HARNARESH SINGH GILL,J. - (1.) Case is taken up for hearing through video conferencing. 1. This petition has been filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing respondents No. 2 and 3 to protect the life and liberty of the petitioners from the hands of respondents No. 4 to 7.
(2.) Status report by way of affidavit of Deputy Superintendent of Police, Kalayat, District Kaithal, filed in the Registry, is taken on record.
(3.) Learned counsel for the petitioners states that petitioner No. 1 is the wife of respondent No. 4 and they have a child, who has been residing with respondent No. 4. She further submits that there is a matrimonial dispute between the husband and wife. Respondent No. 4 is a drunkard and used to beat his wife-petitioner No. 1 and also extended threats to kill her. Petitioner No. 1 also filed a petition under Section 13 of the Hindu Marriage Act, 1955 against respondent No. 4. She further submits that both the petitioners are known to each other since long and have been living together in live-in relationship and facing threat from respondents No. 4 to 7. In this regard, the petitioners have also moved a representation dated 01.12.2020(Annexure P-3) to Superintendent of Police, Kaithal-respondent No. 2 but no action has been taken on the same so far.;