HUSAN BANO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case heard via video conferencing.

(2.) By this petition, the petitioners seek protection of life and liberty at the hands of respondents no. 4 to 6, who are stated to be the relatives of petitioner no.1, upon them having married each other (as contended) against the wishes of the said respondents, on 28/7/2021.

(3.) As noticed in the order dtd. 11/10/2021, learned counsel for the petitioners had referred to 7 orders/judgments of this court, as also one of a Division Bench of the Delhi High Court, with him submitting that even if petitioner no.2 is of less than marriageable age as per Ss. 2(a) and 10 of the Prohibition of Child Marriage Act, 2006, the petitioners are still entitled to protection of life and liberty.