VANDANA KUMARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition, filed under Article 226 of the Constitution of India, is for issuance of directions to official respondents to protect the life and liberty of the petitioners as petitioner No.1 has performed marriage with petitioner No.2 against the wishes of her parents and other family members and the petitioners are apprehending threat to their life and liberty at their instance.

(2.) Learned counsel for the petitioners submits that petitioner No. 1 is a divorcee and petitioner No. 2 is unmarried. It is further submitted that that the daughter of petitioner No. 1 is already married, whereas the son of petitioner No. 1 is residing with petitioner No. 2 and he has no objection in this regard.

(3.) Notice of motion.