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Judgment
ALOK JAIN, J. (Oral)
The present petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of mandamus directing the official respondents to protect the life and liberty of the petitioners at the hands of private respondents.
Learned counsel for the petitioners inter alia contends that both the petitioners are adults, who have solemnized marriage on 01.09.2026 and due to the threat being faced by the petitioners, the representation dated 08.09.2026 (Annexure P-6) has been sent to the authorities, however, no action has been taken so far.
Notice of motion to the official respondents.
Ms. Swati Batra, Senior DAG, Haryana, accepts notice on behalf of the official respondents.
The present petition is being considered only for the purpose of protection of life and liberty of the petitioners and the filing, pendency or the orders passed by this Court in this petition shall neither be construed as any stamp of the Court qua the marriage of the petitioners nor shall be relied upon by any authority in any proceedings initiated against the petitioners under any other provision of law, hence, there is no necessity to serve the private respondent(s) or to seek a reply from them.
In view of the above, the petition is disposed of with a direction to respondent No.2-Senior Superintendent of Police, Kurukshetra, Haryana, to take into consideration the request of the petitioners made vide representation (Annexure P-6) and take appropriate action, in accordance with law and in terms of the guidelines/SOPs issued vide judgment passed by a Coordinate Bench of this Court in CRWP-12562-2023 dated 14.06.2024.
It is made clear to the petitioners that, in case, any averments made in this petition or in the representation (Annexure P-6) are found to be incorrect, the State authorities are directed to take appropriate action, in accordance with law.
However, since this petition is being disposed of in limine, therefore, copy of the complete paper book be sent through registered post to respondent Nos.4 and 5-parents of petitioner No.1.
Although, the State is duty bound to protect its citizens, however, in case, there is any criminal record of the petitioners, the present order shall not be an alibi or an impediment against the authorities to proceed in accordance with law and the above order is subject to cross verification of the antecedents of the petitioners. Furthermore, it will be the responsibility of the concerned SHO to verify the original documents demonstrating the correct age and residential address of the petitioners before considering their representation after getting the same counter-checked by the private respondents.