AI Structured Summary
Not yet generated for this judgment
Judgment
PRAVINDRA SINGH CHAUHAN, J. (Oral)
Prayer in the instant writ petition, filed under Articles 226/227 of the Constitution of India, for issuance of a writ in the nature of mandamus for directing official respondent No.2 to protect the life and liberty of the petitioners, who are staying in a live-in relationship and also directing respondent Nos. 3 to 5 not to harass or interfere in the peaceful life of the petitioners.
Learned counsel appearing for the petitioners submitted that both the petitioners are major. Further submits that both the petitioners are staying in a live-in relationship and intend to marry each other once petitioner No.1 attains the marriageable age. Further submits that the petitioners have also submitted a representation dated 02.11.2026 (Annexure P-3), to respondent No.2, wherein, they have expressed their apprehension for life and liberty.
On advance copy being supplied to the respondent-State, Mr. Raghav Goel, AAG, Punjab, appears on behalf of the respondent-State. Learned State Counsel has fairly acknowledged that the aforesaid representation would be decided expeditiously, in accordance with law.
In view of the above, the present petition is disposed of with a direction to respondent No.2 to decide the representation dated 02.11.2026 (Annexure P-3) within a period of two weeks, qua threat perception, and if there is any substance in it, necessary steps be taken in accordance with law, to ensure that the lives and liberty of the petitioners are not jeopardized at the hands of the private respondent Nos.3 to 5.
However, it is clarified that this direction will not validate the live-in relationship between the petitioners and will have no effect on any civil or criminal action, which could be initiated in the matter in accordance with law.