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

(2.) Petitioner no.1 is stated to be born on 21/12/1986 and for this purpose, reference has been made to the Aadhaar card (Annexure P-1). Petitioner no.2 is stated to be born on 23/3/1998 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.1 had solemnized marriage with respondent No.4 and from the said wedlock four children were born. And as such, petitioner No.1 is in a live-in-relationship with petitioner No.2.

(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".