JASBIR KAUR 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 No.1 and 4 to protect the life and liberty of the petitioners.

(2.) Petitioner is stated to be born in the year 1987 and for this purpose, reference has been made to Aadhaar card (Annexure P-1). Petitioner was married to respondent no.5 in the year 15/3/2012 and out of this wedlock three children were born. Respondent no.5 used to beat the petitioner due to which they started living separately and with the intervention of the Panchayat and respectable persons they got a Panchayati Divorce. Copy of the same is Annexure P-2. Petitioner is residing with Chimal Lal who had also taken divorce from his wife Seema Rani vide Panchayati Divorce Annexure P-3. It is submitted that the petitioner and said Chiman Lal are in a "Live in Relationship" and they wanted to marry each other.

(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".