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Judgment
Rajesh Bhardwaj, J
Present petition has been filed under Articles 226/227 of the Constitution of India for directing respondents no.2 and 3 to protect the life and liberty of the petitioners from the hands of respondents no.4 to 12.
Learned counsel for the petitioners states that petitioner No.1 is major whereas petitioner No.2 is about 17 ½ years old and both of them are living together in live-in-relationship against the wishes of respondents no.4 to 12 and have sought protection to their life and liberty. They apprehend danger from respondents no.4 to 12. The petitioners have submitted a representation, dated 11.07.2024 (Annexure P-3) to respondent no.2.
Notice of motion to respondents no.1 to 3-State only.
On asking of the Court, Mr.Tarun Aggarwal, Sr.DAG, Punjab, who is present in Court, accepts notice on behalf of the respondents/State. Without entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, I dispose of the petition with a direction to respondent no.2-Senior Superintendent of Police, Police District Batala, District Gurdaspur, to decide the representation (Annexure P-3) of the petitioners and grant them protection, if any threat to their life and liberty is perceived. It is clarified that this order shall not be taken to grant immunity to the petitioners from legal action for violation of law, if any, committed by them. This order would not be understood having expressed any opinion whatsoever by this Court on the validity of their live-in-relationship.
Disposed of.