Navjot And Another vs State Of Punjab And Others

Sureshwar Thakur, J

The present petition has been filed under Article 226 of the Constitution of India read with Section 482 of Cr.P.C., for the issuance of a writ in the nature of a mandamus hence directing respondent Nos. 1 to 3 to give protection to the life, and liberty, of the petitioners, who are living in live-in relationship, and against any interference in the peaceful life of the petitioners being made at the behest of respondents No. 4 to 8.

The learned State Counsel, does not have any objection, to an order being made by this Court to the respondents concerned, to look into and decide through a speaking order, representation Annexure P-4.

Consequently, this Court directs respondents concerned, to within three weeks hereafter, hence decide Annexure P-4, through a speaking order.

Petition is disposed of.

However, the afore order is subject to the condition that, upon the investigating officer, discovering credible evidence, with respect to the age of the co-petitioner Navjot, and, in case from the birth certificate concerned, it is clear that she is below 18 years, thereupon, upon, a complaint being filed by the father of the afore, it is open for the investigating officer concerned, to draw an appropriate action, against the accused, but in accordance with law. Nonetheless, he may not arrest him without issuing seven days notice upon him.

A copy of this order be given dasti on payment of usual charges.