MUMTAZ BEGUM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Article 226/227 of the Constitution for issuance of a writ in the nature of mandamus directing the official respondents to protect the life and liberty of the petitioners at the hands of respondents No.4 to 6.

(2.) Learned counsel for the petitioners submits that the petitioners are major and living together in a live-in relationship and that they intend to marry each other. He further submits that parents of petitioner No.1 were informed, but they are issuing threats to the petitioners regarding their live-in relationship. The petitioners have already submitted a representation dtd. 8/8/2022 (Annexure P-3) to respondent No.2-Senior Superintendent of Police, SAS Nagar (Mohali), for redressal of their grievance, but no action has been taken thereupon.

(3.) Learned counsel for the petitioners further submits that the petitioners are living in a constant danger as they have every apprehension that the private respondents would catch them and carry out their threats and might go to the extent of even committing their murder.