NAVNEET KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have approached this Court under Article 226/227 of the Constitution of India for seeking protection of their lives and personal liberty from Respondents No.4 and 5.

(2.) The contention of learned counsel for the petitioners is that both are major, aged 19 years and 40 years respectively. In support thereof, copy of Aadhaar Card pertaining to petitioner no.1 and copy of passport of petitioner no.2 have been appended. It has further been contended that petitioners have performed marriage against the wishes of their parents. The marriage of the petitioners was solemnized on 2/10/2022. Copy of Marriage Certificate (Annexure P-3) has also been appended. The petitioners apprehend threat to their lives and liberty 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. Gurmeet Singh, AAG, Haryana, accepts notice on behalf of Respondents No.1 to 3.