GURPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Article 226 of the Constitution of India for directing respondent Nos.1 to 3 to protect the life and liberty of the petitioners.

(2.) It is the case of the petitioners that they both are major inasmuch as petitioner No.1 was born on 21/2/1996 and petitioner No.2 was born on 2/7/1999, and have married each other on 4/10/2021, with their free consent and without any pressure and that this is their first marriage. Reliance has been placed upon Aadhaar Cards (Annexures P-1 and P-2), the Marriage Certificate (Annexure P-3) and Photographs (Annexure P-4). It is also stated by the learned counsel for the petitioners that a detailed representation dtd. 4/10/2021 (Annexure P-5) has also been given to respondent Nos.2 and 3 with regard to the same.

(3.) Notice of motion to respondent Nos.1 to 3 only.