SALITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The facts, as can be inferred from the petition, are as follows: The petitioners, who are major, solemnized marriage in accordance with Hindu rites and ceremonies on 17/10/2024. Date of birth of petitioner No.1 is stated to be 5/10/1995 and that of petitioner No.2 is 12/5/1995 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 6 were extending threats to eliminate the petitioners and in this regard petitioners moved representation to respondent No.2-Superintendent of Police, Jind seeking protection of their life and liberty but no action was taken.

(2.) Notice of motion.

(3.) Mr. Vikas Bhardwaj, AAG, Haryana, accepts notice on behalf of official respondents and submits that petitioners ' representation was received, statements of respondents No.4 and 6 were recorded who had no objection to the marriage.