Sheel Nagu, J.:— In this petition u/Art. 226 of the Constitution petitioners seek protection of their life, liberty and dignity arising out of the factual scenario that the petitioner No. 1- Poonam being major aged 21 years based upon Aadhar Card vide P/2 reflecting date of birth as 1/1/1998, is in live-in-relationship with petitioner No. 2 after seeking divorce from her husband and thus both apprehend becoming victims of honour killing arising from alleged societal indignation faced by respondent No. 5-Bharat Singh and his parents.
2. Reliance is placed on the decision of Apex Court in the case of Lata Singh v. State of UP reported in (2006) 5 SCC 475 and the fact that the concept of live-in-relationship has now received statutory recognition by the Protection of Women from Domestic Violence Act, 2005.
3. Considering aforesaid, this petition is disposed of by giving liberty to the petitioner to make a representation before the police authority in the event of any threat.
4. If such representation is preferred, it will be the duty of the police authority to ensure that the life, liberty and dignity of the petitioner is not put to jeopardy because of the acts of the respondent No. 5 and his parents.
5. This direction is passed in consonance with the judgment of the Apex Court in the case of Lata Singh v. State of Uttar Pradesh ((2006) 5 SCC 475 : AIR 2006 SC 2522).
6. No cost.