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Reshma And Another vs State Of Haryana And Others
2023 Latest Caselaw 11127 P&H

Citation : 2023 Latest Caselaw 11127 P&H
Judgement Date : 27 July, 2023

Punjab-Haryana High Court
Reshma And Another vs State Of Haryana And Others on 27 July, 2023
SANDEEP SETHI
2023.07.27 18:03

2023:PHHC:095481
CRWP-7379-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(124)
CRWP-7379-2023.
Date of Decision:-27.07.2023.

Reshma and another

beeen Petitioners
Versus
State of Haryana and others
beeees Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Ashik Ali, Advocate for the petitioners.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition has been filed under Article 226 of the

Constitution of India for issuance of a writ in the nature of mandamus directing the official respondents to protect the life and liberty of the petitioners at the hands of private respondents.

2. Learned counsel for the petitioners submits that petitioner No.1 is major and petitioner No.2, though major, but has not attained the marriageable age and they have solemnized their marriage on 17.07.2023.

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

4. Mr. Anmol Malik, DAG, Haryana, accepts notice on behalf of the official respondents.

5. 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.

| attest to the accuracy and integrity of this Order/Judgment

2023:PHHC:095481 CRWP-7379-2023

6. 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 22.07.2023 (Annexure P-5) and take appropriate action, in accordance with law.

7. It is, however, made clear that this order shall not be construed as any stamp on the alleged marriage of the petitioners or any confirmation to their acts and deeds. This order shall not operate as any alibi or defence to any proceedings which might be pending or may arise against the petitioners. Although, the State is duty bound to protect its citizens and

only with the said motive, the present order/directions have been passed.

(ALOK JAIN) JUDGE July 27, 2023.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2023.07.27 18:03

| attest to the accuracy and integrity of this Order/Judgment

 
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