BABLI Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) Petitioner no.1 is stated to be born on 10/10/2002 and for this purpose, reference has been made to Secondary Examination Certificate (Annexure P-1). Petitioner no.2 is stated to be born on 10/12/2000 and for the said purpose, reference has been made to Aadhaar card (Annexure P-3). It is stated that the petitioners are in a "Live in Relationship".

(3.) Learned counsel for the petitioners has submitted that petitioner no.1 was earlier married to one Rajender and she has filed petition under Sec. 13-B of the Hindu Marriage Act, 1955 and the said case is now fixed for 7/9/2022 for the purpose of recording joint statement on second motion and reference in this regard has been made to order dtd. 7/3/2022 (Annexure P-5). It is further submitted that petitioner No.2 was earlier married to one Neha and decree of divorce has already been granted to him vide judgment dtd. 21/2/2022 (Annexure P-6) in a petition filed by him under Sec. 13-B of the Hindu Marriage Act, 1955.