Baljeet Kaur And Another vs State Of Haryana And Others

Harnaresh Singh Gill, J

Case is taken up for hearing through video conferencing.

This petition has been filed under Article 226 of the Constitution of India for directing respondents No. 2 and 3 to protect the life and liberty of the

petitioners from the hands of respondents No. 4 and 5. Petitioners, who are present in person, state that they are major and have married against the

wishes of respondents No. 4 and 5 and have sought protection to their life and liberty. They apprehend danger from respondents No. 4 and 5. Their

marriage certificate and photographs evidencing their marriage are on record as Annexure P-3 and Annexure P-4, respectively. Petitioner No. 1-

Baljeet Kaur has submitted a representation dated 04.12.2020, Annexure P-5 to respondent No. 2.

Notice of motion to respondents No. 1 to 3-State only.

On the asking of the Court, Mr. Apoorv Garg, DAG, Haryana accepts notice on behalf of the State.

Without entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, I dispose of the petition with directions to

respondent No. 2 to decide the representation dated 04.12.2020 of the petitioners, Annexure P-5 and grant them protection, if any threat to their life

and liberty is perceived. It is made clear that this order shall not be taken to protect the petitioners from legal action for violation of law if any

committed by them.