Suneet Kumar, J. - (1.) Heard learned counsel for the parties. By means of instant writ petition, petitioner is seeking following relief : (1) Issue a writ, order or direction in the nature mandamus commanding to the respondent authorities shall not interfere in the liberty of the petitioners to life as husband and wife of their living in relationship, it is further prayed that this Hon'ble Court may graciously be pleased to guardian of the petitioners or any causes disturbance to the peaceful living of petitioners or in any way harass or humiliated the concerned respondent nos. 1, 2 and 3 shall provided immediate protection to them.
(2.) It is sought to be urged by learned counsel for the petitioner that the first petitioner is already married to one Sanjay Kumar solemnized on 30 May 2016, which according to the first petitioner was against her wishes. The petitioners, who were having live in-relationship for the past five years, have eloped and they intend to marry, therefore, seek protection.
(3.) It is sought to be urged on behalf of the petitioners that though the first petitioner is already married and her marriage subsist in law, however, the petitioners have a right to live in-relationship, therefore, are entitled to protection.;