SHANA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present criminal writ petition has been filed under Art. 226 of the Constitution of India seeking direction to respondent Nos.2 and 3 to provide protection to the lives and liberty of the petitioners at the hands of private respondents No. 4 to 9.

(2.) It has been averred that the date of birth of petitioner No.1 is 26/7/2000 while date of birth of petitioner No.2 is 1/1/1996. Copies of Aadhar Cards of petitioner Nos.1 and 2 to this effect are attached as Annexures P-1 and P-2 respectively.

(3.) It has been submitted that the marriage of the petitioners was solemnized on 6/6/2021 according to Muslim rites at Shahpur Masjid Bilaspur, District Yamunanagar. The marriage Certificate attached as Annexure P-3. Private respondents No. 4 to 9 are opposed to the marriage, as the petitioners had performed the marriage without their consent. The petitioners have submitted representation dtd. 8/6/2021 (Annexure P-7) to respondent No.2 seeking protection of their lives and liberty at the hands of the private respondent.