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Judgment
MANISHA BATRA, J (ORAL):-
The present petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of a writ of mandamus directing the respondents No.2 and 3 to protect the life and liberty of the petitioners at the hands of respondents No.4 to 7.
It is submitted by the learned counsel for the petitioners that they are major. They are in love. The private respondents are against their relationship and threats have even been extended to petitioners by them. The petitioner No.1 has left her house and has started living with the petitioner No.2. Apprehending danger to their lives and liberty, they sent representation dated 04.11.2026 (Annexure P-3) to Commissioner of Police, Mini Secretariat, Ferozpur Road, Ludhiana but the same has not been taken into consideration and hence, the present petition.
Notice of motion.
Ms. Ruchika Sabherwal, Sr. DAG, Punjab, who is present in Court, accepts notice on behalf of the official respondents, at this stage. The petitioners’ counsel is directed to supply the copy of the petition to her.
This Court has heard learned counsel for the petitioners as well as learned State counsel and without going into the question of legality of their relationship as well as without entering upon an exercise to evaluate the veracity of the averments made in the petition and also with regard to the sanctity of relationship or age of the petitioners, this petition is disposed of with a direction to Commissioner of Police, Mini Secretariat, Ferozepur Road, Ludhiana, Punjab to look into the matter and dispose of the representation dated 04.11.2026 (Annexure P-3) within a period of 15 days in accordance with law and also to take necessary step, if any genuine threat to life and liberty of the petitioners is found.
It is made clear that this order shall not be taken to protect the petitioners from legal action for violation of law, if any, committed by them.