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High CourtsSingle Bench(2023) 06 P&H CK 0079

Manisha And Another vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · Decided on 21 June 2023

HON’BLE JUDGES
Vikram Aggarwal, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 5919 Of 2023
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Judgment

6 paragraphs · 210 words

Vikram Aggarwal, J

1.

This petition has been filed under Article 226/227 of the Constitution of India for issuance of directions to respondents No.2 and 3 to protect the life and liberty of the petitioners at the hands of respondents No.4 to 8 and not to harass and implicate the petitioners in any false criminal case and also directing the official respondents to decide the representation dated 06.06.2023 (Annexure P-3) of the petitioners.

2.

Learned counsel for the petitioners contends that the petitioners are majors and are in a live-in-relationship. He further contends that though petitioner No.2 is not of marriageable age, he is a major. The private respondents are not accepting the said relationship and are extending threats to them. The copy of 'Aadhaar' card and affidavit (Annexures P-1 and P-2) of petitioners No.1 and 2 have been placed on record.

3.

Notice of motion.

4.

Mr. Rajiv Goel, DAG, Haryana accepts notice on behalf of the official respondents.

5.

Without commenting upon the validity of the said relationship, the present petition is disposed of with a direction to respondent No.2 to consider the representation dated 06.06.2023 (Annexure P-3) and take requisite action, if so warranted, as per the facts and circumstances of the matter in accordance with law.