KULWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners developed intimacy towards each other and had a liking for each other. They understood each other "™s nature, habits and behaviour. Therefore, they decided to solemnize their marriage amongst themselves. The petitioners disclosed their intentions to their respective parents. The parents (respondents-4 and 5) of petitioner-1 were, however, not agreeable for the marriage as they were from the neighbouring village.

(2.) They threatened petitioner-1 that they would eliminate them in case they do not act according to them.Both the petitioners, it is stated, are major. The age of petitioner-1 as per the I-Card (P1) issued by the Election Commission of India, is recorded as 18 years as on 1.1.2006 and that of petitioner-2 as per the I-Card (P2) issued by the Election Commission of India is 21 years as on 1.1.2007. Petitioner-1 left the house of her parents and got married to petitioner-2. However, they are being threatened by respondents-4 and 5. The photographs (P3) regarding the solemnization of the marriage have been placed on record. The learned counsel, on instructions, has stated that the marriage was solemnized at Balmiki Mandir, Sector 24, Chandigarh on 17.1.2009. Ever since the marriage, the petitioners are under threat from respondents-4 and 5.

(3.) Both the petitioners are present in Court and are identified by their counsel. It is stated by petitioner-1 that she has solemnized her marriage with petitioner-2 as per her wishes and desire and without any kind of pressure or undue influence. Besides, she is happy with her marriage. In view of the above, this petition is disposed of with a direction to respondents-2 and 3 that in case the petitioners approach any of them setting out their grievances as have been stated herein, their request shall be considered and looked into by them independently and in accordance with law.