PARVEEN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners claim that they have attained majority and married against the wishes of their family members. Apprehending threat to their life and liberty, they have filed the present petition for protection.

(2.) The petitioners have placed on record the copies of Aadhaar Cards (Annexures P-1 and P-2) as proof of their age and certificate (Annexure P-3) and photographs (Annexure P-4) regarding performance of marriage.

(3.) This petition is disposed of with a direction to respondent No.3 - the Station House Officer - SHO, Police Station Dina Nagar, District Gurdaspur, that representation, if any, filed seeking protection of life and liberty, be got looked into and contents thereof be duly verified and if necessary, requisite steps be taken, strictly in accordance with law for grant of protection of life and liberty to the petitioners. It is made clear that this order shall not be treated as a stamp of this Court regarding validity of marriage of the parties.