ANKIT KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the instant petition filed under Article 226 of the Constitution of India is for issuance of directions to respondent no.2 and 3 to protect the life and liberty of the petitioners, who have married against the wishes of private respondents i.e. respondents No.4 to 12.

(2.) Petitioner No.1-Ankit Kumar is stated to be born on 19/8/2000 and for this purpose, reference has been made to Aadhar Card (Annexure P-1). Petitioner No.2-Aarju is stated to be born on 7/12/1998 and for the said purpose, reference has been made to Aadhar Card (Annexure P-2). The petitioners have solemnized Marriage on 23/12/2022 A copy of the Marriage Certificate of the petitioners is annexed to the petition as Annexure P-3. It is stated to be first marriage of the petitioners.

(3.) Notice of motion.