Tarannum And Another vs State Of Haryana And Others

Gurvinder Singh Gill, J

Petitioner No.1 – Tarannum aged about 19 years, who is stated to be unmarried, and petitioner No.2 – Junaid aged about 25 years, who is stated to be a divorcee, both of whom are in a ‘live-in’ relationship, seek issuance of a direction to the official respondents to protect their lives and liberty as they apprehend threat to the same at the hands of respondent Nos.4 to 8, who do not approve of their ‘live-in’ relationship.

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 - Superintendent of Police, District Nuh, Haryana to look into the matter and to dispose off the representation dated 30.3.2023 (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 30.3.2023 (Annexure P-3) be sent to respondent No.2 – Superintendent of Police, District Nuh, Haryana 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.