KIRANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is being taken up for hearing through Video Conferencing due to Covid-19 pandemic.

(2.) Prayer in the Criminal Writ Petition under Art. 226 of the Constitution of India is for directing respondent Nos.1 to 3 to protect the life and liberty of the petitioners at the hands of respondent Nos.4 to 6 etc.

(3.) Learned counsel contends that petitioner No.1 is 18 years and 5 months of age as is evident from Aadhar Card Annexure P/1, wherein her date of birth is recorded as 1/1/2003, while petitioner No.2 is 19 years 5 months of age as per Aadhar Card Annexure P/1-Colly., wherein his date of birth is recorded as 14/12/2001. Learned counsel contends that due to mutual liking for each other, the petitioners got married as per Sikh rites and ceremonies on 5/6/2021 as is evident from the photographs of the marriage, Annexure P/2 without any fraud, force, pressure, coercion or undue influence though against the wishes of respondent Nos.4 to 6 who are threatening them with harm to their life and liberty, therefore, the petitioners submitted representation Annexure P/3 dtd. 6/6/2021 to respondent No.2 i.e. The Superintendent of Police, Amritsar (Rural) seeking protection of their life and liberty but no action has been taken in respect thereto till date and that in the circumstances, the petitioners would be satisfied if the petition is disposed of by directing respondent No.2 to consider and decide representation Annexure P/3 in accordance with law, in a time bound manner and to provide protection to them.