Neha And Another v. State Of Haryana And Others

Present: Mr. Nager Singh, Advocate for the petitioners. **** HARI PAL VERMA, J. (ORAL) The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19. Prayer in this criminal writ petition filed under Article 226 of the Constitution of India is for issuance of a writ in the nature of mandamus directing respondents No.2 and 3 to protect the life and liberty of the petitioners at the hands of respondents No.4 to 7. Learned counsel for the petitioners contends that the petitioners are major and have solemnized their marriage in accordance with law. However, the private respondents are not accepting their marriage and are adamant to separate them from each other by resorting to illegal means. Learned counsel further submits that in view of imminent danger to the life and liberty of the petitioners, they have moved a representation dated 08.11.2020 (Annexure P-4) to respondent No.2-Superintendent of Police, Ambala. Notice of motion to respondents No.2 and 3 only at this stage. At the asking of the Court, Mr. Bhupender Singh, DAG, Haryana, accepts notice on behalf of respondents No. 2 and 3. Without going into the validity of the marriage of the petitioners, the present petition is disposed of with a direction to the respondent No.2 Superintendent of Police, Ambala to take appropriate remedial measures on the representation dated 08.11.2020 (Annexure P-4) submitted by the petitioners as warranted by law. In the meantime, necessary order be passed to ensure that no harm is caused to the life and liberty of the petitioners at the hands of private respondents. (HARI PAL VERMA) November 11, 2020 JUDGE Jyoti-IVWhether speaking/reasoned:Yes/NoWhether Reportable:Yes/No