KAWALJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Conflict raised herein is the enforcement of fundamental rights of the petitioners to seek protection of their 'life and liberty' as enshrined under Article 21 of the Constitution of India viz-a-viz a conceded violation of Sec. 5 (iii) of the Hindu Marriage Act, 1955, inasmuch a girl aged 18 years 6 months and boy aged 19 years 03 months claim to have married each other having purportedly being in love with each other.

(2.) Copies of matriculation certificates of petitioners No.1 and 2 reflecting their date of birth have been handed over in course of hearing, which are taken on record.

(3.) Notice of motion at this stage only to the official respondents is being issued. On the asking of the Court, Mr. Luvinder Sofat, Assistant A.G., Punjab accepts notice on behalf of respondents No.1 to 3.