Punjab-Haryana High Court
Resham Singh Alias Bubbly And Anr vs State Of Punjab And Ors on 3 December, 2024
Neutral Citation No:=2024:PHHC:162291
253
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP-11009-2024
Date of Decision : 03.12.2024
RESHAM SINGH ALIAS BUBBY AND ANOTHER
.....Petitioner(s)
VERSUS
STATE OF PUNJAB AND OTHERS
.....Respondent(s)
CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI
Present : Mr. K.S.Sidhu, Advocate,
for the petitioner(s).
Ms. Avneet, AAG, Punjab.
Ms. Riffi Birla, Advocate,
for respondents no.4 to 10.
KULDEEP TIWARI, J.(Oral)
1. Through the instant petition, the petitioners seek issuance of directions upon respondents no.1 to 3, to ensure protection of their lives and liberty at the hands of respondents no.4 to 10, besides restraining the said respondents from interfering in their lives.
2. Perusal of the instant petition reveals that, both the petitioners have, during subsistence of their respective marriages, wherefrom, they have respectively, been blessed with two children, decided to walk out of their respective matrimonial relationships, and now, they are living in a 'live-in-relationship.'
3. This Court vide order dated 14.11.2024, had directed the State to evaluate threat perceptions, and thereupon, to file a reply.
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4. Today, learned State counsel has filed a status report, dated 02.12.2024, by way of an affidavit of Sh.Jatinder Singh Gill, DSP, Sub- Division, Jalandhar, in Court, which is taken on record, with a copy thereof supplied to learned counsel for the petitioner.
5. Ms. Riff Birla, Advocate, has caused appearance on behalf of respondent No.2, through a validly executed power of attorney in her favour. The same is taken on record.
6. Paragraph no.4 of the status report (supra), clearly voiced that the petitioners themselves have got recorded their respective statements, to the effect that they do not have any threat perceptions as on today.
7. In view of the above, no direction is required to be passed in the instant matter. Therefore, the instant petition is, hereby, ordered to be closed.
8. Disposed of accordingly.
9. All pending applications, if any, also stand disposed of accordingly.
(KULDEEP TIWARI)
JUDGE
03.12.2024
dharamvir
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
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