AAFTAB Vs. STATE OF HARYANA

JUDGEMENT

(1.) On 29/6/2021, the following order had been passed:-

(2.) Pursuant thereto an affidavit dtd. 14/7/2021 has been filed by the ACP, Panchkula, on behalf of the respondent State, stating therein that as per verification carried out from the schools that the petitioners last attended, they are both found to be above 18 years of age, with petitioner no.1 being about 3 months short of the age 21 and petitioner no.2 being slightly short of 19 years of age.

(3.) That being so, with the age of majority being 18 years of age as per the Indian Majority Act, 1875, obviously the petitioners have to be considered to be adults (whether mentally so or not is a separate issue altogether), and therefore, if they have chosen to live together and have at least not admitted any marriage between them, there would therefore be no question of invocation of the provisions of the Prohibition of Child Marriage Act, 2006. Consequently, there remains nothing to be done by this court except to issue directions to respondents no.2 and 3 to continue to ensure that the life and liberty of the petitioners are protected.