SHEETAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The present criminal writ petition has been filed under Article 226 of the Constitution of India for enforcement of fundamental right of the petitioners seeking protection of their life and liberty as enshrined under Article 21 of the Constitution of India. the date of birth of petitioner No.1 is 8/5/2003 (copy of the Aadhaar card is appended as Annexure P-1) and that of petitioner No.2 is 5/5/2001 (copy of the Aadhaar card is appended as Annexure P-2). Petitioner No.2 is three months and two weeks short of turning 21 years. It has further been averred that both the petitioners have developed a liking for each other and decided to solemnize their marriage. It has further been averred that the petitioners have tried their level best to convince their parents, however, the parents refused to accept their alliance and rather started threatening the petitioners that they would be eliminated. Both the petitioners belong to different castes and hence apprehend danger to their life and liberty. The petitioners solemnized their marriage on 7/1/2022 in accordance with Hindu Rites and Rituals. Since the petitioners are apprehending danger to their life and liberty, a representation was also sent to respondent No.2 on 7/1/2022 (Annexure P-5). However, no action has been taken qua the same.

(3.) Learned counsel for the petitioner would contend that at this stage the petitioners would be satisfied if a direction is issued to respondent No.2 to take a decision on the representation dtd. 7/1/2022 (Annexure P-5) in accordance with law. he service on respondent Nos.4 to 9 is dispensed with, at this stage, as the matter is not being decided on merits.