BALJIT 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.1 to 3 to protect the life and liberty of the petitioners.

(2.) Learned counsel for the petitioners has submitted that petitioner No.1 is 25 years of age as he was born on 21/9/1996 which is apparent from his Aadhaar Card (Annexure P-1) and petitioner No.2 is aged about 17 years, 2 months and 23 days as she was born on 4/8/2004 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 the petitioners have given a detailed representation dtd. 11/10/2021 (Annexure P-3) to respondent Nos.2 and 3 as they are apprehending harm to their life and liberty and have, thus, sought protection.