RAJPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Conflict herein is qua enforcement of fundamental rights of the petitioners seeking protection of their 'life and liberty' as enshrined under Article 21 of the Constitution of India viz-a-viz violation of Section 5 (iii) of the Hindu Marriage Act, 1955, inasmuch a girl aged 17 years 3 months and boy aged 25 years claim to have married each other on 17.05.2020, purportedly being in love with each other.

(2.) 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 respondents No.4 to 6.

(3.) Having heard learned counsel for the petitioners, as also the learned State counsel and without going into the merits of the validity of the marriage, I am of the view that every citizen being entitled to enforcement of fundamental rights as envisaged under Constitution of India, would necessarily entail grant of appropriate protection to the petitioners herein qua their life and liberty as apprehended by them for the reasons stated hereinafter.