SEWAK SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Sewak Singh, aged 25 years, and Kiran @ Kirna, aged 17 years, filed CWP-32219-2019 seeking a direction to the police authorities of the State of Haryana to protect their lives and liberty. They sought a further direction to the police authorities to take action upon their representation dated 02.11.2019 (Annexure P-3).

(2.) When the matter was taken up for hearing on admission on 06.11.2019, this Court noted the fact that Kiran @ Kirna, the second petitioner, was a minor and that it was her claim that she was in a live-in relationship with Sewak Singh, the first petitioner, who was eight years older than she. While so, Mr. Sandeep Saini, learned counsel, entered appearance for the parents of the second petitioner, who were arrayed as respondents No. 4 and 5, and sought time till the next day to enable them to come to the Court. As the second petitioner was a minor and the first petitioner was not her legal guardian, this Court opined that she could not be allowed to stay with him even for one night and expressed the inclination to send her to Nari Niketan, Sector 26, Chandigarh. At that point, Ms. Dolly Shivani, Advocate, appearing for the petitioners, stated that she would take personal responsibility for the second petitioner and keep her at her own house for the night. The learned Advocate also undertook to produce the second petitioner before the Court the next day. Accepting the undertaking of the learned Advocate, the matter was adjourned to the next day. A specific observation was made in the order that the second petitioner, Kiran @ Kirna, should remain in the custody of Ms. Dolly Shivani, Advocate, in the meanwhile.

(3.) However, when the matter was taken up on the next day, the second petitioner informed the Court that she did not stay at the house of Ms. Dolly Shivani, Advocate. This Court accordingly observed as follows in the order passed on 07.11.2019:-