SONIA KUMARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) INSTANT petition has been filed seeking protection of life and liberty of the petitioners from respondents No.5 to 7. The petitioners assert that they are major and as there is no legal impediment, they have got married. They have already moved a representation dated 15.05.2013 (Annexure P-4) to respondent No.3-Superintendent of Police, Yamuna Nagar, for protecting their life and liberty.

(2.) ON 17.05.2013, the following order was passed by this Court:

(3.) THE petitioner no.2 has not complied with the order dated 17.05.2013 in toto and deposited the amount in term deposit for one year instead of FDR for three years. The petitioner no.2 has, however, filed his affidavit dated 4.6.2013 undertaking that he shall get the term deposit extended for three years and submit a copy of the same to this Court. Keeping in view the above, the order dated 17.05.2013 is made absolute.