SNEHA 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 by invoking their fundamental rights of life guaranteed under Article 21 of the Constitution of India, seeking direction to the State to protect them from the private respondents.

(2.) Notices served upon the official respondents through the State's counsel. Given the nature of the order that this Court proposes to pass, neither the response of official respondents nor the issuance of notices to the private respondents is required.

(3.) Perusal of the file shows that petitioner No.2 is earlier married and the said marriage is in subsistence.