BHUPINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners are a newly married couple. THEy had a liking for each other and on their own solemnized their marriage amongst themselves on 5.11.2010 as per Sikh rites and ceremonies. Learned counsel for the petitioners, on instructions from the petitioners, submits that the marriage was solemnized at a Gurudwara in Village Chheharta, Tehsil and District Amritsar. THE photographs (Annexure-P.3) taken at the time of the marriage have been placed on record. On account of the marriage that has been solemnized by the petitioners amongst themselves, they apprehend danger to their life and liberty from respondents No.4 and 5, who are the parents of petitioner No.1. Petitioner No.1 also submitted an application dated 5.11.2010 (Annexure- P.4) to the Commissioner of Police, Amritsar (respondent No.2) to protect her life and liberty as also that of her husband (petitioner No.2) and her inlaws.

(2.) IT is stated by petitioner No.1 that she has married petitioner No.2 of her own choice and free will and after marriage her parents are threatening to kill them. Despite the said representation, the threat to the petitioners persists, therefore, they have filed the present petition.

(3.) IT is stated that the petitioners are not related to each other. The averments made in the petition are supported by affidavit of petitioner No.1. Both the petitioners are present in Court and are identified by their counsel. IT is stated by petitioner No.1 that she has solemnized her marriage with petitioner No.2 of her own free will and desire and without any kind of pressure or undue influence. Besides, she is happy with her marriage. IT is submitted by both the petitioners that they were not earlier married.