BABITA KUMARI Vs. STATE OF PUNJAB

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 provide protection of life and liberty to the petitioners, who are living in live-inrelationship, against the wishes of private respondents No.4 to 8.

(2.) Learned counsel for the petitioners submits that petitioner No.1 ' Babita Kumari, aged 18 years and petitioner No.2 ' Keso Lal, aged 20 years, who is not a major, are living in live-in-relationship against the wishes of their family members, arrayed as respondents No.4 to 8. It has further been submitted that private respondents are threatening to interfere in the life of the petitioners. Hence, they are seeking protection in that regard and have approached this Court by way of filing the instant petition. Notice of motion.

(3.) On the asking of Court, Mr. M.S. Bajwa, DAG, Punjab, accepts notice on behalf of respondents No.1 to 3.