POONAM 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.1 namely, Poonam daughter of Raghuveer Lal, aged about 22 years and petitioner No.2 namely, Vipin son of Ratan Singh, aged about 20 years praying for issuance of writ in the nature of mandamus directing the official respondents to protect their life and liberty at the hands of respondents No.4 to 7 as in accordance with law.

(3.) It has been contended that the petitoiners are major and are of mature mind and they are in love with each other. Petitioner No.1 is 22 years of age whereas petitioner No.2 is 20 years of age and thus, not of marriageable age. However, as respondent No.4 father of petitioner No.1 compelled her to marry with some old aged boy against her wishes, she left her house and started living with petitioner No.2 in live-in- relationship.Their live-in-relationship is not acceptable to respondents- family members and hence, they are issuing threat to their life and liberty time and again.