SANDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Fearing for their lives and liberty at the hands of the private respondents, the pe oners have come up before this Court seeking protec on through the State, by invoking their fundamental rights of life guaranteed under Article 21 of the Cons tu on of India.

(2.) No ces served upon the o?cial respondents through the State's counsel. Given the nature of the order, this Court proposes to pass, neither the response of o?cial respondents is required nor exists any requirement to issue no ces to the private respondents.

(3.) As per memo of par es, pe oner No. 1 is stated to be major. However, pe oner No. 2 (Name withheld) is a minor girl.