ARSHDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have knocked the doors of this Court Court, by filing the instant criminal criminal writ petition, under Article 226/227 of the Constitution of India, for issuance of directions directions to the official respondents N No.2 and 3, to protect the lives and liberty of the petitioners petitioners, and to restrain the private respondents nts No.4 No. to 8, from harassing the petitioners petitioners, or interfering in their peaceful 'live ive-in-relationship'.

(2.) Learned counsel for the petitione petitioners submits that the petitioner tioner No.1 is of 19 years and the petitioner No.2 o.2 is of 18 years. To substantiate his submission, he has placed reliance on Aadha Aadhaarr Cards of both the petitioners, petitioners which ch are annexed as Annexures P-1 P 1 and P P-2, respectively, with the instant criminal writ petition. It is further averred, that there is no blood relationship between them and they are living together in a 'live-in-relationship' and they are receiving continuous threats from the private respondents concerned. They have also approached the official official respondents by filing representation dtd. 24/12/2024 (Annexure P-3).

(3.) Notice of motion.