HARDEEP SINGH CHANDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners, it stated, are major. The date of birth of petitioner No.1 is 1.5.1984 and that of petitioner No.2 is 27.4.1989. Both the petitioners of their own free will and liking for each other have solemnized their marriage amongst themselves on 2.1.2009 at Village Basti Amar Singh, Post Office Mallanwala, Tehsil Zira, District Ferozepur. The certificate of registration of marriage (Annexure-P.1) under the Hindu Marriage Act has been placed on record. However, on account of the marriage that has been solemnized the petitioners are being threatened by responents No.4 to 7, who are the mother, brother and maternal uncles of petitioner No.2. They have threatened the petitioner No.2 that in case she does not leave her matrimonial home and return to her parental home they would forcibly take her. In fact, they even tried to forcibly take petitioner No.2 from her matrimonial home. The petitioners have also submitted a representation dated 15.12.2009 (Annexure-P.2) to the Senior Superintendent of Police, Jalandhar (respondent No.2) to restrain the parents/relatives of petitioner No.2 from interfering in the personal life, liberty and security of the petitioners. However, despite the said representation the threat, it is submitted, persists.

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