Punjab-Haryana High Court
Aasuda And Another vs State Of Haryana And Others on 27 January, 2020
Author: Suvir Sehgal
Bench: Suvir Sehgal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
120 CRWP-866-2020
Date of Decision: 27.01.2020.
Aasuda and another ....Petitioners.
Versus
State of Haryana and others ....Respondents.
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CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
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Present: Mr. Jamshed Ahmed, Advocate for the petitioners.
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Suvir Sehgal, J. (Oral)
Aasuda and Waseema, the petitioners before this Court, claim themselves to be major and they are in live in relation with each other. They claim that they are Muslims. The petitioners seek protection to their life and liberty. They apprehend danger from respondents No.4 to 9. The petitioners have submitted a representation Annexure P-5 to Superintendent of Police, Nuh (Mewat).
Learned counsel for the petitioners has relied upon a judgment of this Court in CWP No.31834 of 2019 titled as "Megha and another vs. State of Haryana and others" decided on 04.11.2019 and submitted that this Court had entertained petition for protection of couples in live-in relationship.
As this Court does not propose to go into the validity of the petitioners' relationship, there is no necessity to issue notice to the respondents.
Without entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, the petition is disposed of with 1 of 2 ::: Downloaded on - 29-01-2020 02:01:11 ::: CRWP-866-2020 -2- direction to respondent No.2 to decide the representation of the petitioners, Annexure P-5 and grant them protection, if any threat to their life and liberty is perceived. It is made clear that this order shall not be taken to protect the petitioners from legal action for violation of law if any committed by them.
27.01.2020 (SUVIR SEHGAL)
komal JUDGE
Whether speaking/ reasoned : Yes/ No
Whether Reportable : Yes/ No
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