Devender & Another vs State Of Haryana & Others

Tejinder Singh Dhindsa, J

Petitioners herein have approached this Court seeking issuance of directions to the official respondents to take necessary measures to protect life and liberty as they apprehend threat to the same at the hands of private respondents No.4 to 6.

Pleaded case of the petitioners is that petitioner No.1, namely, Devender is aged 32 years and is married and out of wedlock, two children have been born. Petitioner No.2, Kamlesh Devi is aged 38 years and was married to Sh. Pawan Kumar and who died in the year 2016. Out of such wedlock, three children were born.

Petitioners are now stated to be in a live-in-relationship.

On a specific query having been put, counsel concedes that petitioner No.1 has not secured a decree of divorce from his wife and as such, would carry the status of a legally married man. This Court under no circumstances can approve of such liaison/relationship.

That apart, pleadings on record are wholly insufficient for this Court to infer any imminent danger or threat to the life and liberty of the petitioners.

The only bald assertions made are that the petitioners have "every reason to believe that they will face serious consequence."

Further averred that the petitioners' life and liberty "could be jeopardized."

In the absence of the necessary and categoric averments making out the realistic threat to the life and liberty of the petitioners, no interference is warranted.

Petition is dismissed.