SARUP KHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners namely Sarup Khan and Shabnam have approached this Court under Article 226 of the Constitution of India for seeking protection of their lives and personal liberty from private respondent.

(2.) The contention of the petitioners is that both are major, aged 26 years. In support thereof, copy of the Aadhaar Cards pertaining to the petitioners have been appended. The petitioners further contend that they have performed marrige against the wishes of their parents. The marriage of the petitioners was solemnized on 15/6/2022 at Ambala Cantt., as per Muslim rites and rituals. A copy of Marriage Certificate (Annexure P-3) issued by the concerned authority has also been appended. The petitioners apprehend threat to their lives and claim that there is a constant danger of being implicated in a false case.

(3.) Notice of motion restricted to respondents No.1 to 3 only. Pursuant to supply of advance copy, Mr. Kanwar Sanjiv Kumar, Asstt. A.G. Haryana has appeared and accepted notice on behalf of respondents No.1 to 3.