KOMAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a criminal writ petition under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the official respondents to protect the life and liberty of the petitioners.

(2.) The petitioners are stated to be major, inasmuch as the date of birth of petitioner No.1 is 23/11/2002 and that of petitioner No.2 is 1/1/1996. The petitioners are stated to be living in a "Live in Relationship".

(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".