PRIYA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The present Criminal Writ Petition has been filed under Article 226 of the Constitution of India for enforcement of fundamental rights of the petitioners seeking protection of their life and liberty as enshrined under Article 21 of the Constitution of India.

(3.) In brief, the relevant facts as narrated in the petition are that both the petitioners are major, the date of birth of petitioner No.1 being 22.04.2001 and that of petitioner No.2 being 17.11.2000 as per their Aadhaar Cards, copies whereof have been annexed as Annexures P-l and P-2. The petitioners developed a liking for each other and decided to solemnize their marriage. However, this proposal of petitioner No.1 was turned down by her parents and relatives, who rather threatened the petitioner No.1 to stay away from petitioner No.2 otherwise they would solemnize her marriage with a person of their choice and started keeping her in confinement. However, both the petitioners managed to perform their marriage on 15.12.2020. Though the petitioner No.2 has attained majority but is not of marriageable age.