CHARAN DEVI WIFE OF JASVIR SINGH AND ANOTHER Vs. STATE OF PUNJAB THROUGH ITS SECRETARY, HOME DEPARTMENT, PUNJAB CIVIL SECRETARIAT, CHANDIGARH AND OTHERS

JUDGEMENT

(1.) THE petitioners claim that they have married on 27.12.2011, being majors. There is no proof of marriage except their own assertion. Without going to issue of whether there had been a local marriage or not, I would still find that as persons, who are attained the majority, they are entitled to be in lawful company with each other and they shall be protected for such company. If there is any obstruction and harassment, they are entitled to approach the 2nd respondent, who shall deal with the issue in the manner directed by this Court in Pardeep Kumar Vs. State of Haryana : 2008 (2) ILR 62.

(2.) IN terms of the said judgment, the Commissioner of Police, Ludhiana shall afford such protection as per following directions: