NIRBHEY SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners, claiming to be in live-in-relationship, are before this Court seeking issuance of an appropriate writ and/or directions to protect their lives and liberty apprehending threat from the parents and relatives of female partner (petitioner No.2), who are stated to be not happy with their relationship.

(2.) On a pointed court query with regard to the status of previous marriage of the live-in partners, learned counsel representing them states that as has been pleaded in the petition, the petitioner No.1 (male partner) is though married but his wife has deserted him to live with another partner. Out of his wedlock, he has two children i.e. son aged 19 years old and daughter aged 16 years old, who are in his custody. While on the other hand, petitioner No.2 is stated to be a widow and out of her wedlock she too is blessed with two children i.e. two sons aged 12 years and 7 years, respectively.

(3.) Learned counsel for the petitioners submits that the live-in-relationship is merely for the sake of better upbringing of the four children. Both the petitioners have decided to live under the same roof for providing them better co-parenting.