KIRAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners, through instant petition under Article 226 of the Constitution of India are seeking protection of life and liberty as guaranteed by Article 21 of the Constitution of India.

(2.) On the asking of the Court Mr. Kirat Singh Sandhu, DAG, Punjab, who is present in Court, accepts notice on behalf of Respondents No.1 to 3-State. Service of notice to the private Respondents is dispensed with as no adverse order is passed against them.

(3.) As per petition and documents enclosed therewith i.e. Aadhar Card of petitioner No.1-Kiran is aged 19 years and petitioner No.2-Manilal is aged 25 years. The petitioners are major and they have got married on 22/9/2022. In support of their contention, the petitioners have enclosed marriage certificate dtd. 22/9/2022 (Annexure P-4) issued by Shri Bharamri Devi Jan Kalyan Sanstha 222, Mansa Devi Market, Sector 4 Panchkula.