Sonam And Another vs State Of Haryana And Others
2026 Latest Caselaw 5106 P&H

Punjab-Haryana High Court

Sonam And Another vs State Of Haryana And Others on 22 May, 2026

                      CRWP-3963-2026(O&M)                                                       1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                            AT CHANDIGARH

                                                                    CRWP-3963-2026(O&M)
                                                                    Decided on :22.05.2026
                      Sonam and another
                                                                                 . . . Petitioner(s)
                                                        Versus
                      State of Haryana and others
                                                                              . . . Respondent(s)

                      CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                      Present:     Mr. Vaseem, Advocate for
                                   Mr. Nafees Ahmad Khan, Advocate for the petitioner.

                               Mr. Amish Sharma, AAG, Haryana.
                                                  ****
                      SANJAY VASHISTH, J. (Oral)

1. By way of filing this petition, petitioners seek protection of their lives and personal liberty, in view of the fact that they have not solemnized their marriage so far and are living in a live-in relationship and are under eminent threat at the hands of private respondents.

2. Petitioner No.1 is already married to respondent No.10- Farman, however, no child was born out of the said wedlock. Petitioner No.2 is also married to respondent No.7-Imran and from the said wedlock two children namely Mufeed aged 05 years and Manesba aged 02 years were born.

3. Vide order dated 07.04.2026, respondent/State was directed to file a status report after verifying the facts and circumstances in their entirety.

4. In compliance of the order dated 07.04.2026, learned State counsel has filed status report. Same is taken on record. Registry is directed to tag the same at appropriate place with the paper-book.

Learned State Counsel submits that during the pendency of the instant petition before this Court, the statements of the parties have been recorded. As of now, there is no apprehension of threat to their life and liberty. However, due care is being taken by the administration, and

in case any threat perception arises in future, appropriate measures will be taken.

5. In view of the statement given by the learned State Counsel, no specific directions are warranted at this stage. Accordingly, the petition stands disposed of.

6. However, the respondents shall ensure that, in view of the relationship between the petitioners, if any fresh complaint is received apprehending threat to their life and liberty after examining the situation, necessary steps in regard to the protection of life and liberty shall be provided by the State.

7. Accordingly, the petition is disposed of.

(SANJAY VASHISTH) JUDGE 22.05.2026 Rashmi

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