Sukhvinder Kaur and Another vs State of Haryana and Others

Vijender Singh Malik, J.—Sukhvinder Kaur and Ranjeet Singh, the petitioners before me, claim themselves to be major and claiming that they have married against the wishes of respondents No. 4 and 5, seek protection to their life and liberty. They apprehend danger to them from the side of respondents no. 4 to 7. They have placed on record photographs Annexure P-3 evidencing their marriage. The petitioners have submitted representation dated 2.1.2013, Annexure P-4 to respondent no. 2. Without entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, I dispose of the petition with the direction to respondent no. 2 to decide the representation of the petitioners, Annexure P-4 within a period of one month and grant them protection, if any threat to their life and liberty is perceived. It is made clear that this order shall not be taken to protect the petitioners from legal action for violation of law if any committed by them.