NAPISA Vs. STATE OF HARYANA

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 1/1/1988 and for this purpose, reference has been made to the Aadhaar card (Annexure P-1). Petitioner no.2 is stated to be born on 1/1/1993 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-Raj Khan and from the said wedlock five children were born and now four children namely, Ayan, Ahsan, Ayana and Ahsana are in the custody of respondent No.4 and one minor son namely Sohan is living with petitioner No.1. And as such, petitioner No.1 is in a live-in-relationship with petitioner No.2. The petitioners are Muslim by religion.

(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".