Gurpreet Kaur And Another vs State Of Punjab And Others

Aaradhna Sawhney, J

Apprehending danger to their life and liberty, both the petitioners have filed the present petition with a prayer to direct the official respondents to protect their life and liberty from the hands of respondent No.4 to 10 as they are living in live-in relationship.

Learned counsel for the petitioners submits that petitioner No.1 is major as her date of birth is 12.03.2007. Petitioner No.2 is not of marriageable age as his date of birth is 09.10.2006. Copies of their Aadhar Cards (PAN card of petitioner No.1) have been annexed as Annexures P-1 and P-2. Learned counsel further submits that petitioners will solemnize marriage after attaining the age of majority by petitioner No.2.

It is further submitted that both the petitioners are known to each other and have developed an emotional bond with each other and have started living together, i.e. they are in live-in relationship.

Learned counsel for the petitioners has also referred to a judgment of co-ordinate Bench of this Court passed in CRWP No.5898 of 2023 titled as ‘Saranjeet Kaur and another Versus The State of Punjab and others’, decided on 13.06.2023, wherein protection in such a situation was granted to both the petitioners who are living in live-in relationship.

Insofar as the present petition is concerned, learned counsel for the petitioners has limited his prayer to direct the official respondents to decide representation dated 22.12.2025 annexed as Annexure P-3 moved by petitioners.

Without commenting upon the merits of the case and in view of the limited prayer made by learned counsel for the petitioners, the present petition is disposed of with a direction to the official respondents to decide the representation dated 22.12.2025 (Annexure P-3) within a period of two weeks. 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 at the earliest, so as to ensure that no harm is caused to the petitioners.

However, this direction will not validate the live-in status between the petitioners and will have no effect on any civil or criminal action, which would be initiated in the matter in accordance with law.