SHILPA 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.) 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".

(3.) Learned counsel has further relied upon an order passed by a co-ordinate Bench of this Court dtd. 3/9/2021, passed in CRWP-7874-2021 titled as "Paramjit Kaur and another vs. State of Punjab and others" as per which although the divorce petition filed by petitioner no.2 therein was dismissed, yet this Court had granted protection to the petitioners.