HARPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Application is ordered and the hearing of the main case is advanced to today from 8.9.2020. CRM-W-752-2020

(2.) Implead application is ordered and the amended memo of parties is taken on record. CRWP-1389-2020

(3.) The petitioners are both majors. They filed their Aadhar Cards in proof of their dates of birth. They claim to be in a live-in relationship and apprehend threat to their lives and liberty from the unofficial respondents. The petition discloses that both the petitioners were married earlier but chose to live away from their spouses. In any event, it is not for this Court to enter into the validity or the desirability of the petitioners' relationship in the context of their prayer in this petition.