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Judgment
PRAVINDRA SINGH CHAUHAN, J. (Oral)
Prayer in the instant writ petition, filed under Article 226 of the Constitution of India, for issuance of writ in the nature of mandamus for directing the official respondent Nos.2 and 3 to protect the life and liberty of the petitioners, and to restrain private respondents No.4 to 7 not interfere in the peaceful married life of the petitioners.
Learned counsel for the petitioners submits that both the petitioners are major. Further submitted that they have solemnized marriage on 05.11.2026 at Pracheen Pasupati Nath Shiv Mandir (Regd.), Sector-6, MDC, Panchkula, Haryana, as per Hindu rites and rituals, against the wishes of their family members, who are now threatening and interfering in their matrimonial life. Hence, they are seeking protection in that regard and have approached this Court by way of filing the instant writ petition. They have also submitted a representation dated 05.11.2026 (Annexure P-7), to respondents No.2 and 3, wherein, they have expressed their apprehension for life and liberty.
On advance copy being supplied to the respondent-State, Mr. Vipul Sherwal, AAG, Haryana, appears on behalf of the respondent-State. He also fairly acknowledged that the aforesaid representation would be decided expeditiously, in accordance with law.
In view of the above, the present petition is disposed of with a direction to respondent Nos.2 and 3 to decide the representation dated 05.11.2026 (Annexure P-7) within a period of 2 weeks, qua threat perception, and if there is any substance in it, necessary steps be taken in accordance with law, to ensure that the lives and liberty of the petitioners are not jeopardized at the hands of the private respondents.
However, it is clarified that this direction will not validate the marriage between the petitioners and will have no effect on any civil or criminal action, which could be initiated in the matter in accordance with law.