NAVPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners had a liking for each other and they have solemnized their marriage amongst themselves. The marriage was solemnized on 31.10.2010 at Shiv Mandir, Railly, Sector 12-A, Panchkula as per Hindu rites and rituals.

(2.) A copy of the marriage certificate (Annexure-P.3 colly.) issued by Shiv Mandir, Railly, Sector 12-A, Panchkula and the photographs (Annexure-P.3 colly.) have been placed on record. On account of the marriage that has been solemnized the petitioners apprehend threat to themselves from respondents No.4 and 5, who are the father and father's brother of petitioner No.1. The petitioners also submitted an application dated 30.10.2010 (Annexure-P.4) to the Commissioner of Police, Amritsar (respondent No.2) seeking protection of their life and liberty. Despite that the threat to the petitioners persists. Therefore, they have filed this petition.

(3.) It is submitted that both the petitioners are major. The date of birth of petitioner No.1 as per her Matriculation certificate (Annexure-P.1) issued by the Punjab School Education Board is 11.11.1991 and that of petitioner No.2 as per his Matriculation certificate (Annexure-P.2) issued by the aforesaid Board is 15.6.1992. The averments made in the petition are supported by affidavit of petitioner No.1.