MUSTAK Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the instant petition filed under Article 226 of the Constitution of India, is for issuance of directions to respondents No.1 to 3, to provide protection of life and liberty to the petitioners, who have married against the wishes of private respondent No.4, who is former husband of petitioner No.2.

(2.) Learned counsel for the petitioners submits that ever since the petitioners solemnized marriage on 11/5/2022, they are being continuously threatened with dire consequence by respondent No.4. She submits that even though a representation (Annexure P-4) has been given to the authorities concerned, however, they have failed to come to their rescue much less take any action against respondent No.4. Learned counsel submits that the petitioners would be satisfied if directions are issued to the official respondents to look into the representation (Annexure P-4) of the petitioners.

(3.) In view of the limited prayer made by learned counsel for the petitioners, the present petition is disposed of with a directions to respondent No.2 " Superintendent of Police, Nuh, to look into the representation dtd. 17/5/2022 (Annexure P-4) QUA threat perception, if any, and take necessary steps, if any required, in accordance with law, to ensure that the life and liberty of the petitioners is not jeopardized at the hands of the private respondent. However, this direction will not validate the marriage said to have taken place between the parties and will have no effect on any civil or criminal action, which could be initiated in the matter in accordance with law.