Punjab-Haryana High Court
Amarnath And Anr vs State Of Punjab And Others on 17 August, 2023
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
Neutral Citation No:=2023:PHHC:105887
2023:PHHC:105887
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
112 CRWP-8042-2023
DATE OF DECISION: 17.08.2023
AMARNATH AND ANR ... Petitioner (s)
Versus
STATE OF PUNJAB AND OTHERS ... Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Ms. Diksha Mehta, Advocate for the petitioners.
Mr. Siddharth Attri, AAG, Punjab.
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ANUPINDER SINGH GREWAL, J. (ORAL)
The petitioners are seeking a direction to the official respondents to protect their life and liberty as they have been harassed and threatened by the private respondents.
2. Learned counsel for the petitioners submits that the petitioner No.1 is over 22 years while petitioner No.2 is over 18 years of age. They are stated to be living together and they have an apprehension that the private respondents might cause physical harm to them. He has drawn my attention to the representation dated 09.08.2023 (Annexure P-3) sent by the petitioners to Commissioner of Police, Ludhiana-respondent No.2.
3. Issue notice to respondents No.1 to 3 only at this stage. At the asking of the Court, Mr. Siddharth Attri, AAG, Punjab, accepts notice on behalf of respondents No.1 to 3.
4. Heard. It would be inappropriate for this Court to comment on the nature or legitimacy of the relationship of the petitioners, who are major 1 of 2 ::: Downloaded on - 18-08-2023 04:30:40 ::: Neutral Citation No:=2023:PHHC:105887 CRWP-8042-2023 2 and are stated to be living together. They are seeking protection of their life and liberty as they apprehend threat from the private respondents. Article 21 of the Constitution of India guarantees right to life and liberty.
5. Consequently, the petition is disposed of with a direction to respondent No.2-Commissioner of Police, Ludhiana to look into the representation (Annexure P-3) and take steps, if necessary, in accordance with law to protect the life and liberty of the petitioners. However, it is clarified that this order shall not be taken to validate the relationship of the petitioners or protect them from any legal proceedings instituted in accordance with law.
6. Pending application, if any, shall stand disposed of accordingly.
(ANUPINDER SINGH GREWAL)
JUDGE
17.08.2023
SwarnjitS
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
Neutral Citation No:=2023:PHHC:105887
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