Jaswinder Kaur And Another vs State Of Punjab And Others

Tejinder Singh Dhindsa, J

This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

Instant petition has been filed seeking a mandamus for directing the official respondents to protect the life and liberty of the petitioners by voicing an apprehension and threat to the same at the hands of private respondents No. 4 to 7.

Counsel for the petitioners has been heard at length.

Petitioner No.1 is a lady aged 40 years. She is the wife of private respondent No.4. As per counsel two children were born out of the wed lock. Elder is a daughter who is stated to be already married. Younger is the son who is currently in the company of his father.

Case projected is that petitioner No.1 was subjected to harassment at her matrimonial home and under such circumstances she has taken shelter with petitioner No.2 who is aged 23 years.

Petitioners are now stated to be in a live-in relationship.

During the course of arguments it has also transpired that petitioner No.1 had filed a divorce petition but the same was withdrawn in the year 2019.

Counsel has not been able to satisfy this Court as regards the financial resources available with petitioner No.2 so as to sustain the relationship that he is currently in with petitioner No.1.

This Court under no circumstances approves of such relationships/liaison.

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

No intervention in the matter is warranted.

Petition dismissed.