Anuj Singh And Anr vs State Of Haryana And Ors
2025 Latest Caselaw 1067 P&H

Punjab-Haryana High Court

Anuj Singh And Anr vs State Of Haryana And Ors on 18 January, 2025

CRWP-501-2025 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
104
CRWP-501-2025
Decided on : 18.01.2025
ANUJ SINGH AND ANR
... Petitioner(s)
Versus
STATE OF HARYANA AND ORS
... Respondent(s)

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

Present: Mr. Nirmal Singh, Advocate

for the petitioner(s).
36 2 2
SANJAY VASHISTH, J. (Oral)

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

Constitution of India, is for issuance of directions to official respondent Nos.2 and 3, to provide protection of lives and liberty of the petitioners, who have married against the wishes of private respondents.

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

-- Anuj Singh, aged 21 years and petitioner No.2 -- Aarti, aged 18 years and 3 months, have solemnized marriage on 16.01.2025, against the wishes of their family members, arrayed as respondent Nos.4 to 6. Learned counsel for the petitioners further submits that it is the first marriage of both the petitioners. It has been submitted that the private respondents are threatening to interfere in the matrimonial life of the petitioners. Hence, the petitioners are seeking protection in that regard and have approached this Court by way of filing the instant petition. They have also submitted a representation dated 16.01.2025 (Annexure P-5), to respondent No.2 -- Superintendent of Police, Panipat, wherein, they have expressed their apprehension.

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

authenticity of this order/judgment

SAA Okt P02 PH

CRWP-501-2025 2

4. On asking of the Court, Mr. Kanwar Sanjiv Kumar, AAG, Haryana, accepts notice on behalf of respondent Nos.1 to 3 (State).

Let requisite copies of the complete paper book be supplied to learned State counsel during course of the day.

5. In view of the above, the present petition is disposed of with a direction to respondent No.2 -- Superintendent of Police, Panipat, to look into the representation dated 16.01.2025 (Annexure P-5), gua threat perception, and if there is any substance in it, take necessary steps, in accordance with law, to ensure that the lives and liberty of the petitioners are not jeopardized at the hands of the private respondents.

6. However, this direction will not validate the marriage said to have taken place between the parties and will have no effect on any civil

or criminal action, which could be initiated in the matter in accordance

with law.

(SANJAY VASHISTH) JUDGE 18.01.2025 Lavisha

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

authenticity of this order/judgment