RAHUL 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 respondents No.1 to 3 to provide protection of life and liberty to the petitioners, who have married against the wishes of private respondents No.4 to 9.

(2.) Learned counsel for the petitioners submits that petitioner No.1 - Rahul, aged 20 years and petitioner No.2 - Ajmira Khatun, aged 16 years and 06 months have performed Nikah on 20/8/2025, as per Muslim rites and ceremonies, against the wishes of their family members, arrayed as respondents No.4 to 9. The copies of Aadhaar card of petitioners (Annexures P-1 and P-2) have been placed on record. Copy of marriage certificate/ Nikahnama has also been placed on record as Annexure P-3.

(3.) It has been further submitted that the private respondents are threatening to eliminate the petitioners and they are under constant threat of life and liberty at the hands of respondents No.4 to 9. Both the petitioners have also moved a representation to respondent No.2 on 22/8/2025 (Annexure P4), in this context. Hence, they are seeking protection in that regard and have approached this Court by way of filing the instant petition.