DEVENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners herein have approached this Court seeking issuance of directions to the official respondents to take necessary measures to protect life and liberty as they apprehend threat to the same at the hands of private respondents No.4 to 6.

(2.) Pleaded case of the petitioners is that petitioner No.1, namely, Devender is aged 32 years and is married and out of wedlock, two children have been born. Petitioner No.2, Kamlesh Devi is aged 38 years and was married to Sh. Pawan Kumar and who died in the year 2016. Out of such wedlock, three children were born.

(3.) Petitioners are now stated to be in a live-in-relationship.