JYOTI BALA Vs. STATE OF PUNJAB

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 provide protection of life and liberty to the petitioners, who have married against the wishes of private respondents No.4 to 7.

(2.) Learned counsel for the petitioners submits that both the petitioners are major, petitioner No.1 ' Jyoti Bala, aged 31 years and petitioner No.2 ' Parvesh Kumar, aged 44 years and have got married on 15/6/2023, against the wishes of their family members, arrayed as respondents No.4 to 7. The copies of 'Aadhaar' card of petitioners (Annexures P-1 and P-2) have been placed on record. Marriage certificate as well as the marriage photographs have also been placed on record as Annexure P-3 and P-4. He further submits that petitioner No.2-Parvesh Kumar has got divorce from his first wife Neena daughter of Jagdish Raj under Sec. 13-B of the Hindu Marriage Act vide judgment dtd. 25/5/2023 passed by Ms. Jagbir Kaur, Principal Judge, Family Court, Gurdaspur. A copy thereof has been placed on record.

(3.) It has been further submitted that the private respondents are threatening to interfere in the marital life of the petitioners. Hence, they are seeking protection in that regard and have approached this Court by way of filing the instant petition.