BHAWNA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Article 226 of the Constitution of India for directing respondent Nos.2 and 3 to protect the life and liberty of the petitioners.

(2.) It is the case of the petitioners that they both are major inasmuch as petitioner No.1 was born on 21/9/1994 and petitioner No.2 was born on 31/8/1992, and have married each other on 22/6/2022, with their free consent and without any pressure and that this is their first marriage. Reliance has been placed upon Aadhaar Cards (Annexures P-1 and P-2), the Marriage Certificate (Annexure P-3) and Photographs (Annexure P-4). It is also stated by the learned counsel for the petitioners that a detailed representation dtd. 22/6/2022 (Annexure P-5) has also been given to respondent No.2 with regard to the same.