AANCHAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners namely Aanchal and Ravi have approached this Court under Article 226 of the Constitution of India for seeking protection of their life and personal liberty from private respondents No.4 to 7.

(2.) The contention of the petitioners is that they are major, aged 20 years and 24 years respectively. In support thereof, copy of the Aadhaar Cards pertaining to the petitioners have been appended. The petitioners further contend that they have performed marriage against the wishes of their parents. The marriage of the petitioners was solemnized on 21/3/2022 at Arya Samaj Mandir Vivah Bandhan Trust (Regd.) at Delhi according to Hindu rites and ceremonies. A copy of marriage certificate (Annexure P-3) 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 Nos.1 to 3 only.