Ruby Rani and Another vs State of Haryana and Others

S.S. Saron, J.—The Petitioners on their own have solemnized their marriage amongst themselves as per Hindu rites and ceremonies on 07.12.2010 at Shri Sanatam Dharam Sabha, Kali Mata Mandir, Himsikha Pinjore, and District Panchkula. Copy of the marriage certificate dated 07.12.2010 (Annexure P3) issued by Sh. Shukal Bhardwaj, Pandit of Sri Sanatam Dharam Sabha, Kali Mata Mandir, Himsikha Pinjore, District Panchkula and the photographs (Annexure P4) taken at the time of 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 Respondents No. 4 and 5 who are the parents of Petitioner No. 1. Petitioner No. 1 also submitted an application dated 07.12.2010

Crl. Misc. No. M-36356 of 2010 [2]

(Annexure P5) to the Superintendent of Police, Ambala (Respondent No. 2) for providing protection to her life and liberty from her parents and relatives. However, despite the said application the threat to them persists. Therefore, they have filed the present petition.

It is submitted that both the Petitioners are major. The age of Petitioner No. 1, it is stated, is more than 18 years. Her date of birth is mentioned as 6.1.1991. A reference has been made to the ration card dated 7.10.2008 (Annexure P1) in which the age of Petitioner No. 1 on 07.10.2008 is recorded as 16 years. The age of Petitioner No. 2, it is stated, is more than 18 years. A reference is made to the ration card dated 5.9.2002 (Annexure P2) in which his age on the said day is mentioned as 18 years. Therefore, it is submitted that as on date, he is about 26 years of age. The averments made in the petition are supported by affidavit of Petitioner No. 1.

Both the Petitioners are present in Court and are identified by their counsel. It is stated by Petitioner No. 1 that she has solemnized her marriage with Petitioner No. 2 of her own free will and desire and without any kind of pressure or undue influence. She is happy with her marriage. It is also stated by the Petitioners that they were not earlier married.

Keeping in view the facts and circumstances of the case, the criminal miscellaneous petition is disposed of with a direction to Respondents No. 2 and 3 that in case the Petitioners approach any of them setting out their grievances as have been made in the present petition, the same would be looked into by them independently and in accordance with law.