SONO @SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this writ petition, the petitioners are praying for a writ of mandamus by way of directions to the respondent Nos.2 and 3 to protect their life and liberty and further for restraining the respondent Nos.4 to 10 from interfering in their peaceful life.

(2.) The facts in brief leading to the writ petition are that Sono @ Sonu (petitioner No.1) got married with Gurjit Singh (respondent No.4) and out of this wedlock, three children (one girl and two boys) were born. For the last six months, petitioner No.1 came in contact with petitioner No.2, namely, Sukhwinder Singh, who is widower and has no child from his marriage. Petitioners fell in love and when the relationship of the petitioners came into knowledge of private respondents, they turned against their alliance and then petitioners decided to live together. The petitioners apprehend that the private respondents would cause harm to them, therefore, they submitted a representation dtd. 11/1/2021 (Annexure P-5) to Senior Superintendent of Police, District Patiala, whereupon no action has been taken. Hence this writ petition.

(3.) Learned counsel for the petitioners contends that petitioners being in love are living together, but are facing threats at the hands of private respondent Nos.4 to 10 and therefore, petitioners deserve the protection. He submits that a representation was given to the respondent No.2, however, the same has not been looked into so far, therefore, the petitioners have approached this Court to seek protection of their life and liberty. He prays that appropriate direction be issued.