AKASH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant criminal writ petition has been filed under Article 226 of the Constitution of India for issuance of directions to the officials respondents No.2 and 3 to initiate action on the representation dtd. 8/6/2022 (Annexures P- 1) submitted to the official respondents No.2-Commissioner of Police Ludhiana for protecting of the life and liberty of the petitioners and with a further direction that the private respondents should not interfere in the personal life of the petitioners.

(2.) Learned counsel appearing on behalf of the petitioners has contended that the petitioner No.2 is a minor and that the private respondents are forcing to perform the marriage of petitioner No.2 with some boy in Rajasthan who is much older in age and is a drug addict. The said boy is not to the liking of the petitioner No.2 and they had even fixed marriage of petitioner No.2 against her wishes. It has been alleged that currently the minor is living in live-in-relationship with a petitioner No.1-Akash and wants to marry him in future.

(3.) Reference can be made to certain orders/judgements of this Court passed in CRWP-2238-2021 titled as Priyanka and Another Vs. State of Haryana and Ors decided on 5/3/2021, wherein the minor who was in a live-in-relationship was extended an indulgence; a similar order had been passed in CRWP-6660-2020 titled as Jyoti Vs. State of Haryana and Ors decided on 1/9/2020; CRWP-3990- 2020 titled as Roopa Vs. State of Haryana and Ors decided on 22/6/2020; CRWP- 1525-2020 titled as Sarabjeet Kaur and Another Vs. State of Punjab and Ors decided on 12/2/2020; CRWP-29048-2019 titled as Navpreet Kaur and Another Vs. State of Punjab and Ors decided on 4/10/2019. A reference can also be made to the judgement of this Court reported as 2019(4) RCR (Civil) 183 titled as Jashanpreet Kaur and Another Vs. State of Punjab and Ors.