Deepak And Another vs State Of Haryana And Others

Anoop Chitkara, J

Fearing for their lives and liberty at the hands of the private respondents, the petitions, who claim to have married aer aaining the permissible age for marriage, against the wishes of the private respondents, have come up before this Court by invoking their fundamental rights of life guaranteed under Arcle 21 of the Constuon of India, seeking direcon to the State to protect them.

Bar is abstaining from work today. Given the nature of the order that this Court proposes to pass, no noces are required to be issu ed to the respondents. However, the concerned official/respondent(s) are directed to comply with this order. Copy of the Petition has already been supplied to them by the pe oners.

If the allegaons of apprehension of threat to th eir lives turn out to be true, it might lead to an irreversible loss. Thus, in the facts and circumstances peculiar to this case, it shall be appropriate that the concerned Superintendent of Police, SHO, or any officer to whom such powers have been delegated or have been authorized in this regard, provide appropriate protecon to the Petition ers for one week from today.

However, if the petitions no longer require the pro tecon, then at their request it may be disconnued even before the expiry of one we ek. Aer that, the concerned officers shall extend the protecon on day-to-day ana lysis of the ground realies or upon the oral or wrien request of the petitions.

This protecon is subject to the stringent condi on that from the me such protecon is given, the petition shall not go outsi de the boundaries of the place of residence, except for medical necessies, to buy ho usehold necessies, and for bereavements in the families of the close relaves or close friends. However, petition(s) shall be at liberty to shi the residen ce(s) and if the new place falls with the district, then the protecon shall be extended to s uch place. This restricon saves the petition from apprehended risk and ensures that the protecon is not flaunted.

It is clarified that there is no adjudicaon on me rits and that this order is not a blanket bail in any FIR. It is further clarified that this order shall not come in the way if the interrogaon of the petitions is required in an y cognizable case. It shall also be open for the petition(s) to approach this Court aga in in case of any fresh threat percepon.

This order shall eclipse aer fieen days from today .

There would be no need for a cerfied copy of this o rder, and any Advocate for the Petition and State can download this order and othe r relevant parculars from the official web page of this court and aest it to be a true copy. The concerned officer can also verify its authencity and may download and us e the downloaded copy for immediate use.

Petition is allowed to the extent menoned above . All pending applicaons, if any, stand disposed.