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Judgment
HARMEET SINGH DEOL, J. (ORAL)
Prayer in the instant petition filed under Article 226/227 of the Constitution of India, is for issuance of directions to respondents No. 2 and 3, to protect the life and liberty of the petitioners, who apprehend threat to their life at the hands of private respondents No. 4 to 8.
Learned counsel for the petitioners submits that petitioner No.1, aged about 19 years and petitioner No.2, aged about 25 years, they are in live-in relation with each other with their free consent. Ever since then, the petitioners are being threatened with dire consequences by the private respondents. Resultantly, a representation dated 03.11.2026 (Annexure P-3) was also made to respondent No.2-Senior Superintendent of Police, Faridkot, for protection of their life and liberty but in vain. Learned counsel submits that he would be satisfied if directions are issued to respondent No.2-Senior Superintendent of Police, Faridkot, to look into their representation dated 03.11.2026 (Annexure P-3) and take appropriate steps at the earliest.
In view of the above, without commenting upon the age and merits of the petitioners, the present petition is disposed of with directions to respondent No.2-Senior Superintendent of Police, Faridkot to look into the representation dated 03.11.2026 (Annexure P-3) qua the alleged threat perception and take necessary steps, as may be required, in accordance with law, to ensure that the life and liberty of the petitioners is not jeopardized at the hands of the private respondents. However, this direction will have no effect on any civil or criminal action, which could be initiated in the matter in accordance with law.