PRIYANKA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner No.1 is disclosed in the petition to be aged 19 years. She contracted marriage with co-petitioner No.2-Vijay, in the year 2021, and, the afore is disclosed on affidavit, to be at the relevant time, aged about 24 years.

(2.) Prima facie hence both the petitioners could enter into a valid contract of marriage. However, the petitioners averred in the petition that since co-respondent Nos. 4 to 8 were opposing, the love marriage entered amongst them. Therefore, they sought the making of a Mandamus against co-respondent Nos.2 and 3, for the latters providing adequate security to them, to ward off the purported threats as meted to the life of the petitioners, and, as purportedly emanate from the afore co-respondents Nos.4 to 8.

(3.) When the petition had come up on 28/9/2021, this Court after adjourning the matter to 28/10/2021, had made interim directions upon co- respondent No.2, to decide the petitioners' representation, as, carried in Annexure P-5, and, also to take necessary action in accordance with law against the errants concerned.