RAJU JANGRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Fearing for their lives and liberty at the hands of the private respondents, the peoners, who claim to have married aer aaining the permissible age for marriage, against the wishes of the private respondents, have come up before this Court by invoking their fundamental rights of life guaranteed under Arcle 21 of the Constuon of India, seeking direcon to the State to protect them.

(2.) Noces served upon the o?cial respondents through the State's counsel. Given the nature of the order that this Court proposes to pass, neither the response of o?cial respondents nor the issuance of noces to the priva te respondents is required

(3.) If the allegaons of apprehension of threat to th eir lives turn out to be true, it might lead to an irreversible loss. Thus, in the facts and circumstances peculiar to this case, it shall be appropriate that the concerned Superintendent of Police, SHO, or any o?cer to whom such powers have been delegated or have been authorized in this regard, provide appropriate protecon to the Petition ers for one week from today. However, if the peoners no longer require the pro tecon, then at their request it may be disconnued even before the expiry of one we ek. Aer that, the concerned o?cers shall extend the protecon on day-to-day ana lysis of the ground realies or upon the oral or wrien request of the peoners.