PARAMJEET KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) This petition has been filed by the petitioners namely, Paramjeet Kaur and Rajesh Kumar praying for protecting their life and liberty and restraining the private respondents No.4 to 7 from harassing and interfering in their peaceful life.

(3.) It has been contended that petitioner No.2 is divorcee and he has been granted a decree of divorce vide order dtd. 17/12/2019 passed in a petition titled as Chanchal Rani Vs. Rajesh Kumar. So far petitioner No.1 is concerned, there is no legal separation between her and her husband.