SANJAY 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 petitioner No.l namely, Sanjay son of Devender, aged about 18 years and petitioner No.2 namely, Bariya Ranjnaben Rasiyabhai @ Aanjnaben daughter of Rasiyabhai, aged about 19 years praying for issuance of writ in the nature of mandamus directing respondents No.2 and 3 to protect their life and liberty at the hands of respondents No.4 to 6.

(3.) It has been contended that both the petitioners met with each other on Facebook and as they know each other since long time, they fell in love and decided to marry. However, petitioner No.l is 18 years of age whereas petitioner No.2 is 19 years of age. Though both of them are major but they are not of marriageable age. They have contended that they are living in live-in-relationship and would marry as and when they would attain marriageable age. It has been alleged that the parents of petitioner No.2 wanted to marry her with some another boy which was not acceptable to petitioner No.2. She tried to persuade her family members but they did not budge. Having no other alternative, the petitioners decided to reside with each other in live-in-relationship. Their relationship is not acceptable to their family members and hence, they are being issued threat time and again. Apprehending danger, they moved a representation to the Superintendent of Police, Mahendergarh but no action has been taken on the same. Having no other alternative, they approached this Court by filing the present petition.