Kajal And Another vs State Of Haryana And Others
2023 Latest Caselaw 16460 P&H

Manju
2023.09.22 16:51

2023:PHHC:124376
CRWP-9392-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(125)
CRWP-9392-2023
Date of Decision:-21.09.2023
Kajal and Anr.
beeeee Petitioners
Versus
State of Haryana and Ors.
beeees Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Mukesh Yadav, 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 respondent Nos.1 to 3 to protect the life and liberty of the petitioners, who got married on 18.09.2023 at the hands of private respondents.

2. Learned counsel for the petitioners submits that there is immense threat to the life and liberty of the petitioners, as after filing of the present petition, the family members of petitioner No.1 visited the house of petitioner No.2 along with certain police officials after lodging a complaint

on Helpline No. 112, and have expressed their displeasure and anger to the

said relationship.

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

3. Mr. Anmol Malik, DAG, Haryana, accepts notice and waives

service.

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Manju 2023.09.22 16:51

2023:PHHC:124376 CRWP-9392-2023

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- Superintendent of Police Mahendergarh at Narnaul, District Mahendergarh, to take into consideration the request of the petitioners made vide representation dated 18.09.2023 (Annexure P-4) and to take appropriate action in accordance with law.

6. This petition is being considered only for the purpose of protection of life and liberty of the petitioners and the filing/pendency or the orders passed by this Court in this petition shall neither be construed as any stamp of the Court qua the relationship/marriage of the petitioners nor shall be relied upon by any authority in any proceedings initiated against them under any other provision of law.

7. 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.

8. It is made clear to the petitioners that, in case, any averment made in this petition or in the representation dated 18.09.2023 is found to be incorrect, the State authorities are directed to take appropriate action in accordance with law.

(ALOK JAIN)

JUDGE September 21, 2023.

manju

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

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