JEEVAN JYOTI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Article 226 of the Constitution of India for issuance of direction to respondent nos.1 to 4 to protect the life and liberty of the petitioners.

(2.) Petitioner no.1 is stated to be born on 4/10/1999 and for this purpose, reference has been made to Aadhaar Card (Annexure P-1) and Matriculation Certificate (Annexure P-3). Petitioner no.2 is stated to be born on 20/7/1989 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 respondent No.8 and respondent No.8 was not keeping her well, therefore, she has left the company of respondent No.8 out of her own choice. It is further submitted that no legal divorce has been taken by petitioner No.1 from respondent No.8-Ashok Kumar, who is husband of petitioner No.1 and the petitioners intend to marry each other after the legal divorce has been taken by petitioner No.1 from respondent No.8.

(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".