JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Articles 226 of the Constitution of India for issuance of appropriate directions to official respondents No.2 and 3 to protect the life and liberty of the petitioners from private respondents No.4 and 5.

(2.) Petitioner no.1 is stated to be born on 15/5/1980 and for this purpose, reference has been made to the Aadhar Card (Annexure P-1). Petitioner no.2 is stated to be born on 6/8/1984 and for the said purpose, reference has been made to Aadhaar card (Annexure P-2). It is stated that the petitioners are in a "Live in Relationship" since petitioner no.1-Jagtar Singh had earlier solemnized a marriage but his wife had died few years back and the children born out of this wedlock are residing with him (petitioner No.1) whereas petitioner No.2 was earlier married to one Harcharan Singh and had filed a petition seeking mutual divorce under Sec. 13-B of the Hindu Marriage Act. The a child born out of this wedlock is residing with his father-Harcharan Singh.

(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".