GURPREET SINGH Vs. STATE OF PUNJAB

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 and 3 to protect the life and liberty of the petitioners.

(2.) Petitioner no.1 is stated to be born on 2/5/1976 and for this purpose, reference has been made to Aadhaar card annexed to the petition. Petitioner no.2 is stated to be born on 1/1/1989 and for the said purpose, reference has been made to a copy of School Certificate (Annexure P-2) annexed to the petition. It is stated that the petitioners are in a "Live in Relationship", petitioner No.1 had solemnized marriage with respondent No.7-Nirmal Kaur and petitioner No.2 is married to respondent No.4-Dev Raj. Now both 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 "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".