LAWS(P&H)-2023-6-16

SANDEEP KAUR Vs. STATE OF PUNJAB

Decided On June 12, 2023
Sandeep Kaur Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Articles 226/227 of the Constitution of India for issuance of directions to respondent No.2 to protect the life and liberty of the petitioners.

(2.) Petitioner no.1 is stated to be born on 15/2/1992 and for this purpose, reference has been made to Aadhaar card (Annexure P-1). Petitioner no.2 is stated to be born on 20/9/1990 and for the said purpose, reference has been made to Aadhaar card (Annexure P-2). It is submitted that the petitioner no.1-Sandeep Kaur was married to one Gurinder Singh and Petitioner no.2 Ravinder Singh was married to one Tejinder Kaur. Petitioner no.1 was also having one minor daughter and her husband had left her. It is stated that the petitioners are in a "Live in Relationship" and they wanted to marry each other against the wishes of their family members.

(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".