JYOTI Vs. STATE OF HARYANA

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.1 to 3 to protect the life and liberty of the petitioners from private respondents.

(2.) Petitioner no.1 is stated to be born on 10/2/2002. Petitioner no.2 is stated to be born on 10/7/1998 and for the said purpose, reference has been made to Aadhaar cards (Annexure P-1 and P-2). It is stated that the petitioners are in a "Live in Relationship" since petitioner no.1/Jyoti was already married to respondent No.4/Ankit and had a baby girl out of the said wedlock whereas petitioner No.2/Naresh is unmarried.

(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".