ANMOLPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) This petition has been filed by petitioner No.1 namely, Anmolpreet Kaur daughter of Gurmej Singh, aged about 21 years and petitioner No.2 namely, Paramveer Singh Virdi son of Jaspal Singh Virdi, aged about 19 years praying for issuance direction to respondents No.1 to 3 to safeguard their life and liberty at the hands of respondents No.4 to 7.

(3.) It has been contended that the petitioners are major and are of mature mind. They fell in love and decided to marry. However, petitioner No.1 is 21 years of age whereas petitioner No.2 is 19 years of age. Though both of them are major but petitioner No.2 is not of marriageable age. They have contended that they are living in live-in-relationship and would marry as and when petitioner No.2 would attain marriageable age. However, as parents of petitioner No.1 compelled her to marry with a boy of their choice against her wishes, she left her house and started living with petitioner No.2 in live-in-relationship. Their live-in-relationship is not acceptable to respondents-family members and hence, they are issuing threat to their life and liberty time and again.