MANISHA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner No.1 (girl) is of the age of 20 years whereas petitioner No.2 (boy) is aged 19 years. It is averred that the family members of petitioner No.1 are opposed to this relationship as they want to marry petitioner No.1 with a person of their choice. It is further averred that due to aforesaid reason at present the petitioners are residing in live-in-relationship as petitioner No.2 has not attained the marriageable age as per law. It is further averred that family of petitioner No.1 is opposed to the relationship and therefore, the petitioners are apprehending threat to their life and liberty at the hands of private respondents Nos.4 and 5.

(2.) Learned counsel for the petitioners has submitted that scope of the present petition pertains only to the protection of lives of the petitioners. He has submitted that the petitioners have submitted a representation (Annexure P-3) dtd. 16/10/2021, to the Senior Superintendent Police, Kapurthala, but no action has been taken on the same.

(3.) Heard. Record perused.