Raj Mohan Singh, J
1. In this petition, petitioners have prayed for issuance of necessary directions to the official respondents to protect their lives and personal liberties
from being invaded by the private respondents. Petitioners claimed themselves to be major and have contracted marriage on 27.12.2019 according to
their own sweet will, but against the wishes of their family members. Marriage certificate (Annexure P-3) and photographs of marriage (Annexure P-
4) are sought to be pressed into service in order to project validity of marriage.
2. In the context of threat perception at the hands of private respondents, petitioners have prayed for necessary directions for safeguarding their
personal civil and legal rights.
3. In the aforesaid context, petitioners have allegedly moved representation dated 27.12.2019 (Annexure P-5) to the Superintendent of Police, District
Kurukshetra and Station House Officer, Police Station, Pehowa District Kurukshetra.
4. Notice of motion to respondents No. 1 to 3.
5. On the asking of the Court, Mr. Sharad Aggarwal, AAG, Haryana, accepts notice on behalf of State-respondents No. 1 to 3.
6. At this juncture, this Court is not in a position to comment upon the validity of marriage and majority of the petitioners in terms of their respective
ages, however, respondent No. 2 can be asked to have a fair look on the grievance of the petitioners in order to ascertain veracity of allegations made
by the petitioners.
7. Respondent No. 2 would be at liberty to devise his/her own mechanism to ascertain the truth. He/she would also be at liberty to join the petitioners
or any other person acquainted with facts in issue. In case respondent No. 2 finds that there is some truth in the allegations of the petitioners, then
he/she shall proceed to take appropriate action in accordance with law.
8. The aforesaid order is being passed at this stage without meaning anything on the merits of the case. Respondent No. 2 would pass necessary order
without being influenced by any observation made by the Court in terms of pleadings at this stage. This order shall not debar the official respondents
from proceeding against any of the party in accordance with law in case they are involved in some other case. It would be appreciated if the
representation filed by the petitioners is decided within a period of one month from today keeping in view the threat perception shown by the
petitioners.
9. Petition stands disposed of accordingly.
