CHANDANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Both the Petitioners are present in person through Video Conferencing and identified by their Counsel. They seek protection of their life and liberty by contending that both of them having attained the age of majority, have married each other against the wishes of their respective family members respondent Nos.4 to 8, and so seek appropriate protection from the authorities. They submitted a representation (Annexure P-5) in this regard to the Senior Superintendent of Police, Ludhiana (Rural), District Ludhiana on 01.01.2021, but are still apprehensive about their security in view of the apparent inaction and alleged clout of their family membersrespondents.

(2.) Both of them do appear to have crossed the age of majority as seen from the copies of documents filed and have married each other, in support of which, Marriage Certificate issued by Gurudwara Akalgarh Sahib, Village Kror Kalan, Tehsil and District Mohali and Photographs (Annexures P-3 and P-4) have been placed on record.

(3.) For the aforesaid reasons, this appears to be a fit case for this Court to invoke the inherent powers under Section 482 of the Cr.P.C. and in view of the mandate contained in Article 21 of the Constitution of India to protect the citizen's right to life and liberty.