MANINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners on their own solemnised their marriage on 1.11.2010 at Gurudwara Sri Tibbi Sahib, Village Khuda Ali Sher, Chandigarh. The copy of the marriage certificate (Annexure P-3), issued by the Head Granthi, Gurudwara Sri Tibbi Sahib, Village Khuda Ali Sher, Chandigarh and the photographs (annexure P-4) of the marriage have been placed on record. It is stated that on account of the marriage that has been solemnised, the petitioners apprehand danger to their life and liberty from respondents No.4 to 10.

(2.) Respondents No.4 and 5 are the parents of petitioner No.1. Respondent No.6 is the father's younger brother (uncle) of petitioner No.1. Respondent No.7 is a cousin of petitioner No.1. Respondents No. 8 & 9 are the parents of petitioner No.2 and respondent No.10 is the maternal uncle of petitioner No.2. They are upset with the marriage as the petitioners belong to different castes. The petitioners also submitted an application dated 1.11.2010 (Annexure P-5) to the SSP, Ludhiana (Rural) for protecting their life and liberty. But despite the said application the threats persist.

(3.) It is submitted that both the petitioners are major. The date of birth of petitioner No.1, as per her Matriculation Examination Certificate (Annexure P-1), issued by the Punjab School Educational Board, is 25.11.1989 and that of petitioner No.2, as per his Matriculation Examination Certificate (Annexure P-2), issued by the above said Board, is 27.12.1984. The averments made in the petition are supported by affidavit of petitioner No.1.