Sunny Kumar And Another vs State Of Haryana And Others

Gurvinder Singh Gill, J

Petitioners Sunny Kumar and Priya Kumari have averred that they have married against wishes of respondents No.4 to 9, who are members of family of petitioner No.2. The petitioners have annexed copies of their Aadhar Cards indicating that they are aged 22 years and 18 years respectively.

The petitioners apprehend threat to their life and liberty at the hands of respondents No.4 to 9 and thus seek issuance of appropriate directions.

While refraining from making an expression as regards validity of marrige of petitioners, the petition is disposed of with a direction to respondent No.2- Superintendent of Police, District Panchkula, to look into the representation Annexure P-5 made by petitioners, in accordance with law, immediately upon receipt of certified copy of this order. A copy of this order along with a copy of representation Annexure P-5 be sent immediately to respondent No.2 to enable him to get the needful done at the earliest. In case any apprehension of threat to the life and liberty of the petitioners is found, requisite steps be taken immediately, in accordance with law, to protect life and liberty of the petitioners.