SUMANJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners namely Sumanjeet Kaur and Manpreet Singh have approached this Court under Article 226 of the Constitution of India for seeking protection of their lives and personal liberty from private respondent.

(2.) The contention of the petitioners is that both are major, aged 24 years and 28 years respectively. In support thereof, copy of the Aadhaar Cards pertaining to the petitioners have been appended. The petitioners further contend that they have performed marrige against the wishes of their parents. The marriage of the petitioners was solemnized on 13/6/2022 at Gurudwara Guru Nanak Niwas Sahib, District Mohali as per Sikh rites and rituals. A copy of Marriage Certificate (Annexure P-3) issued by the aforesaid Gurudwara has also been appended. The petitioners apprehend threat to their lives and claim that there is a constant danger of being implicated in a false case.

(3.) Notice of motion restricted to respondents No.1 to 4 only. Pursuant to supply of advance copy, Ms. Amarjit Kaur Khurana, DAG, Punjab has appeared and accepted notice on behalf of respondents No.1 to 4.