Jasvir Kaur & Another vs State Of Punjab And Others

Tejinder Singh Dhindsa. J

Petitioners seek a Mandamus to direct the official respondents to protect their life and liberty by voicing an apprehension and threat to the same at the hands of respondents no.4 to 7.

During the course of arguments it has come forth that petitioner no.1 aged 32 years is married to Harpal Singh/respondent no.4. Out of the wedlock two children have been born. Likewise, petitioner no.2 is aged 33 years and is married to Jaspinder Kaur and out of such wedlock one female child has been born.

Petitioners are now stated to be in a live-in relationship. Petitioner no.1 has left her matrimonial home and even the two minor children have been left to be taken care of by her husband.

Likewise, petitioner no.2 has also chosen to leave the company of his wife who is now taking care of the minor female child.

This Court under no circumstances can approve the relationship/liaison between the parties. The marriage of both petitioners no.1 and 2 have not been dissolved by any competent court.

Even otherwise, pleadings on record are wholly insufficient for this Court to infer any imminent danger and threat to the life and liberty of the petitioners.

Counsel made an attempt to impress upon this Court that respondent no.4/Harpal Singh, husband of petitioner no.1 has strong political links and accordingly the petitioners fear for their life. Even such contention is not corroborated by any specific and categoric averments made in the petition.

In the totality of the circumstances, no intervention in the matter is called for.

Petition is dismissed.