BALJINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have filed this petition seeking directions to respondent No.3 not to harass them or interfere in their matrimonial life; besides, respondent No.2 be directed to protect the life and liberty of the petitioners from respondents No.4 to 7, who are father and brothers respectively of petitioner No.1.

(2.) It is submitted that the petitioners had a liking for each other but the father (respondent No.4) of petitioner No.1 was not agreeable to their marriage being solemnized. Therefore, the petitioners on their own have solemnized their marriage amongst themselves on 23.2.2010. The photographs (Annexure-P.2) showing the solemnization of their marriage have been placed on record. The marriage was solemnized at Sri Nirankari Darbar (Rawalpindi), Sector 21-B, Chandigarh. The certificate (Annexure- P.3) of marriage has also been placed on record. On account of the marriage that has been solemnized, the petitioners apprehend danger to their life and liberty. The petitioners also submitted a request dated 24.4.2010 (Annexure-P.4) to the SSP, Moga (respondent No.2) for protecting them from respondents No.4 to 7. However, despite the said request the threat to them persists.

(3.) Both the petitioners, it is stated, are major. The date of birth of petitioner No.1 as per her Matriculation certificate (Annexure-P.1) is 7.7.1979 and that of petitioner No.2 as per his Middle standard examination certificate (Annexure-P.2) is 21.6.1986. The petitioners have solemnized their marriage amongst themselves on 23.2.2010. Therefore, it is submitted that the petitioners have a right to lead their married life. 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.