SIMRANJIT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India for directing respondents No. 2 and 3 to protect the life and liberty of the petitioners from the hands of private respondents No.4 and 5.

(2.) Learned counsel for the petitioners submits that both the petitioners are living together in live-in-relationship against the wishes of respondents No.4 and 5 and have sought protection of their life and liberty. They apprehend danger from respondents No.4 and 5. The petitioners have submitted a representation dtd. 6/6/2022 Annexure P-4 to the Senior Superintendent of Police, Batala.

(3.) On asking of this Court, Ms. Sakshi Bakshi, Assistant Advocate General, Punjab accepts notice on behalf of the State.