Kirti And Another vs State Of Haryana And Others

Jasgurpreet Singh Puri , J

The present petition has been filed seeking protection of life and liberty of the petitioners at the hands of private respondents No.4 to 9 and their other relatives.

Petitioner No.1 (girl) is of the age of 29 years, whereas petitioner No.2 (boy) is aged 22 years. The marriage of petitioner No.1 was solemnized with respondent No.4 and out of the said wedlock, one daughter and one son was born, who are living with petitioner No.1. Due to matrimonial dispute between the petitioner No.1 and respondent No.4, petitioner No.1 parted her ways from respondent No.4 and has decided to live with petitioner No.2, who is unmarried. As petitioner No.1 has not got divorce from respondent No.4, both the petitioners are residing in live-in-relationship. It is averred that family of petitioner No.1 is opposing to the said relationship and therefore, the petitioners are apprehending threat to their lives and liberty at the hands of private respondents No.4 to 9.

Learned counsel for the petitioners has submitted that the husband of petitioner No.1 i.e. respondent No.4 is a hard core drinker and gambler and also beats up petitioner No.1 and so as to save her life, petitioner No.1 has now started living with petitioner No.2 since there is no other place for her to go and stay. He has referred to para No.3 of the petition in this regard. He further submitted that the scope of the present petition pertains only to the protection of lives of the petitioners. He has submitted that the petitioners have submitted a representation dated 21.09.2023 (Annexure P-5) to respondent No.2-Superintendent of Police, District Bhiwani, Haryana, but no action has been taken on the same.

Heard. Record perused.

Notice of motion to respondents No.1, 2 and 3 only.

Mr. Naveen Kumar Sheoran, DAG, Haryana, accepts notice on behalf of the aforesaid respondents. Copy stands supplied.

This Court does not wish to make any observations with regard to the validity of INTER SE relationship between the petitioners. However, since both the petitioners are stated to be residing in live-in relationship, the scope of present petition pertains only to protection of their lives.

The present petition is disposed of with a direction to respondent No.2-Superintendent of Police, District Bhiwani, Haryana that representation dated 21.09.2023 (Annexure P-5) filed seeking protection of life and liberty of the petitioners, be looked into and contents thereof be duly verified and if necessary, requisite steps be taken, strictly in accordance with law for ensuring the protection of life of the petitioners.