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Judgment
HARMEET SINGH DEOL, J (ORAL)
By way of the present petition filed under Article 226 of the Constitution of India, the petitioners seek directions to respondents No.2 and 3 to protect their life and liberty at the hands of respondents No.4 to 18 and not to harass and implicate them in any false criminal case and also directing the official respondents to decide the representation dated 04.11.2026 (Annexure P-3) of the petitioners.
Learned counsel for the petitioners contends that the petitioners are in a live-in-relationship. The private respondents are not accepting the said relationship and are extending threats to them. The copies of 'Aadhaar' card (Annexures P-1 and P-2) of petitioners No.1 and 2 have been placed on record.
Notice of motion to the respondents-State.
Mr. Balwinder Singh, AAG, Punjab, accepts notice on behalf of the official respondents.
Heard.
Without commenting on the legality of the relationship and the age of the petitioners, and further keeping in view the law laid down by a Division Bench of this Court in Yash Pal and another versus State of Haryana and others (CRWP No. 4660 of 2021, decided on 09.09.2024), the present petition is disposed of with a direction to respondent No.2 to consider the representation dated 04.11.2026 (Annexure P-3) and take requisite action, if so warranted, as per the facts and circumstances of the matter, in accordance with law.