MOHD.ILIYASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case heard via video conferencing.

(2.) By this petition, the petitioners seek protection of life and liberty at the hands of respondents no.4 to 12, upon the petitioners having married each other (as contended) against the wishes of the said respondents, on 2/1/2021.

(3.) On 7/1/2021, the following order had been passed by this court:-