Punjab-Haryana High Court
Bhumika Yadav And Another vs State Of Haryana And Others on 25 April, 2023
2023:PHHC:057810
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
110
CRWP-3905-2023
Decided on : 25.04.2023
Bhumika Yadav and another
. . . Petitioner(s)
Versus
State of Haryana and others
. . . Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
PRESENT: Mr. Amardeep Singh Sheoran, Advocate
for the petitioners.
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SANJAY VASHISTH, J. (Oral)
By way of filing this petition, petitioners seek necessary
protection of their lives and personal liberty in view of the fact that they have
not solemnized their marriage so far and are living in a live-in relationship, as
petitioner No.2 is not of marriageable age, and are under eminent threat at the
hands of respondents No.4 to 18. Learned counsel submits that none of the
petitioners are earlier married.
Learned counsel for the petitioners submits that petitioners are in
a live-in relationship against the wishes of respondent No. 4 to 18, and have
sought protection to their life and liberty. It is submitted that petitioner No.
1-Bhumika Yadav , is aged about 23 years and petitioner No. 2 - Manish
Kumar, is aged about 20 years and they apprehend danger at the hands of
private respondents No.4 to 18, who will eliminate them if they intend to
solemnize the marriage at relevant time.
In the context of threat perception at the hands of private
respondents No.4 to 18, petitioners have allegedly moved representation
dated 19.04.2023 (Annexure P-3) to Superintendent of Police, Rewari,
(respondent No.2), wherein, all the apprehensions qua their
KAVITA NAIN
2023.04.25 17:27
I attest to the accuracy and
integrity of this document
order/judgment
2023:PHHC:057810
lives and liberty has been expressed.
Notice of motion to respondents No.1 to 3.
On advance notice, Mr. Vikas Bhardwaj, AAG, Haryana, puts in
appearance on behalf of respondents No.1 to 3.
Since petitioners have not contracted any marriage and seek only
protection qua their lives and personal liberty, and for the same already
representation dated 19.04.2023 (Annexure P-3) is pending, it would be
appropriate to direct respondent No. 2 to have a fair look to the said
representation, on the grievance of the petitioners in order to ascertain veracity
of allegations made by them.
Respondent No.2 would be at liberty to devise his/her own
mechanism to ascertain the truth. He/she would also be at liberty to join the
petitioners or any other person acquainted with facts in issue. If the innocence of
the petitioners are established, then respondent No.2 shall proceed to take
appropriate action in order to protect lives and personal liberty of the petitioners
from being invaded by private respondents No.4 to 18.
The aforesaid order is being passed at this stage without meaning
anything on the status of the parties on the basis of live-in relationship and age
of petitioners. Respondent No.2 would consider and pass necessary order
without being influenced by any statement of fact recorded hereinabove.
Petition stands disposed of accordingly.
(SANJAY VASHISTH)
JUDGE
Apirl 25, 2023
k.nain
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
KAVITA NAIN
2023.04.25 17:27
I attest to the accuracy and
integrity of this document
order/judgment
