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Sarabjit Kaur And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 15 June 2023 · Citation: (2023) 06 P&H CK 0051

HON’BLE JUDGES
Vinod S. Bhardwaj, J
ACTS & SECTIONS REFERRED
Constitution Of India, 1950 — Article 226, 227
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 5985 Of 2023
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Judgment

11 paragraphs · 348 words

Vinod S. Bhardwaj, J

1.

The petitioners namely Sarabjit Kaur and Roop Singh have approached this Court under Articles 226/227 of the Constitution of India for seeking protection of their life and personal liberty from private respondents No. 4. to 13.

2.

Learned counsel for the petitioners INTER ALIA contends that the petitioners are major and are staying together in live-in relationship. However, their relationship is not acceptable to the private Respondents No. 4 to 13 and as a result thereof, the private Respondents No. 4 to 13 are threatening the petitioners. A representation dated 12.06.2023 (Annexure P-3) against the threat extended at the hands of the private Respondents No. 4 to 13 already stands submitted by the petitioners to the Respondent No.2-Sr. Superintendent of Police, Fazilka.

3.

The petitioners apprehend threat to their lives and claim that there is a constant danger of being implicated in a false case.

4.

Notice of motion restricted to Respondents No.1 to 3 only.

5.

Pursuant to supply of advance copy, Mr. Sehajbir Singh Aulakh, AAG, Punjab, who is present in the Court, accepts notice on behalf of Respondents No.1 to 3.

6.

Learned State counsel has no objection if appropriate direction for providing requisite protection to the petitioners is given.

7.

As such, the petition is disposed of with the directions to Respondent No.2- Sr. Superintendent of Police, Fazilka to look into the grievances of the petitioners as set out in the petition and also expressed in the representation dated 12.06.2023 (Annexure P-3) and take appropriate action for protection of their lives and liberty as may be warranted by the circumstances.

8.

However, it is clarified that in case any criminal case has been/is registered against the petitioners nothing in this order shall be construed as a bar for taking appropriate action by the police authorities in respect thereof in accordance with law.

9.

The Registry is directed to send a copy of this order along with copy of the petition and above-said representation to Respondent No.2-Sr. Superintendent of Police, Fazilka for requisite compliance.

10.

The petition is disposed of.