VIJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Although, today, the Lawyers have decided to abstain from appearing in the Court because of the call given by the Bar Association, however, petitioner No.1 namely Vijay and petitioner No.2 namely Chandni Mohammad Husain have appeared in person through Video Conferencing and have prayed for the disposal of the present petition.

(2.) The present Criminal Writ Petition has been filed under Article 226/227 of the Constitution of India for directing respondent Nos.1 to 3 to provide security to the petitioners and to save their life, liberty and property.

(3.) The petitioners are living in "Live in Relationship". It has been stated that date of birth of petitioner No.1 namely Vijay is 07.06.2002 as is apparent from Aadhaar Card (Annexure P-2). Thus, the said Vijay is 19 years and 2 months approximately. The date of birth of petitioner No.2 namely Chandni Mohammad Husain is 30.01.1999 as is apparent from Aadhaar Card (Annexure P-1). Thus, she is more than 22 years of age. Petitioner No.1 has not attained the marriageable age of 21 years. However, both the petitioners have appeared through Video Conferencing and have stated that they both are unmarried and are living in "Live in Relationship" out of their free will and without any pressure. It has further been stated that the petitioners have given a detailed representation dated 09.08.2021 (Annexure P-3) to respondent No.2-Superintendent of Police, Karnal. Both the petitioners have also shown their identity cards to this Court through Video Conferencing.