INDU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have amongst themselves solemnized their marriage on 27.11.2009 by taking Sapatpadi around the sacred fire at Hanuman Dham, Sector 40-B, Chandigarh. A copy of the marriage certificate (Annexure P3) issued by the Sivananda Divine Mission (Gurukul) Regd. Chandigarh and also the photographs (Annexure P4) have been placed on record. The date of birth of petitioner No.1 as per her affidavit (Annexure P1) is 21.11.1989 and that of petitioner No.2 as per his matriculation certificate (Annexure P2) is 28.3.1985. Both the petitioners are major. The marriage that has been solemnized, it is stated, is against the wishes of the parents of petitioner No.1. The parents of petitioner No.1 were not agreeable to the marriage as it was an inter caste marriage. On account of the marriage that has been solemnized by the petitioners, the parents (respondents No.5 and 6) of the petitioner No.1 are unhappy and the petitioners apprehend threat to their life and liberty from them.

(2.) Therefore, they have filed the present petition seeking protection of their life and liberty.