PARMINDER SINGH SOMAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure praying for directions to respondents No.2 and 3 to protect their life and liberty which is alleged to be in danger at the hands of respondents No. 4 and 5 on account of their having got married against their parental consent. Petitioner No.1 has not attained the age of majority as disclosed in the petition whereas petitioner No.2 is major as per the averments made in the petition. However, since the Court neither lends authenticity or legitimacy to the factum of marriage, but at the same time it cannot be oblivious to the fact that because of social friction and sectarian differences such incidents are not entirely unheard of and prima facie the case also appears to be covered by the observations of Supreme Court in Fiaz Ahmed Ahanger & Ors. v. State of J & K 2009(3) R.A.J.692, which are as under :