BANSHI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Conflict raised herein is the enforcement of fundamental rights of the petitioners to seek protection of their "life and liberty" as enshrined under Article 21 of the Constitution of India viz-a-viz a non marriageable girl as per Section 5 (iii) of the Hindu Marriage Act, 1955 deciding to be in a live in relationship. Boy aged 24 years and a girl aged 16 years and 09 months, claim herein to be purportedly in love with each other.

(2.) Notice of motion to the official respondents, at this stage only, is being issued. Mr. Bhupender Singh, DAG, Haryana, who has joined proceedings, on service of advance copy of the petition, accepts notice on behalf of State of Haryana.

(3.) Given the nature of the order being passed, there is no necessity to seek any return by the official respondents or even to serve the private respondents No.4 to 10.