents and relatives to kil killl her. She has left

her house and has started living with the petitioner No.1. Apprehending danger

to their lives and liberty, they gave representation dated 13.09.2024 to the

respondent No.2 but the same has not been taken into consideration and hence,

thee present petition. He has placed reliance upon the judgments passed by this

Court in CRWP-7908-2023 CRWP titled as Kanti ti and another vs. State of Haryana

and others, CRWP-4725-2021 CRWP titled as Seema and another vs. State of

Punjab jab and others and CRWP-8348-2021 2021 titled as Anmol Kaur and

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Neutral Citation No:=2024:PHHC:123665

another vs. State of Punjab and others, whereby whereby,, protection has been granted

to the couple in case of same gender.

3. Notice of motion.

4. Mr. A.S. Samra, A.A.G., Punjab Punjab,, accepts notice on behalf of

respondents No.1 to 3, at this stage. The petitioners' counsel is directed to

supply the copy of the petition to him.

5. I have heard learned counsel for the petitioners as well as learned

State counsel. Without W going into the question of legality of their relati relationship onship

as well as without entering upon an exercise to evaluate the veracity of the

averments made in the petition and also with regard to the sanctity of

relationship or age of the petitioners, this petition is disposed of with a

direction to the respondent responde No.2-The The Commissioner of Police, Ludhiana to

look into the matter and dispose of the representation dated 13.09.2024

(Annexure P-3)

3) in accordance with law and also to take necessary step, if any,

genuine threat to life and liberty of the petitioners is found.

6. A copy of this order along with copy of representation dated

13.09.2024 (Annexure P-3) P 3) be sent to respondent No.2, so as to enable him to

do the needful expeditiously.

7. It is made clear that this order shall not be taken to protect the

petitioners etitioners from legal action for violation of law, if any, committed by them.

(MANISHA BATRA) 18.09.2024 JUDGE Jyoti-IV Whether speaking/reasoned: Yes/No. Whether reportable : Yes/No

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