SAVITA Vs. STATE OF HARYANA

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 02 months and a boy aged 20 years and 06 months claim to have married each other having purportedly being in love with each other.

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

(3.) Advance copy of the paper book has already been supplied to learned State counsel by the learned counsel for the petitioners.