AMANPREET KOUR Vs. STATE

JUDGEMENT

(1.) The case of the petitioners is that they being major having sound mind have entered into matrimonial knot with their own free will and consent and are living as husband and wife. They entered into the matrimonial knot on 31.05. 2018 under the Hindu Marriage Act (Anand Karaj). Both the petitioners belong to Sikh Community.

(2.) It is further stated in the petition that the official respondents in league with some relatives of petitioner No.1 are harassing both the petitioners as well as family members of petitioner No.2. The petitioners are apprehending any untoward incident because the respondents are bent upon to harass, threaten and torture the petitioners as well as family members of petitioner No.2. The petitioners are enjoying the married life without any interruption, but now the family members of petitioner No.1 are trying to harass and threaten the petitioners of dire consequences and are trying to implicate petitioner No.2 in a false case, for which, the family members of petitioner No.1 have approached various police stations.

(3.) The petitioners, in person, appeared before this court at the time of hearing of the petition along with their counsel. They have categorically stated in the open Court that they have solemnized marriage with each other on 31/5/2018 with their own free will and consent, and without any force from anybody. They have also executed marriage agreement on 9/5/2018.