KAVITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition, filed under Articles 226/227 of the Constitution of India, is for issuance of directions to officials respondents to protect the life and liberty of the petitioners at the hands of respondent Nos. 4 to 6 as the petitioners are in live-in-relationship against the wishes of the private respondents.

(2.) Petitioner No. 1 Kavita is aged about 35 years and is legally wedded wife of respondent No. 4 Sunil Dutt, whereas petitioner No. 2 Angrez Singh is aged about 32 years and is legally wedded husband of respondent No. 6 Lakhwinder Kaur.

(3.) As per further submissions made in the petition, both the petitioners are loving each other for the last many years and have developed some understanding and liking and for the last one month, they are in live-in-relationship and for this reason, the private respondents are annoyed with them. It is further submitted in para 7 of the petition that petitioner No. 1 has filed a divorce petition (Annexure P-3) but the divorce has not been granted so far. A perusal of this petition would show that neither any date is given in the petition seeking divorce nor any date is given in the application seeking grant of interim maintenance. There is no case number mentioned on the said divorce petition. A perusal of this petition (Annexure P-3) would further show that in para 9, it is stated that the husband of petitioner No. 1 has deserted her and neglected by causing mental and physical cruelty.