KUMARI PRIYANKA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the petition filed under Article 226 of the Constitution of India, the petitioners seek directions to provide protection to the life and liberty from the private respondent Nos.4 and 5, who are parents of petitioner No.1. on account of their marriage, which has taken place on 12/6/2022 as per Hindu Rites and Rituals at Prachin Pashupati Nath Shiv Mandir Society, Panchkula. The marriage certificate has been appended as Annexures P-3 and the marriage photographs have been appended as Annexure P-4.

(2.) The petitioners are stated to be major, as the date of birth of petitioner No.1 is 1/1/1999 as per Aadhaar Card (Annexure P-1) and the date of birth of petitioner No.2 is 16/4/1996 as per Aadhaar Card (Annexure P-2). A representation dtd. 12/6/2022 (Annexure P-5) has also been filed with respondents No.2 in this regard.