SANTOSH Vs. STATE OF HARYARNA

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India for issuance of direction to respondent Nos. 2 and 3 to protect life and liberty of the petitioners at the hands of respondent Nos. 4 and 5, as they have attained majority and married against the wishes of their family members.

(2.) In view of the limited prayer made by the learned counsel for the petitioners and without going into the merits of the claim raised by the petitioners, this petition is disposed of with direction to respondent No.2 to look into the representation dtd. 24/11/2022 (Annexure P-5) and decide the same expeditiously, in accordance with law.

(3.) It is however, made clear that this order shall not preclude the authorities to proceed against the petitioners, in case, they are found involved in any other civil or criminal proceedings, instituted/ pending against them.