Amarjeet Kaur And Another vs State Of Punjab And Others
2026 Latest Caselaw 2839 P&H

Punjab-Haryana High Court

Amarjeet Kaur And Another vs State Of Punjab And Others on 23 March, 2026

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

CRWP-3256-2026



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 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
(126)
                     CRWP-3256-2026 (O & M)
                     Date of decision: 23.03.2026
Amarjeet Kaur and anr.                                      ...... Petitioners

           V/s

State of Punjab and ors.                                   .....Respondents
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

Present:     Mr. Armaan Gagneja, Advocate, for the petitioners.

                 *****

JASJIT SINGH BEDI, J. (Oral)

The present Criminal Writ Petition has been filed under Article

226 of the Constitution of India for issuance of appropriate directions to

official respondents to protect the life and liberty of the petitioners from

private respondents.

2. Petitioner no.1 is stated to be born on 25.05.1994. Petitioner

no.2 is stated to be born on 04.08.1984 and for the said purpose, reference

has been made to Aadhaar cards (Annexures P-1 and P-2). It is stated that

the petitioners are in a "Live in Relationship" since petitioner no.1/Amarjeet

Kaur is married to respondent No.5-Jagtar Singh and has a girl child out of

this wedlock whereas petitioner No.2/Salwinder Singh is unmarried.

3. Learned counsel for the petitioners has stated that a co-ordinate

Bench of this Court in a judgment dated 18.05.2021 passed in CRWP-4521-

2021 titled as "Pardeep Singh and another vs. State of Haryana and

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others" has granted protection in a case where the petitioners were living in

a "Live in Relationship".

4. The learned counsel relies upon an order dated 03.09.2021

passed in LPA-769-2021 titled as "Ishrat Bano and another vs. State of

Punjab and others" whereby this Court granted protection to the petitioners

therein while observing that a criminal case had been registered against the

parties and one of the parties therein was not legally divorced.

5. The learned counsel has further relied upon an order passed by

a coordinate Bench of this Court dated 03.09.2021, in CRWP-7874-2021

titled as "Paramjit Kaur and another vs. State of Punjab and others" as per

which although the divorce petition filed by petitioner no.2 therein was

dismissed, yet this Court had granted protection to the petitioners.

6. The learned Counsel for the petitioners has relied upon an order

passed by a Co-ordinate Bench of this Court dated 02.11.2021 passed in

CRWP-10411-2021 Amandeep Kaur & Anr. Vs. State of Punjab & Ors. as

per which in a case where one of the parties was married and was living in

with another person other than her husband, this Court had granted

protection to the petitioners.

7. Learned counsel has further submitted that the petitioners have

given a representation dated 15.03.2026 (Annexure P-3) to respondent no.2-

Senior Superintendent of Police, District Sri Muktsar Sahib, and they would

be satisfied in case respondent no.2 is directed to look into the said

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representation and after considering threat perception to the petitioners, to

take appropriate action.

8. Notice of motion to respondents Nos.1 to 3 only.

9. On advance notice, Mr. Harkanwar Jeet Singh, AAG, Punjab,

appears and accepts notice on behalf of respondents Nos.1 to 3 and has

stated that he has no objection in case respondent no.2 is directed to look

into the representation of the petitioners on the aspect of threat perception

and to take appropriate action, in accordance with law.

10. This Court has heard learned counsel for the parties.

11. It goes without saying that the protection of life and liberty is a

basic feature of the Constitution of India as emanating out of Article 21.

Every person, moreso, a major, has right to live his/her life with a person of

his/ her choice subject to the laws as applicable. Whenever this Court,

prima-facie, is satisfied that on account of some relatives/ persons being

unhappy with the relationship between the petitioners could cause harm to

the life and liberty of the petitioners, then in such circumstances, the Courts

are required to pass necessary directions for their protection.

12. Keeping in view the abovesaid facts and circumstances and

without commenting upon the legality of the relationship between the

petitioners or expressing any opinion on the merits of the case, this Court

deems it appropriate to dispose of the present petition with a direction to

respondent no.2 to consider the representation dated 15.03.2026 (Annexure

P-3) and to assess the threat perception to the petitioners and after

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considering the same, respondent No.2 shall take appropriate action in

accordance with law.

13. Accordingly, the petition stands disposed of with abovesaid

directions.

14. It is, however, clarified that this order shall not debar the State

and/or any person aggrieved from initiating appropriate proceeding against

any or both of the petitioners, if any cause of action arises by the petitioners

'living in' together or if they are involved in any case.

( JASJIT SINGH BEDI) March 23, 2026 JUDGE sukhpreet

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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