HARMAN BAGHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Article 226 of the Constitution of India for directing the official respondents 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 6/8/2000 as is apparent from his Matriculation Certificate-cum-Mark Sheet (Annexure P-1) and Aadhaar Card (Annexure P-3) and petitioner No.2 was born on 3/3/2003 as is apparent from her Aadhaar Card (Annexure P-4), and have married each other on 5/10/2021, with their free consent and without any pressure and that this is their first marriage. Reliance has been placed upon the Marriage Certificate (Annexure P-5) and Photographs (Annexure P-6). It is also stated by the learned counsel for the petitioners that a detailed representation dtd. 5/10/2021 (Annexure P-7) has also been given to respondent No.2 with regard to the same.

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