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Judgment
HARMEET SINGH DEOL _, J (ORAL)
By way of the present petition, filed under Article 226 of the Constitution of India, the petitioners seek issuance of directions to respondents No.2 and 3 to protect their life and liberty at the hands of respondents No.4 to 6 and not to harass them and to direct the official respondents to ensure the security of life and liberty of the petitioners.
Learned counsel for the petitioners contends that the petitioners after having attained the age of majority, have solemnized marriage with their own consent in accordance with law. However, the private respondents are not accepting their marriage and are extending threats to them. The copies of 'Aadhaar' cards (Annexures P-1 and P-2) of petitioners No.1 and 2 have been placed on record.
Notice of motion to the respondents-State.
Mr. Abhinav Kalia, DAG, Haryana, accepts notice on behalf of the official respondents.
Without commenting upon the validity of the marriage and the age of the petitioners, the present petition is disposed of with a direction to respondent No.2 to consider the representation dated 04.11.2026 (Annexure P-4) and take requisite action, if so warranted, as per the facts and circumstances of the matter in accordance with law.