NANDINI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners namely Nandini and Arun Tanwar have approached this Court under Article 226 of the Constitution of India for seeking protection of their life and personal liberty from private respondents.

(2.) Learned counsel for the petitioners inter alia contends that the petitioners are major and are staying together. However, their relationship is not acceptable to the private respondents and as a result thereof, the private respondents are threatening the petitioners. A representation dtd. 21/6/2022 (Annexure P-3) against the threat extended at the hands of the private respondents already stands submitted by the petitioners to the respondent No.2-Superintendent of Police, Bhiwani.

(3.) The petitioners apprehend threat to their lives and claim that there is a constant danger of being implicated in a false case.