SHWETA KAUSHAL 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.2 and 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 23/6/2000 and petitioner No.2 was born on 20/3/1993, and have married each other on 22/6/2022, 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), the Marriage Certificate (Annexure P-3) and Photographs (Annexure P-4). It is also stated by the learned counsel for the petitioners that a detailed representation dtd. 23/6/2022 (Annexure P-5) has also been given to respondent No.2 with regard to the same.

(3.) After considering the abovesaid facts and without commenting upon the legality of the marriage and expressing any opinion on merits of the case, the present Criminal Writ Petition is disposed of with direction to respondent No.2 to look into the representation dtd. 23/6/2022 (Annexure P-5) and after considering the threat perception to the petitioners, respondent No.2 will take appropriate action in accordance with law.