Sumandeep Kaur & Another vs State Of Punjab & Others
2026 Latest Caselaw 5110 P&H

Punjab-Haryana High Court

Sumandeep Kaur & Another vs State Of Punjab & Others on 22 May, 2026

                      CRWP-5342-2026 (O&M)                                                      1

                                  IN THE HIGH COURT OF PUNJAB AND HARYANA
                                               AT CHANDIGARH
                      8
                                                                       CRWP-5342-2026 (O&M)
                                                                        Decided on : 22.05.2026

                      Sumandeep Kaur and another                                 . . . Petitioner(s)
                                                         Versus
                      State of Punjab and others                              . . . Respondent(s)

                      CORAM:        HON'BLE MR. JUSTICE SANJAY VASHISTH

                      Present:      Mr. Shivam Joshi, Advocate for the petitioner.

                                    Mr. Manjinder S. Bhullar, DAG, Punjab.

                                                         ****

                      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.7 and from the said wedlock, two children were born, who are residing with petitioner No.1. Petitioner No.2 is unmarried.

3. Vide order dated 06.05.2026, respondent/State was directed to file status report after verifying the facts and circumstances in their entirety.

3. In compliance of the order dated 06.05.2026, 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.

Pending misc. application(s), if any, also stand(s) disposed of.

(SANJAY VASHISTH) JUDGE 22.05.2026 J.Ram

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