Manish Yadav And Anr vs State Of Haryana And Ors
2026 Latest Caselaw 3306 P&H

Punjab-Haryana High Court

Manish Yadav And Anr vs State Of Haryana And Ors on 15 April, 2026

Author: Vikas Bahl

Bench: Vikas Bahl

                         CRWP-4209-2026                 1




                                 IN THE HIGH COURT OF PUNJAB & HARYANA AT
                                               CHANDIGARH
                                                    ***

                                                                            CRWP-4209-2026
                                                                            Date of decision : 15.04.2026

                         Manish Yadav and another

                                                                                ... Petitioners

                                             Versus

                         State of Haryana and others

                                                                                ... Respondents

                         CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL

                         Present:     Mr.Naresh Kumar Khepar, Advocate
                                      for the petitioners.

                                      Mr.Vaibhav Sharma, AAG, Haryana.

                         VIKAS BAHL, J.(ORAL)

1. The present Criminal Writ Petition has been filed under Article

226/227 of the Constitution of India for directing respondents no.2 and 3 to

protect the life and liberty of the petitioners.

2. It is the case of the petitioners that they both are major

inasmuch as petitioner no.1 was born on 19.12.1999 as is apparent from his

Aadhar Card (Annexure P-1) and petitioner no.2 was born on 19.10.1998 as

is apparent from her Aadhar Card (Annexure P-2), and have married each

other on 07.11.2025, with their free consent and without any pressure and

that this is their first marriage. Reliance has been placed upon the marriage

DAVINDER KUMAR certificate (Annexure P-3) and photographs (Annexure P-4). It is also stated 2026.04.15 14:42 I attest the accuracy and authenticity of this order / judgment

by the learned counsel for the petitioners that a detailed representation dated

04.04.2026 (Annexure P-5) has also been given to respondent no.2 with

regard to the same.

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

4. On advance notice, Vaibhav Sharma, AAG, Haryana, appears

and accepts notice on behalf of respondent nos.1 to 3 and on a specific

query put by this Court, he has stated that he has no objection in case,

respondent no.2- Commissioner of Police, Gurugram, looks into the

representation dated 04.04.2026 (Annexure P-5) and takes appropriate

action in accordance with law.

5. After considering the above said facts and without commenting

upon the legality of the marriage and expressing any opinion on merits of

the case, the present Criminal Writ Petition is disposed of with direction to

respondent no.2-Commissioner of Police, Gurugram, to look into the

representation dated 04.04.2026 (Annexure P-5) and after considering the

threat perception to the petitioners, respondent no.2 will take appropriate

action in accordance with law.

6. It is, however, clarified that this order shall not debar the State

from proceeding against the petitioners, if involved in any other case.

(VIKAS BAHL) JUDGE April 15, 2026.

                         Davinder Kumar
                                          Whether speaking / reasoned                         Yes/No
                                          Whether reportable                                  Yes/No
DAVINDER KUMAR
2026.04.15 14:42
I attest the accuracy and
authenticity of this order /
judgment