Sunita Rani and another vs State of Haryana and others

Prayer in this petition filed under Section 482 Cr.P.C. is for issuance of directions to the respondents No.2 and 3 to protect the life and liberty of the

petitioners at the hands of private 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,

respondents No.4 to 6 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 had moved a representation dated 04.10.2018

(Annexure P-4) to the respondent No.2 i.e. Superintendent of Police, Sirsa.

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

On asking of the Court, Mr. Ripu Daman, Assistant Advocate General, Haryana accepts notice on behalf of these respondents.

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

In view of the above, without going into the validity of the marriage, the present petition is disposed of with a direction to the respondent No.2 to take

appropriate remedial measures, as warranted by law, on the representation dated 04.10.2018 (Annexure P-4) submitted by the petitioners.

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 respondents No.4

to 6.