Waseem And Another vs State Of Haryana And Ors

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

petitioners at the hands of private respondents i.e. respondents No.4 to 7.

Learned counsel for the petitioners contends that the petitioners are major and have performed nikah in accordance with law. However, respondents

No.4 to 7 are not accepting their nikah 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 03.10.2018 (Annexure P-4) to

respondent No.2 i.e. Superintendent of Police, Mewat (Nuh).

Notice of motion only to respondents No.1 to 3 at this stage. At the asking of the Court, Mr. Anmol Malik, AAG, 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 nikah, the present petition is disposed of with a direction to respondent No.2 to take

appropriate remedial measures, as warranted by law, on the representation dated 03.10.2018 (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 7.