KHUSHPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant criminal writ petition has been filed under Article 226 of the Constitution of India for issuance of directions to the officials respondents No.1 to 3 to initiate action on the representation dtd. 18/6/2022 (Annexures P- 3) submitted to the official respondents No.2-Senior Superintendent of Police Rupnagar for protecting of the life and liberty of the petitioners and with a further direction that the private respondents should not interfere in the personal life of the petitioners.

(2.) Learned counsel appearing on behalf of the petitioners has contended that the petitioner No.2 is a minor and wishes to marry petitioner No.1 of her own accord upon attaining the age of majority. It has been alleged that currently the minor is living in live-in-relationship with petitioner No.1-Khushpreet Singh and both the petitioners are running pillar to post to save their lives from the hands of respondent Nos.4 to 15. It is further submitted that the petitioners are not earlier married to any other person.

(3.) Reference can be made to certain orders/judgements of this Court passed in CRWP-2238-2021 titled as Priyanka and Another Vs. State of Haryana and Ors decided on 5/3/2021, wherein the minor who was in a live-in-relationship was extended an indulgence; a similar order had been passed in CRWP-6660-2020 titled as Jyoti Vs. State of Haryana and Ors decided on 1/9/2020; CRWP-3990-2020 titled as Roopa Vs. State of Haryana and Ors decided on 22/6/2020; CRWP-1525-2020 titled as Sarabjeet Kaur and Another Vs. State of Punjab and Ors decided on 12/2/2020; CRWP-29048-2019 titled as Navpreet Kaur and Another Vs. State of Punjab and Ors decided on 4/10/2019. A reference can also be made to the judgement of this Court reported as 2019(4) RCR (Civil) 183 titled as Jashanpreet Kaur and Another Vs. State of Punjab and Ors.