(1.) The petitioners namely Gurdeep Singh and Baby Rani have approached this Court under Articles 226/227 of the Constitution of India for seeking protection of their life and personal liberty from private Respondents No. 4 to 7.
(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 Respondents No. 4 to 7 and as a result thereof, the private Respondents No. 4 to 7 is threatening the petitioners. A representation dtd. 12/6/2023 (Annexure P-3) against the threat extended at the hands of the private Respondents No. 4 to 7 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.