Punjab-Haryana High Court
Tamnna And Anr vs State Of Punjab And Others on 9 August, 2021
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
CRWP No. 7451 of 2021 -1-
126
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP No. 7451 of 2021
Date of Decision: 09.08.2021
Tamnna and another
-Petitioners
Versus
State of Punjab and others
-Respondents
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present: Mr. Digvijay Nagpal, Advocate,
for the petitioners.
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RAJ MOHAN SINGH, J. (Oral)
The case has been taken up for hearing through video-conferencing.
Petitioners have prayed for issuance of necessary directions to the official respondents for protecting their civil/personal rights and liberties from being invaded by the private respondents.
Petitioners are living in live-in relationship. Learned counsel for the petitioners submits that petitioner No.1 is more than 18 years of age. Petitioner No.2 is more than 18 years of age, but he has not attained the marriageable age of 21 years.
Precisely, in the context of aforesaid relief, petitioners 1 of 3 ::: Downloaded on - 10-08-2021 01:12:19 ::: CRWP No. 7451 of 2021 -2- have approached the Senior Superintendent of Police, Patiala, District Patiala/respondent No.2 by way of representation dated 04.08.2021 (through courier).
At this stage, this Court is only concerned with lives and personal liberties of the petitioners.
Notice of motion to respondents No.1 to 3. On the asking of the Court, Mr. Sandeep Kumar, D.A.G., Punjab accepts notice on behalf of State-respondents No.1 to 3.
At this stage, without meaning anything on the merits of the case and without commenting upon relationship or otherwise of the petitioners, respondent No.2 is directed to look into the grievance of the petitioners for which a representation has already been filed by the petitioners on 04.08.2021. Respondent No.2 is directed to assess the threat perception of the petitioners. It is made clear that this Court has not commented upon validity of relationship or otherwise of the petitioners in any manner. Respondent No.2 would be fully empowered to look into the threat perception of the petitioners by devising his/her own mechanism and pass appropriate order on the representation dated 04.08.2021 preferably within a period of one month from the date of receipt of certified copy of this order.
2 of 3 ::: Downloaded on - 10-08-2021 01:12:19 ::: CRWP No. 7451 of 2021 -3- Petition stands disposed of accordingly.
August 09, 2021 (RAJ MOHAN SINGH)
Jyoti Sharma JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
3 of 3
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