ALKA SARIN, J. - (1.) Heard through video conferencing.
(2.) The present criminal writ petition has been filed under Article 226/227 of the Constitution of India for enforcement of fundamental right of the petitioners seeking protection of their lives and liberty as enshrined under Article 21 of the Constitution of India.
(3.) In brief, the relevant facts as stated in the petition are that both the petitioners are major, the date of birth of petitioner No.1 being 01.05.2002 and that of petitioner No.2 being 28.03.2001 as per their age proofs (Annexures P-1 and P-2). It is further stated that the petitioners are known to each other. Though petitioner No.2 has not attained marriageable age, they have started living together in live-in relationship w.e.f. 18.01.2021 and entered into an agreement dated 18.01.2021 to this effect. However, their relationship is not acceptable to respondent Nos.4 to 8 and they are threatening the petitioners with dire consequences and, as such, the petitioners moved a representation dated 18.01.2021 (Annexure P-4) to the Superintendent of Police, Jind (respondent No.2). However, no action has been taken thereon. The counsel for the petitioners would further contend that he limits his prayer in the present petition and would be satisfied, at this stage, if directions are issued for deciding the said representation in accordance with law.;