SHAMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case is being taken up for hearing through Video Conferencing due to Covid-19 pandemic.

(2.) Prayer in this Criminal Writ Petition under Article 226/227 of the Constitution of India is for the issuance of a writ in the nature of Mandamus for directing respondent Nos.2 and 3 to protect the life and personal liberty of the petitioners at the hands of respondent Nos.4 and 5 and also not to interfere in the matrimonial lives of the petitioners at the behest of respondent Nos.4 and 5 and other relatives and friends.

(3.) Learned counsel contends that the petitioners fulfill all the conditions under the Hindu Marriage Act so as to entitle them to get married. Petitioner No.1 is 24 years of age while petitioner No.2 is 25 years of age as is evident from their Aadhar Cards Annexure P/1 and P/2, in which the year of birth of petitioner No.1 is mentioned as 1997 while the date of birth of petitioner No.2 is mentioned as 30/8/1996.