KAJAL RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have approached this Court under Article 226/227 of the Constitution of India for seeking protection of their lives and personal liberty from Respondents No.4 and 5.

(2.) The contention of learned counsel for the petitioners is that both are major, aged 18 years and 23 years respectively. In support thereof, copies of Aadhaar Cards pertaining to the petitioners have been appended. It has further been contended that petitioners have performed marrige against the wishes of their parents. The marriage of the petitioners was solemnized on 19/8/2022 as per Sikh Rites and Rituals. Copy of Marriage Certificate (Annexure P-3) have also been appended. The petitioners apprehend threat to their lives and liberty and claim that there is a constant danger of being implicated in a false case.

(3.) Notice of motion restricted to Respondents No.1 to 3 only. Pursuant to supply of advance copy, Mr. Sandeep Chopra, DAG, Punjab, accepts notice on behalf of Respondents No.1 to 3.