JASWANT SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2022-10-97
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 07,2022

JASWANT SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

NIDHI GUPTA,J. - (1.)Prayer in the instant petition filed under Article 226 of the Constitution of India is for issuance of directions to Respondents No.2 and 3 to protect the life and liberty of the petitioners, who have married against the wishes of private Respondents i.e. Respondents No.4 to 13.
(2.)Petitioner No.1-Jaswant Singh is stated to be born on 5/12/2002 and for this purpose, reference has been made to Aadhaar Card (Annexure P-1). Petitioner No.2-Manisha is stated to be born on 14/10/1997 and for the said purpose, reference has been made to Aadhaar Card (Annexure P-2). It is stated that the petitioners are in a "Live in Relationship".
(3.)Learned counsel for the petitioners has stated that a co-ordinate Bench of this Court in a judgment dtd. 18/5/2021 passed in CRWP-4521- 2021 titled as "Pardeep Singh and another vs. State of Haryana and others" has granted protection in a case where the petitioners were living in a "Live in Relationship".


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