AMANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Cr.P.C. seeking direction to respondents Nos. 2 and 3 to provide protection to the lives and liberty of the petitioners at the hands of private respondents No. 4 to 6 and to restrain them from interfering with the matrimonial life of the petitioners.

(2.) IT has been averred that the date of birth of petitioner No. 1 is 22.05.1983, whereas date of birth of petitioner No. 2 is 05.03.1987. Photostat copies of matriculation examination certificate and Permanent Account Number, to this effect are attached by them as Annexures P -1 and P -2 respectively.

(3.) AFTER hearing counsel for the petitioners and without expressing any opinion on the merits of the case or the validity of the marriage and the age of the petitioners and keeping in view the binding precedent of the Hon'ble Apex Court in Lata Singh vs. State of U.P. And another, : 2006 (2) SCC (Criminal) 478, the present petition is disposed of with direction to respondent No. 2 to look into the said issue and take necessary action in accordance with law.