Pooja Soni and another vs State of Haryana and others

HARI PAL VERMA, J.(Oral)

Prayer in this petition filed under Section 482 Cr.P.C. is for issuance of directions to respondents No.1 to 3 to protect the life and liberty of the

petitioners at the hands of respondents no.4 to 6.

Learned counsel for the petitioners contends that the petitioners are major and 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, they have moved a representation dated 09.04.2018

(Annexure P-5) to respondent No.2-Superintendent of Police, Fatehabad.

Notice of motion to respondents No.1 to 3 only at this stage.

At the asking of the Court, Mr. Kapil Bansal, DAG, Haryana accepts notice on behalf of respondents no.1 to 3.

Let requisite number of copies of paper book be given to learned State counsel during the course of the day.

Without going into the validity of the marriage of the petitioners, the present petition is disposed of with a direction to the respondent No.2 â€

Superintendent of Police, Fatehabad, to take appropriate remedial measures on the representation 09.04.2018 (Annexure P-5) submitted by the

petitioners as warranted by law.

In the meantime, necessary order be passed to ensure that no harm is caused to the life and liberty of the petitioners at the hands of private

respondents.