AMARJOT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners namely Amarjot and Deepak Soni have approached this Court under Article 226 of the Constitution of India for seeking protection of their lives and personal liberty from private respondents.

(2.) Learned counsel for the petitioners INTER ALIA contends that the petitioners are major and are staying together. However, their relationship is not acceptable to the private respondents and as a result thereof, the private respondents are threatening the petitioners. A representation dtd. 8/6/2023 (Annexure P-3) against the threat extended at the hands of the private respondents already stand submitted by the petitioners to the Superintendent of Police, Sirsa.

(3.) The petitioners apprehend threat to their lives and claim that there is a constant danger of being implicated in a false case. Notice of motion restricted to respondents No.1 to 3 only. Pursuant to supply of advance copy, Mr. Pankaj Mulwani, DAG, Haryana has appeared and accepted notice on behalf of respondents No.1 to 3. Learned State counsel has no objection if appropriate direction for providing requisite protection to the petitioners is given. As such, the petition is disposed of with the directions to respondent No.2-Superintendent of Police, Sirsa to look into the grievances of the petitioners as set out in the petition and also expressed in the representation dtd. 8/6/2023 (Annexure P-3) and take appropriate action for protection of their lives and liberty as may be warranted by the circumstances.