Punam Saini and Another vs State of Haryana and Others

S.S. Saron, J.—The Petitioners, on their own, have solemnized their marriage amongst themselves. They got married against the wishes of the parents (respondnts-4 and 5) of Petitioner-1. The marriage was solemnized on 28.11.2010 at Aadi Shakti Ved Pathshala, Kalka Road, Shiv Mandir, Majri, Panchkula, as per Hindu Rites and Ceremonies. The marriage certificate (P3) issued by the aforesaid Ved Pathshala and the photographs of the marriage (P4) taken at the time of the marriage, have been placed on record. On account of the marriage that has been solemnized, the Petitioners apprehend danger to their life and liberty from the parents (Respondents-4 and 5) of Petitioner-1. Therefore, Petitioner-1 submitted an application dated 28.11.2010 (P5) to SP District Fatehabad (Respondent-2) seeking protection of the life and liberty of herself and her husband and her in-laws'' family from Respondents-4 and 5. Despite the said application, it is submitted, the threat to the Petitioners still persists. Therefore, they have filed the present petition in this Court.

It is submitted that both the Petitioners are major. The date of birth of Petitioner-1 as per her 8th Class Board Pattern Examination 2008 Certificate (P1) issued by the District Level Examination Organisation Simiti (Diet) Chhuru, Rajasthan, is 16.8.1989 and that of Petitioner-2 as per his Secondary School Supplementary Examination (P2) issued by the Board of Secondary Education, Rajasthan, is 17.7.1988. The averments made in the petition are supported by an affidavit of Petitioner-1. It is submitted that the Petitioners are presently residing at Bhatu Kalan, District Fatehabad in the State of Haryana. It is also 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.

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.