KAVITA MAURYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Fearing for their lives and liberty at the hands of the private respondents, the petitioners who claim to have married after attaining 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 Article 21 of the Constitution of India, seeking direction to the State to protect them.

(2.) Counsel for the petitioners submits that he would be confining his prayer to the extent of protection of life and liberty of the petitioners at this stage, reserving their right to take other legal remedies for remaining prayers including filing of fresh writ petition.

(3.) 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