MAMTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India for directing respondents No. 1 to 3 to protect the life and liberty of the petitioners from the hands of private respondents.

(2.) Learned counsel for the petitioners states that though petitioner No. 2 is major, age of petitioner No. 1-Mamta, is 17 years and 10 months and want to marry each other after attaining the age of majority of petitioner No. 1 but the family members of petitioner No. 1 are against their relationship. She further submits that both the petitioners have been living together in live-in relationship at the address of petitioner No. 2 and facing threat from the family members of petitioner No. 1 and in this regard, they have also moved a representation dtd. 30/8/2021 (Annexure P-3) to Senior Superintendent of Police, Sangrur-respondent No. 2.

(3.) Learned counsel for the petitioners further submits that the petitioners are living in a constant danger as they have every apprehension that respondents No. 4 to 10 would catch them and carry out their threats and might go to the extent of even committing their murder. The petitioners are, therefore, running from pillar to post for protection of their life and liberty.