POOJA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) INSTANT petition has been filed seeking protection of life and liberty of the petitioners from respondent no.4. The petitioners assert that they are major and as there is no legal impediment, they have got married. They have already moved representations dated 30.05.2013 (Annexure P-4 and P-5) to respondent no.2-Superintendent of Police, Kurukshetra and respondent no.3- Station House Officer, Police Station Sadar Pipli respectively, for protecting their life and liberty.

(2.) ON 31.05.2013, the following order was passed by this Court: