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Judgment
HARMEET SINGH DEOL, J. (ORAL)
Prayer in the instant petition filed under Article 226/227 of the Constitution of India, is for issuance of directions to respondents No. 2 and 3, to protect the life and liberty of the petitioners, who apprehend threat to their life at the hands of private respondents No. 4 to 6.
Learned counsel for the petitioners submits that petitioner No.1, aged about 19 years and petitioner No.2, aged more than 19 years, are residing together in a live-in relationship. Ever since then, the petitioners are being threatened with dire consequences by the private respondents. Resultantly, a representation dated 30.10.2026 (Annexure P-3) was also made to respondent No.2-Senior Superintendent of Police, Panipat, for protection of their life and liberty but in vain. Learned counsel submits that he would be satisfied if directions are issued to respondent No.2-Senior Superintendent of Police, Panipat, to look into their representation dated 30.10.2026 (Annexure P-3) and take appropriate steps at the earliest.
Notice of motion.
On asking of the Court, Mr. Munish Sharma, DAG, Haryana, accepts notice on behalf of the official respondents.
In view of the above, without commenting upon the age and merits of the petitioners, the present petition is disposed of with directions to respondent No.2-Senior Superintendent of Police, Panipat, to look into the representation dated 30.10.2026 (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.