Punjab-Haryana High Court
Kiran Kumari And Another vs State Of Haryana And Others on 6 December, 2019
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
139
CRWP-1740-2019
Date of decision: 06.12.2019
Kiran Kumari and another .....Petitioners
Versus
State of Haryana and others .....Respondents
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI
Present : Mr. Krishan Kumar Thakur, Advocate for the petitioners
with petitioners in person.
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ARUN KUMAR TYAGI, J (ORAL)
The petitioners have approached this Court seeking protection of their life and liberty on the averments that the petitioners, being major, performed marriage on 25.09.2019 at Arya Samaj Marriage Mandal, Plot No.5A, G-Block, Qutub Vihar Phase 1, New Sector 19-B, New Delhi as per Hindu rites and rituals against the wishes of respondents No.4 to 7 and the petitioners are apprehending threat to their life and liberty at their instance.
Notice of motion On asking of the Court, Mr. Ajun Singh Yadav, AAG, Haryana accepts notice on behalf of respondents No.1 to 3. Copy of paper book has been supplied to learned State counsel.
The petitioners, who are major as per the documents including Aadhar Cards attached with the petition, are present in the Court and duly identified by their counsel. On being questioned by the Court, the petitioners have admitted having solemnized marriage and reiterated their prayer as mentioned in the petition.
Learned counsel for the petitioners states that a 1 of 2 ::: Downloaded on - 09-12-2019 05:57:37 ::: CRWP-1740-2019 -2- representation dated 27.11.2019 (Annexure P-5) was made to the Superintendent of Police, Jhajjar seeking necessary protection but no action has been taken so far in the matter.
Without examining the question of legality and validity of the marriage and expressing any opinion thereon, the petition is disposed of with the directions to respondent No.2- Superintendent of Police, Jhajjar to look into the grievances of the petitioners as set out in the petition and also expressed in the representation dated 27.11.2019 (Annexure P-5) and take appropriate action for protection of their life and liberty as may be warranted by the circumstances.
However, it is clarified that in case any criminal case has been/is registered against petitioner No.2, then nothing in this order shall be construed as a bar for taking of appropriate action by the police authorities against him in respect thereof in accordance with law.
Registry is directed to send a copy of this order along with copy of the petition and above-said representation to respondent No.2- Superintendent of Police, Jhajjar for requisite compliance.
06.12.2019 (ARUN KUMAR TYAGI)
Vinay JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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