NASIMA Vs. STATE OF HARYANA
LAWS(P&H)-2021-3-130
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 03,2021

Nasima Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

ARUN KUMAR TYAGI,J. - (1.) The petitioner No.1, a muslim aged about 18 years and petitioner No.2, a Hindu aged about 25 years, have approached this Court seeking protection of their life and liberty on the averments that the petitioners, being major, performed marriage on 15.01.2021 at Shiv Mandir, Village Durana, as per Hindu rites and ceremonies against the wishes of respondent No.4 and the petitioners are apprehending threat to their life and liberty at their instance.
(2.) In support of the averments made in the petition, the petitioners have also enclosed photographs taken at the time of their marriage.
(3.) Notice of motion restricted to respondents No.1 to 3 only.;


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