GURPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Article 226 of the Constitution of India for directing Respondent Nos.1 to 3 to protect the life and liberty of the petitioners.

(2.) It is the case of the petitioners that they both are major inasmuch as petitioner No.1 was born on 13/3/2001 and petitioner No.2 was born on 6/2/1996, and have married each other on 3/10/2022, with their free consent and without any pressure and that this is their first marriage. Reliance has been placed upon Aadhaar Cards (Annexures P-1 and P-2, respectively), the Marriage Certificate (Annexure P-3) and photographs (Annexure P-4). It is also stated in the petition that a detailed representation dtd. 3/10/2022 (Annexure P-5) has also been given to Respondent No.2 with regard to the same.

(3.) Notice of motion to Respondent Nos.1 to 3 only.