Laxmi And Another vs U.T. Chandigarh And Others

Gurvinder Singh Gill, J

Petitioner No.1-Laxmi aged 22 years and 9 months and petitioner No.2-Karan aged about 20 years and 7 months 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 6, who do not approve of their ‘live-in’ relationship.

Notice of motion.

At this stage, Mr. Viranjeet Singh Mahal, Addl. P.P. U.T. Chandigarh, upon whom an advance copy of petition had already been served, accepts notice on behalf of the respondent-U.T. Chandigarh.

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-Senior Superintendent of Police, U.T. Chandigarh, to look into the matter and to dispose off the representation dated 08.05.2023 (Annexure P-3) 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 08.05.2023 (Annexure P-3) be sent to respondent No.2-Senior Superintendent of Police, U.T. Chandigarh, 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.