(1.) The genesis of factual matrix lies in spectre of love between the petitioners, who solemnized their marriage on 02.02.2013 at Gurdwara Guru Nanak Niwas Sahib, Village Karor Kalan, Tehsil Kharar, District Mohali according to their own sweet will. Photographs of the marriage are annexed as Annexure P/3. The marriage of the petitioners became an eyesore to the father, grandfather and uncles of petitioner No. 1, i.e., respondent Nos. 4 to 7 in the present petition, because of virtuosity of the clan, caste, status and social norms which have been treated as more sacrosanct than the love of their daughter in this ephemeral life. The audacity of love is clashing with primordial loyalty of kinship. The petitioners tried to persuade the private respondents but failed. Ultimately, the petitioners' love culminated into marital relationship at the above said temple. Now, the private respondents are hell bent upon separating the petitioners from each other by resorting to the illegal means. Thus, the petitioners apprehend imminent danger to their life and liberty. On 05.02.2013, after hearing the counsel for the petitioners and the petitioners in person, this Court passed the following order:
(2.) On being asked, petitioner No. 2 replied that he loves petitioner No. 1 and the protection should be granted in spite of the fact that he has no source of income and cannot deposit the amount in question. In the light of the observations of the Hon'ble Supreme Court in Vishal Jeet's case and lack of bona fide intention of petitioner No. 2, it is a case where petitioner No. 1 has been enticed into performing the alleged marriage. Even the parents of petitioner No. 2 are not visible in the photographs (Annexure P/3). Proactive approach of petitioner No. 2 for hasty marriage also confounded the doubt further. The financial support for the wife as per the customary practice of the society is a necessity.
(3.) This Court cannot lose sight of the fact that we are living in a society where some people wear mask and are good at hiding things. Matrimonial life needs- transparency, when someone can be trusted, otherwise it may lead to complete vulnerability. It is common that trust is destroyed in relationships in a while. The masked man specifically targets vulnerable girls in full bloom who have difficult background or are emotionally fragile. Such girls are enticed and made to believe that they will have wonderful married life and they are special to the masked man. It has become an epidemic. The unfortunate teenaged female children and girls in full bloom are being sold in various parts of the country and put to unbearable miseries. They are shockingly and brutally treated and confined in complete seclusion. They unwillingly surrender themselves to obnoxious way of life. This Court has come across with the cases where some of the girls who had initially solemnized run away marriages and thereafter returned to their parents having been robbed of the chastity. When they enter into love marriage, they imagine to have attained heavenly bliss with their relationship. They believe that nothing adverse will come between them. They dream the married life as embroidered with golden offers given to each other. When these innocent girls are caught in a web of lies and intrigues of the masked man, the truth of life dawns on them. Then the innocent girl discovers the most dangerous enemy which continues to live inside her then she realises that the most loyal and love-heart has betrayed her, and when such a shocking news from the love-heart is received, it is very dreadful. The parents believe that it is not the nature of their daughter to run away without a trace of warning. In fact, they believe that she has been stolen away into depth of something that they never knew nothing about. Can procurers and panders be allowed to lure innocent young girls in full bloom and put their lives in peril? This is the question which this court is to confronted with. Another question is, how to combat the hideous monster, the masked man to protect the safety and purity of womanhood.