Monika Singh and Another vs State of Haryana and Others

S.S. Saron, J.—The Petitioners, on their own, have solemnized their marriage amongst themselves at Maharishi Valmiki Mandir, Sector 24C, Chandigarh, as per Hindu Rites and Ceremonies. The marriage was solemnized on 14.10.2010. A copy of the marriage certificate (P3) issued by the Swayamvar Sanskar Foundation, UT Chandigarh and the photographs (P4) of the marriage, have been placed on record. On account of the marriage that has been solemnized by the Petitioners, they apprehend danger to their life and liberty from Respondents-4, 5 and 7 who are the parents and brother respectively, of Petitioner-1. The Petitioners also submitted an application dated 20.10.2010 (P5) to SP Yamuna Nagar (Respondent-2) for providing Police protection to them. However, despite the said application, it is submitted, the threat to them still persists.

It is submitted that both the Petitioners are major. The date of birth of Petitioner-1 as per her Marks Sheet (P1) issued by the Board of High School and Intermediate Education UP is 29.8.1990 and that of Petitioner-2 as per his Matriculation Certificate (P1) issued by the Board of School Education Haryana, is 19.10.1982. The averments made in the petition are supported by an affidavit of Petitioner-1. It is submitted that both the Petitioners were not earlier married.

Both the Petitioners are present in Court and are identified by their counsel. It is stated by Petitioner-1 that she has solemnized her marriage with Petitioner-2 as per her wishes and desire and without any kind of pressure or undue influence. Besides, she is happy with her marriage.

4.In view of the above, this petition is disposed of with a direction to Respondents-2 and 3 that in case the Petitioners approach any of them setting out their grievances as have been stated herein, their request shall be considered and looked into by them independently and in accordance with law.