NAVYA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Article 226 of the Constitution of India for directing respondent Nos.2 and 3 to protect the life and liberty of the petitioners.

(2.) The petitioners are living in "Live in Relationship". It has been stated that date of birth of petitioner No.1 namely Navya is 1/10/2003 as is apparent from her Aadhaar Card (Annexure P-1). The date of birth of petitioner No.2 namely Saleem is 4/1/2001 as is apparent from his Aadhaar Card (Annexure P-2). Although, petitioner No.2 is major but is not of marriageable age. Both the petitioners are unmarried and are living in "Live in Relationship" out of their free will and without any pressure. It has further been stated that the petitioners have given a detailed representation dtd. 5/10/2021 (Annexure P-3) to respondent No.2-Commissioner of Police, Jalandhar.

(3.) This Court has considered the facts as stated in the petition as well as the accompanying Annexures. This Court is aware of the fact that petitioner No.2 is not of marriageable age and that petitioners even as per their own case have not married and are living in "Live in Relationship".