NASRU @ KALA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Cr.P.C. by the petitioners, namely, Nasru @ Kala and Rohita, for issuance of direction to the official respondents No.1 to 3 for protecting their life and liberty as the private respondents are interfering in their peaceful married life.

(2.) PETITIONER No.1 Nasru has filed an affidavit wherein it has been mentioned that he was born in the year 1988. Petitioner No.2 - Rohita has filed a certificate issued by office of Rajasthan Medicare Relief Society regarding her date of birth. While issuing notice of motion on 19.12.2014, it was mentioned in the order that the petitioners are major and have solemnized their marriage contrary to the wishes of private respondents and now they are apprehending threat at their instance. Respondent No.3 was also directed to ensure protection of the petitioners, in case there is any serious threat to them, at the instance of private respondents.

(3.) LEARNED State counsel on instructions from ASI Ravinder Kumar submits that statements of both the petitioners were recorded on 24.01.2015 wherein they have stated that they are not in need of any protection.