RASHID 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.1 to 3 to protect the life and liberty of the petitioners.

(2.) Petitioner no.1 is stated to be born on 6/2/1999 and for this purpose, reference has been made to Aadhaar card (Annexure P-1). Petitioner no.2 is stated to be born on 1/1/2001 and for the said purpose, reference has been made to Aadhaar card (Annexure P-2). It is submitted that the petitioner no.2-Hasina was forcibly married to respondent no.4 by her parents against her wishes and after one month of the marrige she came back to her parental home. No child was born out of the said wedlock. It is stated that the petitioners are in a "Live in Relationship" and they wanted to marry each other against the wishes of their family members.

(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".