AARTI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner No.l-Aarti aged 20 years and petitioner No.2-Tushar aged 19 years and 5 months have approached this Court seeking issuance of a direction to official respondents to protect their lives and liberty as they apprehend threat to the same at the hands of respondents No.4 to 8 (relatives of petitioner No.l), having married against their wishes.

(2.) It is the case of petitioners that they solemnized marriage on 26/9/2021 after running away from their homes. However, neither any marriage certificate is annexed with the petition nor any photographs of the marriage have been annexed nor any particulars are forthcoming as to where the marriage was solemnized.

(3.) Vide order dtd. 1/10/2021, the matter was adjourned to enable the petitioners to furnish the requisite information. The order dtd. 1/10/2021 reads as follows: