Manisha and another vs State of Haryana and others

Jitendra Chauhan, J.—Learned counsel for the petitioners contends that the petitioners are major and there is no legal impediment to their marriage. They have solemnized marriage. Their marriage is opposed by respondent Nos. 4 and 5, who are the family members of petitioner No. 1. Notice of motion.

At the asking of the Court, Mr. Rajiv Prashad, DAG, Haryana, accepts notice on behalf of the respondent-State. A complete copy of the paper book has been furnished to the learned State counsel, in the Court.

Without expressing any opinion with regard to validity of marriage and on the merits of the allegations made, the instant petition is disposed of with the direction to respondent No. 2-Superintendent of Police, Karnal, that in case the petitioners move an application before him to provide protection to save their life and liberty, he will look into the matter and provide necessary protection to the petitioners, if he is satisfied that the life and liberty of the petitioners is threatened at the hands of respondent Nos. 4 and 5, in accordance with law. Disposed of.