AKSHAY KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present criminal writ petition has been filed under Article 226/227 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 11.

(2.) It has been averred that the date of birth of petitioner No.1 is 1/8/2000 while date of birth of petitioner No.2 is 12/7/2002. Copies of Aadhar Cards of petitioner Nos.1 and 2 to this effect are attached as Annexures P-4 and P-2 respectively.

(3.) It has been submitted that the marriage of the petitioners was solemnized on 25/2/2022 according to Hindu Rites at Shri Bhramri Devi Jan Kalyan Sanstha, Mansa Devi Market, Sector-4, Panchkula. The marriage Certificate attached as Annexure P-5. Private respondents No. 4 to 11 are opposed to the marriage, as the petitioners had performed the marriage without their consent. The petitioners have submitted representation dtd. 10/5/2022 (Annexure P-6) to respondent No.2 seeking protection of their lives and liberty at the hands of the private respondent.