BALJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have filed the present petition for issuance of necessary direction to the respondents not to harass them and to ensure safety of their lives and personal liabilities from being invaded at the hands of private respondents No. 4 to 8.

(2.) Petitioners pleaded that they developed liking for each other and ultimately decided to marry against wishes of their families. They belonged to different caste and ultimately, they performed marriage on 24.10.2016 as per Hindu rites and ceremonies.

(3.) Vide order dated 26.10.2016, the High Court on the basis of conflict in date of birth of both the Aadhaar Cards of petitioner No.1 passed the following order:-