JAMSHED ALI Vs. STATE OF HARYANA

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 in the year 1990 and for this purpose, reference has been made to the Aadhaar card (Annexure P-1). Petitioner no.2 is stated to be born in the year 2000 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.2 had solemnized marriage with one Subin son of Akhtar as per Hindu rites and custom and the said marriage was dissolved on 15/7/2022 at the Panchayat level. The copy of affidavit dtd. 15/7/2023 is annexed as Annexure P-3 to the petition. And as such, petitioner No.2 is in a live-in-relationship with petitioner No.1.

(3.) The 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".