FARHEEN SAINI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The instant Criminal Writ Petition has been filed by the Petitioners under Article 226 of the Constitution of India, read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter "Cr.P.C.") seeking issuance of Writ of Mandamus for direction to Respondent No. 2 to the protect the life and liberty of the Petitioners from Respondents No. 3 to 5.

(2.) The brief background of the case is that the Petitioner No. 1 and Petitioner No. 2 were in love affair for a long time. Petitioner No. 1 is an educated Muslim girl, aged about 26 years, her date of birth being 15/3/1995, as per her high school certificate, and Petitioner No. 2 is a Hindu boy aged about 24 years, his date of birth is 31/7/1997, according to the Marriage Certificate. The Respondents No. 3 to 5 are the brother and uncles (mama), respectively of Petitioner No. 1. Petitioner No. 1 had expressed her intentions to solemnize marriage with the Petitioner No.2, however, the Respondents No. 3 to 5 were not ready for the same and used to pressurize, force and compel her to give her consent to marry a Muslim boy.

(3.) On 11/12/2021, Respondents No. 3 to 5 had mercilessly beaten up Petitioner No. 1 and were planning to perform her marriage to some unknown person. To save her life, Petitioner No. 1 left her parental house on 12/12/2021 and joined the company of Petitioner No. 2 with her own free will and consent.