FARZANA BEGAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India seeking direction for protection of life and liberty of the petitioners at the hands of private respondents.

(2.) Learned counsel for the petitioners has submitted that the petitioner no.l is 21 years of age and petitioner no. 2 is 22 years of age and both of them are of marriageable age. She further submitted that they have got married to each other out of their free consent and although the petitioner no.l was earlier Muslim by religion, she got converted into Hindu religion and, therefore, got married to petitioner no. 2. She further submitted that the prayer of the petitioners is confined only for the grant of protection of life and liberty and the validity of the marriage was not the subject matter in the present case. She further submitted that the private respondents were opposed to the marriage and, therefore, there is an acute threat at the hands of private respondents and has prayed for protection of life and liberty. She has also relied upon a judgment of Division Bench of this Court in LPA-1678-2014, titled as 'Rajwinder Kaur and another Vs. State of Punjab and others, to contend that even if the marriage between the petitioners inter-se is not valid, the right of protection of life and liberty is guaranteed under Article 21 of the Constitution of India and, therefore, has prayed for the issuance of such directions.

(3.) Notice of motion to respondent Nos. l to 3.