EKTA RANI 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.2 and 5 to initiate action on the representation dtd. 18/4/2022 (Annexure P-3) submitted to the official respondents No.2 to 5 for protecting of the life and liberty of the petitioners from the private respondent No.6 to 11.

(2.) Learned counsel appearing on behalf of the petitioners has contended that the petitioner No.2 is a minor and presently the petitioner are residing in live-in-relationship. However, their relationship is not acceptable to the private respondents No. 6 to 11 and as a result thereof, the private respondents are threatening the petitioners. A representation against the threat extended at the hands of the private respondents already stand submitted by the petitioners to the Senior Superintendent of Police, Fazilka, Senior Superintendent of Police, Ferozepur, S.H.O. Police Station Amir Khas, District Fazilka and S.H.O. Police Station Mamdot, District Ferozepur (Annexure P-3).

(3.) I have considered the submissions advanced by leaned counsel appearing on behalf of the petitioners and have gone through the documents appended along with the petition.