Heena and Another vs State of Haryana and Others

Kanwaljit Singh Ahluwalia, J.—Counsel for the Petitioner contends that wrongly Respondent No. 4 has been described as widow. He prays that he be permitted to make correction. Request accepted. Counsel may make correction under his initials.

Petitioners - Heena and Mukesh are present in the Court. Heena has stated that she has passed 10th class. She has further stated that her date of birth is 13.3.1993. It is further stated by the Petitioners that they have solemnized marriage according to their own volition against the wishes of their parents. The Petitioners seek protection to their life and pray that they may not be harmed by those who have not accepted their marriage.

Issue notice of motion.

On asking of the Court, Shri Anoop Sharma, Assistant Advocate General, Haryana, accepts notice on behalf of Respondents No. 1 to 3. A copy of the petition has been supplied to him.

Respondent No. 2 - Superintendent of Police, District Mohindergarh at Narnaul, is directed to assess threat perception to the Petitioners and if required, ensure necessary vigil that no harm is caused to the life of the Petitioners.

With the observations made above, the present petition is disposed of.

A copy of this order, duly attested by the Special Secretary of this Court, be furnished to Shri Anoop Sharma, Assistant Advocate General, Haryana., for onward transmission and compliance.