SIMRANJEET KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) [The aforesaid presence is being recorded through video conferencing since the proceedings are being conducted in virtual court.]

(2.) The petitioners have approached this Court by way of the present criminal writ petition under Article 226 of the Constitution of India for issuance of directions to the official respondents No. 2 to 4 to protect their life and liberty from the hands of respondents No. 5 to 7, who are opposing their live-in relationship.

(3.) Brief facts of the case are that parents of petitioner No.l-Simranjeet Kaur got her married with respondent No. 7 on 29/7/2018 against her wishes and out of that wedlock, a child was born. Petitioner No.l was not happy with her marriage. It is alleged that respondent No. 7 used to harass her mentally and physically, therefore, she left her matrimonial home. Presently, she is residing with petitioner No.2 in live-in relationship. It is averred in the writ petition that respondents No. 5 to 7 turned against alliance of the petitioners and threatening them to eliminate. The petitioners apprehend that the private respondents would cause harm to them, therefore, they submitted a representation dtd. 13/8/2021 (P-3) to the Superintendent of Police, Jind- respondent No.2, whereupon no action has been taken. Hence, the present writ petition.