Bhawna Sharma And Another vs State Of Haryana And Others
2022 Latest Caselaw 10552 P&H

                        CRWP-8559-2022                                                                 1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH
                                                   CRWP-8559-2022
                                          Date of Decision: September 06, 2022

                        Bhawna Sharma and another
                                                                                      ...Petitioners
                                                          Versus
                        State of Haryana and others
                                                                                    ...Respondents

                        CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                        Present:      Mr. Salinder Kumar Saini, Advocate,
                                      for the petitioners.

                                      Mr. Vikas Bhardwaj, AAG, Haryana.

                        SANJAY VASHISTH, J.

1. Prayer in the instant petition, filed under Article 226 of the

Constitution of India, is for issuance of directions to respondents Nos. 2

and 3, to provide protection of life and liberty to the petitioners, who

have married against wishes of private respondent Nos. 4 to 8.

2. Learned counsel for the petitioners submits that Petitioner

No.1 - Bhawna Sharma, aged about 22 years and petitioner No.2 - Anuj

Kumar, aged about 24 years, have got married on 02.09.2022, against

wishes of their family members, arrayed as respondent Nos. 4 to 8. It has

been further submitted that private respondents are threatening and trying

to interfere in the marital life of the petitioners. Hence, they are seeking

protection in that regard and have approached this Court by way of filing

the instant petition.

3. Notice of motion.

4. On the asking of the Court, Mr. Vikas Bhardwaj, Assistant

PRASHANT KAPOOR 2022.09.06 18:50 I attest to the accuracy and authenticity of this order/judgment

Advocate General, Haryana, who is present in the Court, accepts notice

on behalf of respondent Nos. 1 to 3 (State).

5. In view of the above, present petition is disposed of with a

direction to respondent No. 2 - Superintendent of Police, Karnal, to look

into the representation dated 02.09.2022 (Annexure P-5), qua threat

perception, if any, and take necessary steps, if any required, in

accordance with law, to ensure that life and liberty of the petitioners is

not jeopardized at the hands of private respondents. However, this

direction will not validate the marriage said to have taken place between

petitioner Nos. 1 and 2 and will have no effect on any civil or criminal

action, which could be initiated in the matter in accordance with law.

                                                                       (SANJAY VASHISTH)
                                                                             JUDGE
                        September 06, 2022
                        Pkapoor          Whether Speaking/Reasoned:         YES/NO
                                         Whether Reportable:                YES/NO




PRASHANT KAPOOR
2022.09.06 18:50
I attest to the accuracy and
authenticity of this
order/judgment