AI Structured Summary
Not yet generated for this judgment
Judgment
Gurvinder Singh Gill , J
Petitioner No.1-Jaspreet Singh aged about 19 years and petitioner No.2-Pooja aged about 18 years, both of whom are in a live-in relationship, have approached this Court seeking issuance of a direction to official respondents to protect their lives and liberty as they apprehend threat to the same at the hands of private respondents No.4 to 6, 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 or age of the petitioners, the petition is disposed of with a direction to respondent No.2-Senior Superintendent of Police, District Moga, to look into the matter and to dispose off the representation dated 20.03.2024 (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 20.03.2024 (Annexure P-3) be sent to respondent No.2-Senior Superintendent of Police, District Moga, 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 or age of the petitioners and shall not confer any immunity upon the petitioners, in case it is found that they have committed any wrong.