BABITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Both the petitioners are present through Video Conferencing and identified by their counsel. They seek protection of their life and liberty by contending that both of them having attained the age of majority, having married each other against the wishes of their respective family members respondent Nos.4 to 6 and so seek appropriate protection from the authorities. They submitted a representation (Annexure P-4) in this regard to the Superintendent of Police, Mini Secretariat, Bhiwani and the Station House Officer, Police Station Sadar Bhiwani, District Bhiwani on 02.11.2020, but are still apprehensive about their security in view of the apparent inaction and alleged clout of their family members-respondents.

(2.) Both of them do appear to have crossed the age of majority as seen from the copies of documents filed and have married each other in support of which, Marriage Certificate issued by "Shri Bhramari Devi Jyotish Anusadhan Kender, Mansa Devi Market, Sector-4, Panchkula" (Annexure P-3) has been placed on record.

(3.) For the aforesaid reasons, this appears to be a fit case for this Court to invoke the inherent powers under Section 482 of the Cr.P.C. and in view of the mandate contained in Article 21 of the Constitution of India to protect the citizen's right to life and liberty.