NAVPREET 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 Section 5 (iii) of the Hindu Marriage Act, 1955, inasmuch a girl aged 18 years 1 month and boy aged 20 years 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, Ms. Ambika Sood, DAG, Punjab accepts notice on behalf of official respondents.

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