AJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The present criminal writ petition has been filed under Article 226 of the Constitution of India for enforcement of fundamental rights of the petitioners seeking protection of their life and liberty as enshrined in Article 21 of the constitution of India .

(3.) In brief the relevant facts are that petitioner No.1 is aged about 20 years and petitioner No.2 is aged 17 years and 6 months. It has been averred in the petition that the petitioners have known each other since the last two and a half years and decided to solemnize their marriage. On 16.06.2020, the petitioners solemnized their marriage at Yamuna Nagar against the wishes of their parents and relatives. It has been further averred that both the petitioners belong to different castes as petitioner No.1 is ScheduledCaste and petitioner No.2 belongsto Backward Class. The petitioner No.1 is doing agricultural labour work at village Sasouli and petitioner No.2 is doing the work of stitching and they both can bear the burden of matrimonial life.