AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 291 wordsVikas Bahl, J
The present Criminal Writ Petition has been filed under Article 226 of the Constitution of India for directing respondent Nos.1 to 3 to protect the life and liberty of the petitioners.
It is the case of the petitioners that they both are major inasmuch as petitioner No.1 was born on 21.02.1996 and petitioner No.2 was born on 02.07.1999, and have married each other on 04.10.2021, with their free consent and without any pressure and that this is their first marriage. Reliance has been placed upon Aadhaar Cards (Annexures P-1 and P-2), the Marriage Certificate (Annexure P-3) and Photographs (Annexure P-4). It is also stated by the learned counsel for the petitioners that a detailed representation dated 04.10.2021 (Annexure P-5) has also been given to respondent Nos.2 and 3 with regard to the same.
Notice of motion to respondent Nos.1 to 3 only.
On advance notice, Mr. Saurav Khurana, DAG, Punjab, appears and accepts notice on behalf of respondent Nos.1 to 3 and on a specific query put by this Court, he has stated that he has no objection in case, respondent No.2-Senior Superintendent of Police, looks into the representation dated 04.10.2021 (Annexure P-5) and takes appropriate action in accordance with law.
After considering the abovesaid facts and without commenting upon the legality of the marriage and expressing any opinion on merits of the case, the present Criminal Writ Petition is disposed of with direction to respondent No.2 to look into the representation dated 04.10.2021 (Annexure P-5) and after considering the threat perception to the petitioners, respondent No.2 will take appropriate action in accordance with law.
It is, however, clarified that this order shall not debar the State from proceeding against the petitioners, if involved in any other case.