AI Structured Summary
Not yet generated for this judgment
Judgment
Nidhi Gupta, J
Prayer in the instant petition filed under Article 226 of the Constitution of India is for issuance of directions to respondent no.2 and 3 to protect the life and liberty of the petitioners, who have married against the wishes of private respondents i.e. respondents No.4 to 12.
Petitioner No.1-Ankit Kumar is stated to be born on 19.8.2000 and for this purpose, reference has been made to Aadhar Card (Annexure P-1). Petitioner No.2-Aarju is stated to be born on 7.12.1998 and for the said purpose, reference has been made to Aadhar Card (Annexure P-2). The petitioners have solemnized Marriage on 23.12.2022 A copy of the Marriage Certificate of the petitioners is annexed to the petition as Annexure P-3. It is stated to be first marriage of the petitioners.
Notice of motion.
Ms.Ambika Luthra, Addl. AG Haryana appears and accepts notice on behalf of respondents No. 1 to 3 and has stated that she has no objection in case respondent no.2- Superintendent of Police Ambala is directed to look into the representation of the petitioners on the aspect of threat perception and to take appropriate action, in accordance with law
This Court has heard learned counsel for the parties.
It goes without saying that the protection of life and liberty is a basic feature of the Constitution of India as emanating out of Article 21. Every person, moreso, a major, has right to live his/her life with a person of his/her choice. Whenever this Court, prima-facie, is satisfied that on account of some relatives/persons being unhappy with the relationship between the petitioners could cause harm to the life and liberty of the petitioners, then in such circumstances, the Courts are required to pass necessary directions for their protection.
Keeping in view the abovesaid facts and circumstances, this Court deems it appropriate to dispose of the present petition with a direction to respondent no 2 to consider the representation dated 28.12.2022 (Annexure P-5) and to assess the threat perception to the petitioners and after considering the same, respondent No. 2 shall take appropriate action in accordance with law
Accordingly, the petition stands disposed of with abovesaid directions.