HARDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have solemnized their marriage amongst themselves which is against the wishes of the parents (respondents No.4 and 5) of petitioner No.1. Both the petitioners, it is stated, are major. The date of birth of petitioner No.1, it is stated, is 6.2.1976 and that of petitioner No.2 is 29.1.1978. Petitioner No.1, it is stated, is a divorcee. The petitioners had known each other for the last many years and had a liking for each other. Therefore, they decided to solemnize their marriage which was solemnized at Gurudwara Shri Akalgarh Sahib, Karor Kalan, Tehsil and Distt. Mohali on 26.11.2009 as per Sikh rites and ceremonies. Photographs (Annexure P3) and the marriage certificate (Annexure P4) issued by Gurudwara Shri Akalgarh Sahib, Karor Kalan, Tehsil and Distt. Mohali have been placed on record. On account of the marriage that has been solemnized, the petitioners apprehend threat to their life and liberty from respondents No.4 and 5. Therefore, they have filed the present petition.

(2.) Both the petitioners are present in Court and are identified by their counsel. It is stated by petitioner No.1 that she has solemnized her marriage with petitioner No.2 of her own free will and desire and without any kind of pressure or undue influence. She is happy with her marriage.

(3.) Keeping in view the facts and circumstances of the case, the criminal miscellaneous petition is disposed of with a direction to respondents No.2 and 3 that in case the petitioners approach any of them setting out their grievances as have been made in the present petition, the same would be looked into by them independently and in accordance with law.