JAI NRAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Fearing for their lives and liberty at the hands of the private respondents, the petitioners who are in a live in relationship, have come up before this Court seeking protection through the State, by invoking their fundamental rights of life guaranteed under Article 21 of the Constitution of India.

(2.) Notices served upon the official respondents through the State's counsel. Given the nature of the order that this Court proposes to pass, neither the response of official respondents nor the issuance of notices to the private respondents is required.

(3.) Ld. Counsel for the petitioner has stated that petitioner No. 2 is a married woman and has voluntarily gone to the company of petitioner No. 1. He submits that the petitioners are facing grave danger from the private respondents and their lives be protected even though petitioner No. 2 is married to respondent No. 4.