JASPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MR . Ramandeep, Advocate has put in appearance on behalf of respondent no. 4 and submits that respondent no. 4 and his family will not interfere in the matrimonial life of the petitioners and cause any threat to their life and liberty. However, he requests for arranging the meeting of the petitioners with the parents of the petitioner No. 1 and learned counsel for the petitioners has accepted this proposal.

(2.) LEARNED counsel for the petitioners has limited his prayer for taking appropriate action in accordance with law on the representation dated 11.07.2014 (Annexure P/5) made by the petitioners. It has been stated that the date of birth of petitioner No. 1 -Jaspreet Kaur is 09.02.1993 and date of birth of petitioner No. 2 -Harvinder Singh is 25.10.1987. They got married on 11.07.2014 against the wishes of parents of petitioner no. 1. Photographs of marriage are Annexure P/4.

(3.) HOWEVER , it is made clear that this order will have no effect on the validity of alleged marriage of the petitioners or on any other civil or criminal proceedings instituted against them.