SHALU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the instant petition filed under Article 226 of the Constitution of India is for issuance of directions to respondents No.2 and 3 to protect the life and liberty of the petitioners, who are living in live-in relationship against the wishes of private respondents i.e. respondents No.4 to 6.

(2.) Petitioner No.1-Shalu is stated to be born on 1/4/1991 and for this purpose, reference has been made to Aadhaar Card (Annexure P-1). Petitioner No.2-Sanjiv is stated to be born on 4/2/1991 and for the said purpose, reference has been made to Aadhaar Card (Annexure P-2). It is stated that the petitioners are in a "Live in Relationship".

(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