PUSHPA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have filed the present petition under Articles 226/227 of the Constitution of India for issuance of directions to respondents No.2 and 3 to protect their life and liberty from danger at the hands of respondents No.4 and 5.

(2.) The petitioners have pleaded that the petitioners aged about 21 and 19 years respectively developed love affair and are living together. Petitioner No.2 has not yet attained the age of marriage and the petitioners will solemnize marriage as and when petitioner No.2 attains the age of marriage. Respondents No.4 and 5 want to get marriage of petitioner No.l forcibly solemnized with some boy against her choice and also threatened that both the petitioners would be killed for the sake of family prestige. The petitioners made representation dtd. 2/7/2021 to respondent No.2 for protection of their life and liberty but no action has been taken on the same. Learned Counsel for the petitioners has submitted that the petitioners, who are living in live-in-relationship, made representation dtd. 2/7/2021 (Annexure P-3) to the Senior Superintendent of Police, District Mohali seeking necessary protection but no action has been taken so far in the matter. Therefore, appropriate direction may be given for protection of life and liberty of the petitioners.

(3.) Notice of motion restricted to respondents No.l to 3 only at this stage.