MANISHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Article 226/227 of the Constitution of India for issuance of directions to respondents No.2 and 3 to protect the life and liberty of the petitioners at the hands of respondents No.4 to 8 and not to harass and implicate the petitioners in any false criminal case and also directing the official respondents to decide the representation dtd. 6/6/2023 (Annexure P-3) of the petitioners.

(2.) Learned counsel for the petitioners contends that the petitioners are majors and are in a live-in-relationship. He further contends that though petitioner No.2 is not of marriageable age, he is a major. The private respondents are not accepting the said relationship and are extending threats to them. The copy of 'Aadhaar' card and affidavit (Annexures P-1 and P-2) of petitioners No.1 and 2 have been placed on record.

(3.) Notice of motion.