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Judgment
5 paragraphs · 269 wordsGurvinder Singh Gill, J
Petitioner No.1-Ashwani Kumar aged about 38 years who is stated to be already married to respondent No.5-Amandeep Kaur and petitioner No.2-Kajal aged about 24 years both of whom are in a ‘live-in’ relationship, have approached this Court seeking issuance of a direction to official respondents to protect their lives and liberty as they apprehend threat to the same at the hands of respondent Nos.4 to 7, who do not approve of their ‘live-in’ relationship.
Having heard the learned counsel for the petitioners and without commenting anything as regards the veracity of the averments made in the petition and also as regards the sanctity of alleged relationship of the petitioners, the petition is disposed of with a direction to respondent No.2-Commissioner of Police, Jalandhar, to look into the matter and to dispose off the representation dated 06.04.2023 (Annexure P-1) in accordance with law. In case, it is found that there is a genuine threat to the lives and liberty of the petitioners, then necessary steps warranted under law be taken thereupon at the earliest so as to ensure that no harm is caused to the petitioners.
A copy of this order alongwith copy of the representation dated 06.04.2023 (Annexure P-1) be sent to respondent No.2-Commissioner of Police, Jalandhar, so as to enable him to do the needful expeditiously.
It is, however, clarified that the aforesaid order shall not be taken to be any expression as regards the alleged relationship of the petitioners and shall not confer any immunity upon the petitioners, in case it is found that they have committed any wrong.