AJAN DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Fearing for their lives and liberty at the hands of the private respondents, the petitioners who claim to have married after attaining the permissible age for marriage, against the wishes of the private respondents, have come up before this Court by invoking their fundamental rights of life guaranteed under Article 21 of the Constitution of India, seeking direction to the State to protect them.

(2.) Notices served upon the official respondents through the State's counsel. Given the nature of the order, this Court proposes to pass, neither the response of official respondents is required nor exists any requirement to issue notices to the private respondents.

(3.) Counsel appearing for respondent No.4 (father of petitioner No.1) submits that petitioner No.1 is minor and handed over photocopy of school certificate and Aadhar card of petitioner No.1. Photocopy of the said documents have also been handed over to the State counsel. As per school certificate, date of birth of petitioner No.1 is 8/2/2007.