TWINKLE Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India for issuance of direction to respondent Nos. 1 to 3 to protect the life and liberty of the petitioners at the hands of respondent Nos. 4 to 6, as they are residing together in a 'live-in relationship' and apprehending threat on account thereof.

(2.) Learned counsel for the petitioners while referring to Affidavit of petitioner Nos. 1 and Aadhar Card of petitioner No.2 submits that both the petitioners are major but petitioner No.2 is not of marriageable age as per the Hindu Marriage Act. Learned counsel further submits that the petitioners are in a 'live-in relationship', on account of which respondent Nos.4 to 6 are giving threat to eliminate and implicate them in a false case.

(3.) Learned counsel for the petitioners limits his prayer to the extent that the petitioners would be satisfied if respondent No.2- Superintendent of Police, Karnal, District Karnal is directed to look into the representation dtd. 15/9/2022 (Annexure P-3), submitted by the petitioners in this regard and take appropriate action on the same.