Moin And Another vs State Of Haryana And Others

Shalini Singh Nagpal, J

Apprehending threat to their life and liberty, the petitioners have filed the present petition with a prayer to direct the official respondents to protect their life and liberty from respondents No.4 to 6.

The facts, as can be inferred from the petition, are as follows:

The petitioners, who are major, solemnized marriage in accordance with Muslim rites and ceremonies on 05.12.2025. Date of birth of petitioner No.1 is 01.01.2004 and that of petitioner No.2 is 30.03.2004 as per their Aadhaar Cards. It is stated that relationship of the petitioners was not approved by their parents and other family members. Respondents No.4 to 16 were extending threats to eliminate the petitioners and in this regard, petitioners moved representation to respondent No.2- Superintendent of Police, Palwal Haryana, seeking protection of their life and liberty but no action was taken.

Notice of motion.

Mr. Vikas Bhardwaj, AAG, Haryana, accepts notice on behalf of official respondents and on instructions from ASI Arjunddin submits that representation of the petitioners had been considered. Statements of respondents No. 4, 5 and 9 were recorded, who had no objection to the marriage of the petitioners or their relationship, thus, the cause in the writ petition did not survive.

Petitioners have alleged threat to their life and liberty at the hands of respondents No. 4 to 9. No inquiry appears to have been conducted regarding the threat said to be extended by respondents No. 6 to 8. Accordingly, the present petition is disposed of with direction to official respondents to decide the representation dated 05.12.2025 (Annexure P-4) within a period of one month. In case, it is found that there is a genuine threat to the life and liberty of the petitioners from respondents No. 6 to 8, necessary steps warranted under law be taken at the earliest, so as to ensure that no harm is caused to the petitioners.

It is however, clarified that this order does not express any opinion with regard to the validity of petitioners’ marriage, factum of their age nor shall have any bearing on any civil or criminal action initiated or to be initiated against them.

Disposed of accordingly.

All the pending miscellaneous applications, if any, stand disposed of.