GURCHARAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner namely Gurcharan Singh aged 21 years and Nisha aged 16 years have approached this Court seeking protection of their lives and liberty having solemnized marriage against the wishes of members of their family.

(2.) While refraining from making any expression as regards the veracity of the averments made in the petition, the petition is disposed of with a direction that in case the petitioners approach the police authorities concerned by way of filing a detailed representation with regard to their alleged threat perception, the same shall be got examined by Superintendent of Police, Sirsa (respondent No.2), expeditiously in accordance with law and necessary steps as may be warranted under the facts and circumstances of the case be taken thereupon forthwith.

(3.) A copy of this order be sent to Superintendent of Police, Sirsa (respondent No.2), so as to enable him to do the needful expeditiously.