KHUSHBU AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Constitutional philosophy completely eradicates discrimination on the grounds of casts, creed, religion, domicile etc. It has propounded the equality and freedom. But after a lapse of 67 years since after coming into force of the Constitution of India, the Citizens, especially in the ruralities, are under the influence of orthodox phenomina and believe in the traditional societies.

(2.) Smt. Khushbu, aged about 20 years years and her co-petitioner Vakeel Kumar is also adult of about 29 years. They have tied nuptial knot on 10.01.2018 in a proper and recognized form of marriage i.e. as per Hindu rites and ceremonies at Maa Bala Sundari Mandir, Committee Chowk, Kaithal, District Kaithal. Since after they are residing together but they apprehend danger to their life, limb and liberty from the hands of private respondents Nos.4 to 9.

(3.) Being the citizens of independent India, both of them have right to reside with honour and dignity. Therefore, they have sought the protection from the hands of private respondents Nos.4 to 9 and they also sought direction to respondents Nos.1 to 3, to provide them protection.