SAPNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution for issuance of a writ in the nature of mandamus directing respondents No.2 and 3 to protect the life and liberty of the petitioners at the hands of the private respondents.

(2.) Learned counsel for the petitioners submits that petitioner No.l is major, but petitioner No. 2 (boy), though major, has not attained the marriageable age. They are living together in a live-in relationship. He further submits that parents of petitioners were informed, but they are issuing threats to the petitioners regarding their live-in relationship. The petitioners have already submitted a representation dtd. 7/12/2021 (Annexure P-3) to respondent No.2-Senior Superintendent of Police, Gurdaspur, for redressal of their grievance, but no action has been taken thereupon.

(3.) Learned counsel for the petitioners further submits that the petitioners are living in a constant danger as they have every apprehension that the private respondents would catch them and carry out their threats and might go to the extent of even committing their murder. The petitioners are, therefore, running from pillar to posts for protection of their life and liberty.