SHANTI DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioners has relied upon the judgment of Hon ble Supreme Court of India in the case of Nandakumar and another Versus State of Kerala and others, 2018 AIR(SC) 2254 and judgment of this Court in CWP No. 31834 of 2019 titled as Megha and another Versus State of Haryana and others, decided on 04.11.2019.

(3.) It has been stated by the learned counsel for the petitioners that petitioner No. 1 was earlier married but the whereabouts of her husband are not known for the last 12 years. Petitioner No. 2 is unmarried. The petitioners are in liv in relationship and they are apprehending threat and danger to their life and liberty at the instance of respondents No. 3 to 5 who are sons of petitioner No. 1 from her husband whose whereabouts are not known.