KAMALDEEP KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Fearing for their lives and liberty at the hands of the private respondents, the petitioners who claim to have married after attaining the permissible age for marriage, against the wishes of the private respondents, have come up before this Court by invoking their fundamental rights of life guaranteed under Article 21 of the Constitution of India, seeking direction to the State to protect them.

(2.) Notices served upon the official respondents through the State's counsel.

(3.) Learned counsel Mr. Harvinder Singh Maan, has put in appearance on behalf of respondents No.4 to 7 and submits that petitioner No.1 has some serious eye infection and now she is staying with petitioner No.2-Gurpreet. He prays that petitioner No.2 be directed to take care and appropriate treatment of eyes of petitioner No.1.