SATVEER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners namely Satveer Kaur and Mahinder Singh have approached this Court under Articles 226/227 of the Constitution of India for seeking protection of their life and personal liberty from private Respondent No. 4.

(2.) Learned counsel for the petitioners INTER ALIA contends that the petitioners are major and are staying together in live-in relationship. However, their relationship is not acceptable to the private Respondent No. 4 and as a result thereof, the private Respondent No. 4 is threatening the petitioners. A representation dtd. 12/6/2023 (Annexure P-3) against the threat extended at the hands of the private Respondent No. 4 already stands submitted by the petitioners to the Respondent No.2- Sr. Superintendent of Police, Mansa.

(3.) The petitioners apprehend threat to their lives and claim that there is a constant danger of being implicated in a false case.