Kirti And Anr vs State Of Haryana And Others
2023 Latest Caselaw 9099 P&H

                             125
                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                        CHANDIGARH

                                                                                         CRWP-6362-2023
                                                                               Date of Decision: 27.06.2023


                             Kirti and another
                                                                                          ...Petitioners
                                                                   Versus

                             State of Haryana and others
                                                                                          ...Respondents

                             CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

                             Present :       Ms. Bhavna Grewal, Advocate
                                             for the petitioners.

                             HARSH BUNGER, J. (ORAL)

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 6.

2. Learned counsel for the petitioners submits that petitioner No.1-

Kirti, aged about 24 years and petitioner No.2-Raj Kumar Soni, aged about

30 years, have got married on 21.06.2023, against wishes of the family

members / relatives / friends of petitioner No. 1 (Kirti), arrayed as

respondent Nos. 4 to 6. 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 to respondent Nos. 1 to 3-State only.

4. On the asking of the Court, Mr. Rupinder Singh Jhund,

HIMANI GUPTA 2023.06.27 18:43 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh

Additional A.G. 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, Rohtak, to look into

the representation dated 23.06.2023 (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 shall not be construed to

validate the marriage, said to have taken place between petitioner Nos. 1 and

2. This order shall also not be taken to protect the petitioners from legal

action for violation of law, if any, committed by them and will have no

effect on any civil or criminal action, which could be initiated in the matter

in accordance with law.

                             June 27, 2023                                        (HARSH BUNGER)
                             Himani                                                   JUDGE
                                         Whether speaking/reasoned:   Yes/No
                                         Whether reportable:          Yes/No




HIMANI GUPTA
2023.06.27 18:43
I attest to the accuracy and
authenticity of this document/judgment
High Court, Chandigarh