MOIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Apprehending threat to their life and liberty, the petitioners have filed the present petition with a prayer to direct the official respondents to protect their life and liberty from respondents No.4 to 6.

(2.) The facts, as can be inferred from the petition, are as follows: The petitioners, who are major, solemnized marriage in accordance with Muslim rites and ceremonies on 5/12/2025. Date of birth of petitioner No.1 is 1/1/2004 and that of petitioner No.2 is 30/3/2004 as per their Aadhaar Cards. It is stated that relationship of the petitioners was not approved by their parents and other family members. Respondents No.4 to 16 were extending threats to eliminate the petitioners and in this regard, petitioners moved representation to respondent No.2- Superintendent of Police, Palwal Haryana, seeking protection of their life and liberty but no action was taken.

(3.) Notice of motion.