Rajesh And Anr vs State Of Haryana And Others
2023 Latest Caselaw 9106 P&H

                             121
                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                        CHANDIGARH

                                                                                  CRWP-6352-2023(O&M)
                                                                               Date of Decision: 27.06.2023


                             Rajesh and another
                                                                                           ...Petitioners
                                                                   Versus

                             State of Haryana and others
                                                                                           ...Respondents

                             CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

                             Present :       Mr. Amandeep Singh Gulati, Advocate
                                             for the petitioners.

                             HARSH BUNGER, J. (ORAL)

CRM-W-922-2023

This is an application seeking exemption from filing the local

resident proofs of both the petitioners.

Criminal Misc. Application is allowed as prayed for.

CRWP-6352-2023

1. Prayer in the instant petition, filed under Article 226/227 of the

Constitution of India, is for issuance of directions to respondents Nos.1 to 3,

to provide protection of life and liberty to the petitioners, who have married

against wishes of private respondent Nos.4 to 10.

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

Rajesh, aged about 27 years and petitioner No.2-Roshni Devi, aged about 20

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

members / relatives / friends of petitioner No. 2 (Roshni Devi), arrayed as

respondent Nos. 4 to 10. It has been further submitted that private

respondents are threatening and trying to interfere in the marital life of the HIMANI GUPTA 2023.06.27 18:43 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh CRWP-6352-2023(O&M) -2-

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,

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, District Panchkula,

Haryana, to look into the representation dated 21.06.2023 (Annexure P-4),

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