AI Structured Summary
Not yet generated for this judgment
Judgment
@JUDGEMENTTAG- JUDGEMENT
Gurvinder Singh Gill, J
Petitioner No.1 – Rani aged about 27 years (wife of respondent No.4 – Daler Singh) and petitioner No.2 – Jagga Singh aged about 25 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 7, who do not approve of their ‘live-in’ relationship.
Having heard the learned counsel for the petitioners but without commenting anything as regards the veracity of the averments made in the petition or as regards the sanctity of alleged relationship or age of the petitioners, the petition is disposed of with a direction to respondent No.2 – The Senior Superintendent of Police, District Amritsar Rural to look into the matter and to dispose off the representation dated 4.4.2024 (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 4.4.2024 (Annexure P-3) be sent to respondent No.2 – The Senior Superintendent of Police, District Amritsar Rural 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.