MANJINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) The petitioners are living in "Live in Relationship". It has been submitted that both the petitioners are major inasmuch as petitioner No.1 was born on 24/9/1998 as is apparent from her Aadhaar Card (Annexure P- 1) and petitioner No.2 was born on 16/3/1999 as is apparent from his Aadhaar Card (Annexure P-2). Both the petitioners are unmarried and are living in "Live in Relationship" out of their free will and without any pressure. It has further been stated that the petitioners have given a detailed representation dtd. 11/11/2021 (Annexure P-3) to respondent No.2-Senior Superintendent of Police, Hoshiarpur.

(3.) This Court has considered the facts as stated in the petition as well as the accompanying Annexures. This Court is aware of the fact that the petitioners even as per their own case have not married and are living in "Live in Relationship".