ANJALI DEVI 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 6.

(2.) The date of birth of petitioner No.1 is 1/12/1999, whereas, the date of birth of petitioner No.2 is 10/4/2002.

(3.) In the context of threat perception at the hands of private respondents No.4 to 6, petitioners have allegedly moved representation dtd. 29/9/2022 (Annexure P-3) to the Superintendent of Police, Kaithal (respondent No.2), wherein, the apprehension to their lives has been expressed, however, it is stated that no action has been taken.