RAJESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Fearing for their lives and liberty at the hands of the private respondents, the petitioners who claim to be in a live-in relationship, have come up before this Court seeking protection through the State, by invoking their fundamental rights of life guaranteed under Article 21 of the Constitution of India, seeking direction to the State to protect them.

(2.) Bar is abstaining from work today. Given the nature of the order that this Court proposes to pass, no notices are required to be issued to the respondents. However, concerned official respondent(s) are directed to comply with this order. Copy of this petition has already been supplied to the State by the petitioners.

(3.) Both the petitioners are earlier married and such marriage is in subsistence.