Punjab-Haryana High Court
Jasveer Singh And Anr vs State Of Punjab And Others on 4 March, 2022
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
CRWP-1942-2022 #1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
(Through Video Conferencing)
CRWP-1942-2022
Date of Decision:-04.03.2022
Jasveer Singh & Anr.
......Petitioners.
Versus
State of Punjab & Ors.
......Respondents.
CORAM:- HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present:- Mr. Vishneet Singh Kathpal, Advocate for the Petitioners.
***
JASJIT SINGH BEDI, J.(ORAL)
The petitioners have approached this Court for issuance of necessary directions to respondents No. 1 to 3 for protecting their lives and liberties which according to them are at stake because they are in a livein- relationship. The petitioners claim themselves to be a major. According to the copies of the Aadhar Cards (Annexure P-1 and P-2), the exact date of birth of the petitioner No. 1 is 27.12.1996 and the date of birth of the petitioner No.2 is 13.10.1998.
The learned counsel for the petitioners submits that a marriage is not a must for providing security to a couple in a 'live-in relationship' because protection qua life and liberty is sacrosanct and stands at the highest pedestal. He has also placed reliance upon orders passed by the co- ordinate Bench of this Court in 'Pardeep Singh & Anr. Vs. State of 1 of 2 ::: Downloaded on - 05-03-2022 01:56:39 ::: CRWP-1942-2022 #2# Haryana & Ors. in CRWP-4521-2021 decided on 18.05.2021, Jai Narain & Anr. Vs. State of Punjab & Ors. CRWP-1493-2022 decided on 18.02.2022 and 'Prabhjot Kaur & Anr. Vs. State of Punjab & Ors. in CRWP-1762-2022 decided on 25.02.2022.
Notice of motion to respondents No. 1 to 3.
Mr. Sidakmeet Singh Sandhu, AAG, Punjab, accepts notice on behalf of the official respondents. Since no order prejudicial to the interest of the parties is being passed, therefore, there is no necessity of inviting any response.
At this stage, without expressing any opinion on the merits of the case, as well as on the age and nature of the relationship between the petitioners, I deem it appropriate to direct respondent No. 2-The Senior Superintendent of Police, Fazilka to look into the matter and pass an appropriate order in the representation allegedly filed by the petitioners before him on 25.02.2022 (Annexure P-3). It would be appreciated if necessary orders are passed within one month from the date of receipt of copy of this order.
However, if the petitioners are found to have been involved in any other case then this order shall not preclude the competent authority from taking lawful action against the petitioners.
Disposed of.
( JASJIT SINGH BEDI )
JUDGE
March 04, 2022
Vinay
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
2 of 2
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