KULBIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioners states that the petitioners will be satisfied if Senior Superintendent of Police, Amritrsar (Rural) i.e. respondent No.2 is directed to take appropriate action in accordance with law on application dated 07.01.2014 (Annexure P-4), made to him by petitioner no.1. As per averments made in the petition both the petitioners are major. It has been stated that date of birth of petitioner No.1-Kulbir Kaur, is 10.08.1992 and date of birth of petitioner No.2 -Sandeep Singh, is 25.11.1994. They got married on 07.01.2014. Photographs of the marriage are Annexure P-3. The age of petitioner No.2, as per the averments in the petition, is only 19 years. As per the provisions of Section 5 of the Hindu Marriage Act, a boy is competent to contract marriage only on attaining the age of 21 years, however, this point is not in controversy in this petition.

(3.) In view of the limited prayer made by the learned counsel for the petitioners and without going into the merits of the claim raised by the petitioners in the petition, this petition is disposed of with direction to respondent No. 2 i.e. Senior Superintendent of Police, Amritrsar (Rural) to take appropriate action in accordance with law to save the life and liberty of the petitioners, and also on representation dated 07.01.2014 (Annexure P-4). However, it is made clear that this order will have no effect on the validity of alleged marriage of petitioners or on any other civil or criminal proceedings instituted against them.