Meenakshi And Another vs State Of Haryana And Others

Ashok Kumar Verma, J

The matter has been taken up through video-conferencing on account of outbreak of Pandemic COVID-19.

Through this petition under Article 226 of the Constitution of India, prayer has been made for issuance of direction to respondents No.2 and 3 to

protect the life and liberty of the petitioners and also issuance of direction to respondents No.4 to 11 not to interfere in the personal life and liberty of

the petitioners and further issuance of direction to respondents No.2 and 3 not to allow respondents No.4 to 11 or anybody else to interfere with the

liberty and life of the petitioners or to harass them in any manner.

Learned counsel for the petitioners contends that the petitioner No.1 is major and petitioner No.2 is less than 21 years and both of them have

solemnized their marriage in accordance with law. However, the private respondents are not accepting their marriage and are adamant to separate

them from each other by resorting to illegal means. Learned counsel further submits that in view of imminent danger to the life and liberty of the

petitioners, petitioners have moved a representation dated 28.12.2020 (Annexure P-5) to respondent No.2-Superintendent of Police, Karnal.

Notice of motion to respondents No.1 to 3 only at this stage. At the asking of the Court, Mr. Vishal Malik, DAG Haryana accepts notice on behalf of

respondents No.1 to 3. He submits that respondent No.5 Babita Devi, who is mother of petitioner No.1, registered an FIR No.562 dated 21.12.2020,

under Sections 363, 366-A IPC against petitioner No.2 at Police Station Indri, District Karnal.

Be that as it may, the present petition is disposed of with a direction to respondent No.2-Superintendent of Police, Karnal that the contents of the

representation dated 28.12.2020 (Annexure P-5) seeking protection of life and liberty be duly verified and if necessary, requisite steps be taken strictly

in accordance with law for grant of protection of life and liberty of the petitioners. It is clarified that this order shall neither be treated as a stamp of

this Court qua marriage of the petitioners nor any reflection on the merits of the contentions raised by them in the present petition.