SUSTA Vs. UT CHANDIGARH

JUDGEMENT

(1.) Prayer in the instant petition filed under Article 226 of the Constitution of India is for issuance of directions to respondents No.2 and 3 to protect the life and liberty of the petitioners, who have married against the wishes of private respondents i.e. respondents No.4 and 5.

(2.) Petitioner No.1-Susta is stated to be born on 15/1/2001 and for this purpose, reference has been made to Aadhar Card (Annexure P-1). Petitioner No.2-Pawan is stated to be born in 2001 and for the said purpose, reference has been made to Aadhar Card (Annexure P-2). The petitioners have solemnized Marriage on 26/12/2022 A copy of the Marriage Certificate of the petitioners is annexed to the petition as Annexure P-3. It is stated to be first marriage of the petitioners.

(3.) Notice of motion.