MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Articles 226/227 of the Constitution of India for issuance of directions to respondent Nos.2 and 3 to protect the life and liberty of the petitioners.

(2.) Petitioner no.1 is stated to be born on 17/10/2002 and for this purpose, reference has been made to Aadhaar card (Annexure P-1). Petitioner no.2 is stated to be born on 1/1/2003 and for the said purpose, reference has been made to Aadhaar card (Annexure P-2). It is submitted that the petitioners are in a "Live in Relationship" and they wanted to marry each other against the wishes of their family members on attaining the age of majority.

(3.) Learned counsel for the petitioners has stated that a co-ordinate Bench of this Court in a judgment dtd. 18/5/2021 passed in CRWP-4521-2021 titled as "Pardeep Singh and another vs. State of Haryana and others" has granted protection in a case where the petitioners were living in a "Live in Relationship".