KARTIK GAUTAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Fearing for their lives and liberty at the hands of the private respondents, the petitioners, have come up before this Court seeking protection through the State, by invoking their fundamental rights of life guaranteed under Article 21 of the Constitution of India.

(2.) Bar is abstaining from work. However, respondent No. 4-Sita Ram i.e father of petitioner No. 2, respondent No. 5-Kamlesh i.e. mother of petitioner No. 2 and respondent No. 10-Abhimanyu i.e. cousin of petitioner No. 2 (name withheld) are present in the Court. They have handed over photocopies of mark sheet of 10th class and Aadhar Card, which are taken on record. As per which, the date of birth of petitioner No. 2 is 25/12/2006.

(3.) As per memo of parties, petitioner No. 1 is major. But as per photocopies of mark sheet of 10th class and Aadhar Card, petitioner No. 2 (Name withheld) is a minor girl.