BALJINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is a petition under Articles 226/227 of the Constitution of India seeking protection of life and liberty of the petitioners at the hands of respondent Nos.4 to 7.

(3.) Learned counsel for the petitioners has contended that petitioner No.1 is a major aged 23 years and as per his Aadhaar Card (Annexure P-1) his date of birth is 29/4/1998. The date of birth of petitioner No.2 as per her Birth Certificate (AnnexureP-2) is 14/12/2002. However, it has been stated that the names of parents of petitioner No.2 mentioned in the Birth Certificate are Lala Ram and Pinki, who are the biological parents of petitioner No.2 whom she has never seen. It is submitted that in the Aadhaar Card of petitioner No.2 (Annexure P-3) her date of birth has been got mentioned as 8/3/2004 by her adoptive parents. It is further the contention of learned counsel for the petitioners that the petitioners had developed a liking for each other and wanted to get married. However, respondent No.5, mother of petitioner No.2, got enraged and furious and that is when she told petitioner No.2 that she is an adopted child and she was also shown her CRWP No.5102 of 2021 (O&M) 2 original Birth Certificate. It has further been averred that on 27/5/2021 the petitioners solemnized their marriage according to Hindu Rites and Ceremonies at Prachin Shiv Mandir, Near Kaushalaya River Bridge, Pinjore.