SIMRANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Articles 226/227 of the Constitution of India for directing respondent Nos.2 and 3 to protect the life and liberty of the petitioners.

(2.) Learned counsel for the petitioners has submitted that petitioner No.1 is more than 21 years of age as he was born on 7/9/2000 which is apparent from his Aadhaar Card (Annexure P-1) and petitioner No.2 is aged about 17 years, 10 months as she was born on 20/12/2003 which is apparent from her Aadhaar Card (Annexure P-2). It is, thus, apparent that petitioner No.2 is minor and has yet not attained the age of 18 years.

(3.) Learned counsel for the petitioners has also submitted that both the petitioners are living in a "Live in Relationship" and the moment petitioner No.2 becomes 18 years of age, they would want to marry each other also. It has further been submitted that a detailed representation dtd. 14/10/2021 (Annexure P-3) has been submitted to respondent No.2 as both the petitioners are apprehending harm to their life and liberty and have, thus, sought protection.