AMNIDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This Court is flooded with the petitions filed by run away couples in which the girls, who have just attained the majority, are filing petitions seeking protection for life and liberty allegedly threatened by their parents, who could be seen wailing helplessly and haplessly chasing their daughters in the corridors of this Court, who out of infatuation, are marrying young boys who could hardly provide them any future.

(2.) This is yet another case of a run away couple, who has filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking direction to respondents Nos. 1 to 3 to protect their life and liberty which is alleged to have been threatened by the parents of petitioner No. 1 much less respondent No.4 as they have got married against his wishes.

(3.) According to the averments made in the petition, petitioner No.1 is a Brahmin whereas petitioner No.2 is a Jatt Sikh. Although ho documentary evidence has been placed on record to prove the date of birth yet it is averred in para 5 of the petition that petitioner No.l was born on 20.8.1991 and petitioner No.2 was bom on 22.2.1988. It is further averred that they have got married as per Sikh rites at Guru Nanak Gurudwara (registered Phase VI Mohali) as per Marriage Certificate which is attached as Annexure P-1. The petition is supported by an affidavit of petitioner No.1. Notice of motion was issued on 26.10.2009 for 30.10.2009. In response to the notice, respondents Nos. 1 to 3 have appeared through counsel for the State of Punjab whereas respondent No.4 is represented by Sh. Nandan Jindal, Advocate.