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Judgment
Gurvinder Singh Gill, J
Petitioner No.1 – Pawandeep Kaur, aged about 19 years and petitioner No.2 – Mandeep Singh, aged about 20 years, 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 private respondents, who do not approve of their live-in relationship.
Without commenting as regards the veracity of the averments made in the petition, the petition is disposed of with a direction to respondent No.2 i.e. Senior Superintendent of Police, Faridkot to look into the matter and to dispose of the representation dated 06.03.2023 (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 along with copy of the representation dated 06.03.2023 be sent to the Senior Superintendent of Police, Faridkot (respondent No.2), so as to enable him to do the needful expeditiously.
It is, however, clarified that the aforesaid order shall not confer any immunity upon the petitioners, in case it is found that they have committed any wrong.