PRIYA GUPTA @ PARIBANO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition, petitioners seek issuance of necessary directions in the form of mandamus in the context of protection qua their lives and liberties from being invaded by the private respondents No.4 and 5.

(2.) Learned counsel for the petitioners submitted that both the petitioners are permanent residents of Uttar Pradesh. Petitioner No.2 has come to Punjab for the last five years and is doing painting work.

(3.) Petitioners claimed themselves to be major and have contracted marriage on 27.12.2019 according to their own sweet will, but against the wishes of their family members. Marriage certificate (Annexure P-4) is sought to be pressed into service in order to project validity of marriage. Petitioner No.1 executed an affidavit before the Moulvi/Kaji in respect of her religion.