NASEEM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners namely Naseem and Makhan 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 Respondents No. 4 to 6.

(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 6 and as a result thereof, the private Respondents No. 4 to 6 is threatening the petitioners. A representation dtd. 6/6/2023 (Annexure P-3) against the threat extended at the hands of the private Respondents No. 4 to 6 already stands submitted by the petitioners to the Respondent No.2-Superintendent of Police, Sirsa.

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