Punjab-Haryana High Court
Simrnjit Kaur And Anr vs State Of Punjab And Others on 18 July, 2022
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
In the High Court of Punjab and Haryana at Chandigarh
(130) CRWP No. 6882 of 2022
Date of Decision: 18.7.2022
Simrnjit Kaur and another ......Petitioners
Versus
State of Punjab and others ......Respondents
CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
Present: Mr. Sahil Soi, Advocate for the petitioners.
Mr. M.S.Nagra, AAG, Punjab.
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SURESHWAR THAKUR, J. (ORAL)
1. The present petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of mandamus hence directing the official respondents to protect the live-in relationship of the petitioners, against any threats being meted to them by the private respondents, and, also against any interference in the peaceful life of the petitioners being made at the behest of the private respondents.
2. The learned State Counsel, does not have any objection, to an order being made by this Court to the respondents concerned, to look into and decide through a speaking order, representation Annexure P-3. 3 Consequently, this Court directs the respondents concerned, to within three weeks hereafter, hence decide Annexure P-3, through a speaking order.
4. Petition is disposed of.
5. A copy of this order be given dasti on payment of usual charges.
(SURESHWAR THAKUR)
JUDGE
July 18, 2022
Gurpreet
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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