GURWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners namely Gurwinder Kaur and Gurbinder Singh have approached this Court under Article 226 of the Constitution of India for seeking protection of their life and personal liberty from private respondents Nos.4 to 10.

(2.) The contention of the petitioners is that they are major, aged 23 years and 26 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 marriage against the wishes of their parents. The marriage of the petitioners was solemnized on 17/6/2022 at Gurudwara Himatsar Sahib Ji, Ward No.10, Gidderbaha, District Sri Muktsar Sahib according to Sikh rites and ceremonies. A copy of marriage certificate (Annexure P-3) 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 Nos.1 to 3 only.