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Judgment
Rajni and Nikhil Bhatti, the petitioners before this Court, claim themselves that they are in live in relation with each other. They have pleaded that they fell in love with each other since last two years and they have decided to live with each other. But now the family members of petitioner No. 1 are strongly opposed to their relationship. The petitioners seek protection to their life and liberty. They apprehend danger from respondents No. 4 to 6. The petitioners have submitted a representation Annexure P-3 to Senior Superintendent of Police, Gurdaspur.
Learned counsel for the petitioners has relied upon a judgment of this Court in CWP No. 31834 of 2019 titled as "Megha v. State of Haryana" decided on 04.11.2019 and submitted that this Court had entertained petition for protection of couples in live-in relationship.
As this Court does not propose to go into the validity of the petitioners' relationship, there is no necessity to issue notice to the respondents.
Without entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, the petition is disposed of with direction to respondent No. 2 to decide the representation of the petitioners, Annexure P-3 and grant them protection, if any threat to their life and liberty is perceived. It is made clear that this order shall not be taken to protect the petitioners from legal action for violation of law if any committed by them.