MUKESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Articles 226/227 of the Constitution of India for issuance of direction to respondent nos.1 to 3 to protect the life and liberty of the petitioners.

(2.) Petitioner no.1 is stated to be born on 2/3/1997 and for this purpose, reference has been made to Aadhaar card (Annexure P-1). Petitioner no.2 is stated to be born on 17/10/1993 and for the said purpose, reference has been made to Aadhaar card (Annexure P-2). It is stated that the petitioners are in a "Live in Relationship" since petitioner no.2 is already married to another person namely Deepak Kumar and no petition for grant of decree of divorce has been filed by petitioner no.2.

(3.) Learned counsel for the petitioners has stated that a co-ordinate Bench of this Court in judgment dtd. 18/5/2021 passed in CRWP-4521-2021 titled as "Pardeep Singh and another vs. State of Haryana and others" has granted protection in a case where the petitioners were living in "Live in Relationship".