RINA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Articles 226/227 of the Constitution of India for issuance of directions to respondent Nos. 2 to 4 to protect the life and liberty of the petitioners.

(2.) Petitioner no.1 is stated to be born on 1/1/1989 and for this purpose, reference has been made to Aadhaar card (Annexure P-1). Petitioner no.2 is stated to be born on 2/2/1998 and for the said purpose, reference has been made to Aadhaar card (Annexure P-2). It is submitted that the petitioner no.1-Rina Rani was married to respondent no.4 who maltreated her and assaults her verbally and physically. It is stated that the petitioners are in a "Live in Relationship" and they want to marry each other against the wishes of the respondent nos.4 to 6 (in-laws of petitioner no.1).

(3.) Learned counsel for the petitioners has stated that a co-ordinate Bench of this Court in a judgment dtd. 18/5/2021 passed in CRWP-4521-2021 titled as "Pardeep Singh and another vs. State of Haryana and others" has granted protection in a case where the petitioners were living in a "Live in Relationship".