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Judgment
5 paragraphs · 291 wordsGurvinder Singh Gill, J
Petitioner No.1 – Harinder Singh aged about 37 years and petitioner No.2 - Priyanka aged about 29 years, both of whom are in a ‘live-in’ relationship, seek issuance of a direction to the official respondents to protect their lives and liberty as they apprehend threat to the same at the hands of respondent Nos.4 to 10, who do not approve of their ‘live-in’ relationship.
Having heard the learned counsel for the petitioners and without commenting anything as regards veracity of averments made in the petition and also as regards sanctity of alleged relationship of the petitioners, the instant petition is disposed of with liberty to the petitioners to move a representation as regards threat to their lives and liberty before respondent No.3 - Senior Superintendent of Police, District Sri Muktsar Sahib, Sri Muktsar Sahib. In case, any such application is filed, respondent No.3 - Senior Superintendent of Police, District Sri Muktsar Sahib, Sri Muktsar Sahib shall examine the same expeditiously 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 be sent to respondent No.3 - Senior Superintendent of Police, District Sri Muktsar Sahib, Sri Muktsar Sahib 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.