INDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petition herein, inter-alia, is for issuance of a writ in the nature of mandamus directing the respondents to protect the life and liberty of petitioners as they apprehended threat at the hands of private respondents No.4 to 10.

(2.) Facts, as pleaded in the petition succinctly are that petitioners are major and have been living together in a relationship for past few days. Petitioner No.1 is already married with Raju. The petitioner No.2 is also married with Pooran Devi and out of this wedlock one child is born. No divorce has been taken by the petitioners. In that sense, owing to their matrimonial discord, petitioners are living together in an arrangement, what they have termed as live-in-relationship.

(3.) Ever since they started together, private respondents No.4 to 10 have been threatening them with dire consequences. Apprehension is that relatives of the petitioners may take law into their own hands and even kill both petitioners by tracing them from wherever they are.