NARINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant petition has been filed by the petitioners, who claim themselves to be the husband and wife, for directing the respondents to protect their life and liberty.

(2.) The petitioner No.1, claims to be a major and aged about 30 years, whose date of birth is 9.1.1991, whereas the petitioner No.2 is stated to be aged about 22 years and her date of birth is 16.6.1998. Certain documents in support of their age have also been annexed.

(3.) As per averments made in the writ petition, petitioner No.1 (Narinder Kumar) belongs to scheduled caste family, whereas petitioner No.2 (Seema Devi) belongs to Rajput family and they have solemnized marriage out of free will and consent with each other on 12.3.2021 at Brij Raj Swami Temple, Nurpur, District Kangra as is evident from affidavits, Annexure P­1 and P­ 2 respectively. After solemnization of marriage, they are living as husband and wife.