The Punjab and Haryana High Court recently comprising of a bench of Justice Gurvinder Singh Gill while dealing with a prayer seeking protection of the lives and liberty against the threats received from the private respondents directed the Police to ensure the safety of the 22-year-old man and 17-year-old girl who are in a live-in relationship. (Naveen & another v. State of Punjab & others)
Facts of the case
Petitioner No.1 – Naveen aged about 22 years and petitioner No.2 – Dimple aged about 17 years, who are in live-in relationship, approached the 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 7.
Courts Observation and order
The bench at the very outset observed, "Without commenting as regards the veracity of the averments made in the petition, the petition is disposed of with a direction to respondent No.2 i.e. Senior Superintendent of Police, Ferozepur to look into the matter and to dispose of the representation dated 05.10.2022 (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 be taken thereupon at the earliest so as to ensure that no harm is caused to the petitioners. A copy of this order along with copy of the representation dated 05.10.2022 be sent to the Senior Superintendent of Police, Ferozepur (respondent No.2), so as to enable him to do the needful expeditiously."
The bench further noted, "it is, however, clarified that the aforesaid order shall not confer any immunity upon the petitioners, in case it is found that they have committed any wrong."
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