PRANJAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the petition filed under Article 226 of the Constitution of India, the petitioners seek directions to provide protection to the life and liberty from the private respondents No.4 to 6 on account of their marriage, which has taken place on 8/6/2022 as per Hindu Rites and rituals at Maa Naina Devi Jan Kalyan Sanstha (Regd.), Sector 4, Panchkula. The marriage certificate has been appended as Annexures P-3 and the marriage photographs have been appended as Annexure P-4.

(2.) The petitioners are stated to be major, as the date of birth of petitioner No.1 is 28/11/1995 as per Aadhaar Card (Annexure P-1) and the date of birth of petitioner No.2 is 1/7/2002 as per Aadhaar Card (Annexure P-2). A representation dtd. 8/6/2022 (Annexure P-5) has also been filed with respondents No.2 in this regard.

(3.) Mr. Pankaj Mulwani, DAG, Haryana accepts notice on behalf of the respondents/State. Copy of the paper-book be supplied to him during the course of the day.