INDRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Conflict raised herein is the enforcement of fundamental rights of the petitioners to seek protection of their "life and liberty" as enshrined under Article 21 of the Constitution of India viz-a-viz a conceded violation of Section 5 (iii) of the Hindu Marriage Act, 1955, inasmuch a girl aged 26 years 11 months and boy aged 20 years and 08 months claim to have married each other having purportedly being in love with each other.

(2.) Notice of motion at this stage only to the official respondents is being issued. Mr. Ramdeep Partap, DAG, Punjab who has joined proceedings, on service of advance copy of petition, accepts notice on behalf of State of Punjab.

(3.) Given the nature of the order being passed, there is no necessity to seek any return by the official respondents or even to serve the private respondent No.5