LAWS(P&H)-2022-8-28

ABDUL Vs. STATE OF HARYANA

Decided On August 05, 2022
ABDUL Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Petitioner No.1-Abdul aged 24 years, who is stated to be unmarried, and petitioner No.2-Farjana aged 24 years, who is already married to respondent No.4-Aashim, 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 respondents No.4 to 6, who do not approve of their 'live-in' relationship.

(2.) Having heard the learned counsel for the petitioners and without commenting anything as regards the veracity of the averments made in the petition and also as regards the sanctity of alleged relationship of the petitioners, the petition is disposed of with a direction to respondent No.2-Superintendent of Police, District Sonipat, Haryana to look into the matter and to dispose off the representation dtd. 31/7/2022 (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.

(3.) At this stage, Mr. M.D. Khan, Advocate has put in appearance on behalf of respondents No.4 to 6 and has filed Vakalatnama, which is taken on record. Learned counsel representing respondents No.4 to 6 has stated at the bar that petitioner No.1-Abdul is a habitual offender, who already stands involved in FIR No. 224, dtd. 20/4/2022, Police Station Gannaur, District Sonipat, under Sec. 8 of POCSO Act and Ss. 148, 149, 323, 506 of Indian Penal Code and in FIR No.453, dtd. 31/7/2022, Police Station Gannaur, District Sonipat, under Ss. 363 and 366 of Indian Penal Code, which infact pertains to the present occurrence.