POOJA Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of this petition, the petitioners seek protection of their lives and personal liberties in view of the fact that they have not solemnized their marriage so far and are living in the live-in relationship and are under eminent threats at the hands of respondents No.4 to 8.

(2.) It is stated that both the Petitioners are major. Respondent No. 4 is the husband of petitioner No. 1 and their relation is strained, in as much as that the petitioner No. 1 had been residing separately from respondent No. 4, who is a habitual criminal and a drug addict. Respondent No. 4 is presently confined in Central Jail, Tihar, New Delhi in a criminal case. It is stated that out of the wedlock of petitioner No. 1 and respondent No. 4, there are two children, who are presently with petitioner No. 1. It is further submitted that private respondents were harassing and maltreating petitioner No. 1, consequently, Petitioner No. 1 alongwith her children, left her matrimonial home and started living with Petitioner No. 2, who has accepted the children and is looking after the petitioner No. 1 as well as the children.

(3.) It is stated that the petitioner No. 2 is capable of looking after petitioner No. 1 alongwith her minor children; as the petitioner No. 2 is having a tea stall shop in Karnal and is earning Rs.15,000.00 per month. It is also stated that the petitioner No. 2 does not have any moveable and immovable property except that he has received share from his parents.