Khushboo And Another vs State Of Haryana And Others
2023 Latest Caselaw 5764 P&H

                                                                                      2023:PHHC:061185
                        IN THE HIGH COURT OF PUNJAB AND HARYANA
                                           AT CHANDIGARH

                        Sr. No.107                          CRWP No.4167 of 2023
                                                            Date of Decision : April 29, 2023

                        Khushboo and another                                             ...Petitioners

                                                             Versus

                        State of Haryana and others                                      ...Respondents


                        CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL


                        Present:       Mr. Sandeep Kumar Tada, Advocate, for the petitioners.
                                       *****

                        SUDHIR MITTAL, J. (ORAL)

The petitioners allege that they have performed their marriage against the wishes of their parents and thus, they fear for their lives and liberty. A representation dated 26.04.2023 (Annexure P-6) has been submitted to respondent No.2 but he has not taken any action thereupon.

2. Notice of motion to respondents No.1 to 3 only.

3. Mr. Deepak Grewal, DAG, Haryana, accepts notice on behalf of respondents No.1 to 3 and waives service. Three copies of the paper book be supplied to him during the course of the day.

4. Considering the nature of the order being passed there is no necessity to serve the private respondents or to seek a reply from any one of the respondents.

5. The petition is disposed of with a direction to respondent No.2 to take into consideration the request of the petitioners made vide representation dated 26.04.2023 (Annexure P-6) and to provide necessary protection in case the facts of the case so dictate.

6. It is made clear that this order is not a bar on initiation of any proceedings in accordance with law nor is it an expression of opinion regarding the validity or otherwise of the marriage.

                        April 29, 2023                                         (SUDHIR MITTAL)
                        Ankur                                                      JUDGE
ANKUR GOYAL
2023.04.29 12:30
                        Whether speaking/reasoned               Yes
                        Whether Reportable
I attest to the accuracy and                                    No
integrity of this order/judgment