GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the Criminal Writ Petition under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. is for the issuance of a direction to the official respondents to provide security and protection to the life and liberty of the petitioners at the hands of respondent Nos.4 to 8 etc.

(2.) Learned counsel contends that the petitioners are of marriageable age as petitioner No.l is 31 years of age as is evident from Aadhar Card, Annexure P/l wherein his date of birth is recorded as 1/1/1991, while petitioner No.2 is l9 years of age as per Matriculation Examination -cum-Detailed Marksheet Certificate, Punjab School Education Board, (Annexure P/2) in which her date of birth is recorded as 24/12/2002. Learned counsel contends that the petitioners fulfill the conditions under the Hindu Marriage Act, 1955 so as to entitle them to get married, consequently, on account of mutual liking for each other, the petitioners got married on 16/12/2021 at Gurudwara Singh Sabha, Prem Nagar, Near Kiln, Amritsar as is evident from Anand Karaj Certificate, Annexure P/3 dated l6.12.2021 without any fraud, force, pressure, coercion or undue influence though against the wishes of respondent Nos.4 to 8 who are threatening them with harm to their life and liberty, therefore, the petitioners submitted representation Annexure P/4 dtd. 23/12/2021 to respondent No.2 i.e. The Senior Superintendent of Police(Rural), Amritsaras well as SHO, Police Station Gharinda 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/4 in accordance with law, in a time bound manner and to provide protection to them.

(3.) Notice of motion to respondent No.2 only.