2023:PHHC:059106 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
206 CRWP-5611-2022 Date of Decision:26.04.2023
Moni and another ...Petitioners Vs.
State of Punjab and others ...Respondent
CORAM : HON'BLE MR. JUSTICE N.S.SHEKHAWAT
Present : Mr. Mohan Singh Rana, Advocate for the petitioners.
Mr. Amish Sharma, AAG, Punjab
N.S.SHEKHAWAT , J. (Oral)
The petitioners have filed the present petition with a prayer to direct the official respondents to protect the life and liberty of the petitioners as they apprehend threat at the hands of respondents No. 4 to
8.
Learned counsel for the petitioners contends that both the petitioners are major and they are residing in live-in-relationship. The matter was referred to the police and even a representation dated 04.06.2022 was submitted but no action was taken by the police in the present case.
A short reply by way of affidavit of the Deputy
Superintendent of Police, City 2, S.A.S. Nagar, has been filed on behalf of the respondents No. 1 to 3. Learned State counsel contends that the inquiry into representation dated 04.06.2022 was got conducted through the Station House Officer, Police Station Sohana, respondent No. 3, who further marked it to ASI Naib Singh for conducting the inquiry and during
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CRWP-5611-2022 2023:PHHC:059106 -2- the course of inquiry, the petitioners were contacted on their mobile phone and petitioner No. 2 answered the call and told the police that he and Moni (petitioner No. 1) were residing at village Mancholi, District Meerut and were blessed with a bay girl. Petitioner No. 2 stated that there is no threat to them and they did not want any action on the complaint submitted by them. The learned State counsel further contends that the petitioners were not facing any threat from the private respondents and the inquiry was ordered to be closed. Learned State counsel has further assured the Court that in case any complaint is received from the petitioners, with regard to the threat by any of the private respondents or any other persons, action shall be taken, in accordance with law. In view of the statement made by the learned State counsel, no further orders are required to be passed by this Court and the petitioner is, accordingly, disposed off.
26.04.2023 (N.S.SHEKHAWAT)
amit rana JUDGE
Whether reasoned/speaking : Yes/No Whether reportable : Yes/No
Neutral Citation No:=2023:PHHC:059106
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