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Judgment
Manjari Nehru Kaul, J
Prayer in the instant petition filed under Articles 226/227 of the Constitution of India is for issuance of directions to respondents No.1 to 3, to protect the life and liberty of the petitioners at the hands of private respondents No.4 to 7 (family members of petitioner No.2), who are averse to their live-in relationship.
Learned counsel for the petitioners submits that petitioners have been in a live-in relationship and they are continuously being threatened with dire consequences by the private respondents. Hence, there is a genuine apprehension of the life of the petitioners being in peril. Resultantly, a representation dated 08.05.2024 (Annexure P-3) was also made to respondent No.2-Senior Superintendent of Police, Chandigarh, for protection of their life and liberty, but in vain. Learned counsel submits that the petitioners would be satisfied if directions are issued to respondent No.2-Senior Superintendent of Police, Chandigarh, to look into their representation (Annexure P-3) and take appropriate steps at the earliest.
Notice of motion to official respondents only.
On asking of the Court, Mr. Viranjeet Singh Mahal, Additional Public Prosecutor, U.T. Chandigarh, accepts notice on behalf of the official respondents.
In view of the above, the present petition is disposed of with a directions to respondent No.2-Senior Superintendent of Police, Chandigarh, to look into the representation dated 08.05.2024 (Annexure P-3) qua the alleged threat perception and take necessary steps, as may be required, in accordance with law, to ensure that the life and liberty of the petitioners is not jeopardized at the hands of the private respondents. However, this direction will have no effect on any civil or criminal action, which could be initiated in the matter in accordance with law.