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Judgment
RAJESH GAUR J. (ORAL)
Prayer in the instant petition filed under Articles 226/227 of the Constitution of India, is for issuance of directions to respondents No.1 to 3, to protect the life and liberty of the petitioners at the hands of respondents No.4 to 6, who are averse to their live in relationship.
Learned counsel for the petitioners submits that the petitioners have been in a live in relationship and the same has not gone well with the private respondents. The private respondents have been extending continuous threats of dire consequences to the petitioners in which regard a representation dated 02.11.2026 (Annexure P-3) was also given to the official respondents but in vain. After arguing for some time, learned counsel for the petitioners submits that the petitioners would be satisfied if directions are issued to respondent No.2-Senior Superintendent of Police, Malerkotla to look into their representation dated 02.11.2026 (Annexure P-3) and take appropriate steps at the earliest.
Notice of motion.
On asking of the Court, Mr. A.S. Khara, Senior DAG, Punjab, accepts notice on behalf of the official respondents No. 1 to 3.
In view of the above, without commenting upon the status of live in relationship of the petitioners, the present petition is disposed of with directions to respondent No.2- Senior Superintendent of Police, Malerkotla to look into the representation dated 02.11.2026 (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.