SHOUKATHUSSIAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is a Criminal Writ Petition under Article 226/227 of the Constitution of India for issuing a writ in the nature of mandamus directing respondent Nos.2 and 3 to protect the life and liberty of the petitioners at the hands of private respondent Nos.4 to 14.

(3.) In the present case, both the petitioners are Muslims. They fell in love about 2 years ago and decided to perform marriage. The date of birth of petitioner No.1 is 01.04.1984 and that of petitioner No.2 is 10.01.2004 as per their Aadhar Cards, which have been annexed with the petition as Annexures P-l and P-2, respectively. Both the petitioners have solemnized their marriage on 21.01.2021 as per Muslim rites and ceremonies.