GURVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Article 226 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 in the year 1978 and for this purpose, reference has been made to Aadhaar Card (Annexure P-1). Petitioner no.2 is stated to be born in the year 1982 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". It is further pointed out that both the petitioners were earlier married. The husband of petitioner No.2 had died on 29/12/2016. The wife of petitioner No.1 is still living but on account of differences in opinion, they are not residing together.

(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".