MAMTA Vs. U.T. CHANDIGARH

JUDGEMENT

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

(2.) Petitioner no.1 is stated to be born on 6/8/1992 and for this purpose, reference has been made to the Aadhaar card (Annexure P-1). Petitioner no.2 is stated to be born on 1/1/1994 and for the said purpose, reference has been made to the Aadhaar card (Annexure P-2). It is stated that the petitioners are in a "Live in Relationship". Petitioner No.1 had solemnized marriage with respondent No.4 and from the said wedlock one minor son namely Virat is living with petitioner No.1. Petitioner No.2 earlier married with a woman namely, Ujjala (since deceased) resident of Village of U.P. And as such, petitioner No.1 is in a live-in-relationship with petitioner No.2. Petitioner No.1 belongs to Chammar caste whereas petitioner No.2 belongs to Kori caste.

(3.) The learned counsel for the petitioners has stated that a coordinate 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".