Punjab-Haryana High Court

Mukesh And Another vs State Of Haryana And Others on 6 May, 2024

                                       Neutral Citation No:=2024:PHHC:061921


122                                                 2024:PHHC:061921

             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                               CRWP-4086-2024
                                               Decided On: 06.05.2024

MUKESH AND ANOTHER

                                                                 .....PETITIONER(s)

                                        Versus

STATE OF HARYANA AND OTHERS
                                                                 .....RESPONDENT(s)

CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:     Ms. Suman Saharan, Advocate
             Mr. Rajesh Nain, Advocate
             for the petitioners.

DEEPAK GUPTA, J.(Oral)

Having married against the wishes of their family members,

petitioners, who claimed to be major, are facing threat to their life and liberty

from private respondent Nos.4 to 6 and so by way of this petition, they seek

direction to respondent Nos.2 and 3 to protect their life.

Petition is accompanied by Aadhar Cards (Anenxures P-1 and P-2

respectively) of both the petitioners, besides copy of judgment and decree dated

18.03.2024 (Annexure P-3), copy of marriage certificate (Annexure P-4) and

copy of marriage photographs (Annexure P-5). They have also placed on record

the copy of application dated 02.05.2024 (Annexure P-6), which was moved to

respondent No.2.

Notice of motion to respondent Nos.1 to 3 only.

Mr. Parveen Kumar Aggarwal, DAG, Haryana, accepts notice on

behalf of respondent Nos.1 to 3- State. A copy of paper book be supplied to him

during the course of day.

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Neutral Citation No:=2024:PHHC:061921

CRWP-4086-2024 -2- 2024:PHHC:061921

Without commenting on the validity of the marriage of the

petitioners, respondent Nos.2 and 3 are hereby directed to provide necessary

protection to the petitioners after assessing threat perception to their life.

Disposed of.




                                                     (DEEPAK GUPTA)
06.05.2024                                               JUDGE
Aman Dua


       Whether speaking/reasoned?                       Yes/No
       Whether reportable?                              Yes/No




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