AMANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) Petitioner no.1 is stated to be born on 1/1/1971 and for this purpose, reference has been made to Aadhaar card (Annexure P-1). Petitioner no.2 is stated to be born on 7/7/1990 and for the said purpose, reference has been made to Aadhaar card (Annexure P-2). It is stated that the petitioners are in a "Live in Relationship" since petitioner no.1 is already married to another person and no divorce has been taken by petitioner No.1 from respondent No.4-Mangal Singh, who is husband of petitioner No.1 and the petitioners intend to marry each other after the divorce has been taken by petitioner No.1 from respondent No.4.

(3.) 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".