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Judgment
Jasjit Singh Bedi, J
The petitioners have approached this Court for issuance of necessary directions to respondents No. 2 and 3 for protecting their lives and liberties which according to them are at stake because they are in a live-in-relationship. Both the petitioners claim themselves to be major. According to the copy of the Aadhar Card, the exact date of birth of petitioner No.1 is 01.01.2001 and exact date of birth of petitioner No.2 is 16.08.1991. The copies of Aadhar Card of petitioners No.1 and 2 are annexed as Annexure P-1 and P-2 alongwith the petition.
The learned counsel for the petitioners submits that a marriage is not a must for providing security to a couple in a ‘live-inrelationship’ because protection qua life and liberty is sacrosanct and stands at the highest pedestal. He has also placed reliance upon orders passed by the co-ordinate Bench of this Court in ‘Sarabjeet Kaur and another versus State of Punjab and others’ in CRWP-102-2022 decided on 07.01.2022 and ‘Goutam Kumar and another versus State of Punjab and others’ in CRWP-8088-2021 decided on 26.08.2021.
Notice of motion to respondents No. 1 to 3.
Mr. Parveen Aggarwal, DAG, Haryana, accepts notice on behalf of the official respondents. Since no order prejudicial to the interest of the parties is being passed, therefore, there is no necessity of inviting any response.
At this stage, without expressing any opinion on the merits of the case, as well as on the age and nature of the relationship between the petitioners, I deem it appropriate to direct respondent No.2-Superintendent of Police, District Yamunanagar, Haryana, to look into the matter and pass an appropriate order in the representation allegedly filed by the petitioners before him on 06.06.2022 (Annexure P-4). It would be appreciated if necessary orders are passed within one month from the date of receipt of copy of this order.
However, if the petitioners are found to have been involved in any other case then this order shall not preclude the competent authority from taking lawful action against the petitioners.
Disposed of.