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Judgment
Harinder Singh Sidhu, J
The case has been taken up by way of Video Conference as per instructions in view of COVID-19 pandemic.
The present petition has been filed under Section 482 Cr.P.C. seeking direction to respondent Nos. 2 and 3 to provide protection to the lives and liberty of the petitioners at the hands of private respondents No. 4 to 6.
It has been averred that the date of birth of petitioner No. 1 is 13.12.1995 while date of birth of petitioner No. 2 is 1.1.1993. Copies of Aadhar Cards showing date of birth of petitioner No. 1 and petitioner No. 2 are attached as Annexures P-1 and P-2 respectively.
It has been submitted that the marriage of the petitioners was solemnized on 24.6.2020 according to Christian Rites and Rituals at Shadhu Sunder Singh Church, Morinda Punjab. The marriage certificate and photographs of marriage are attached as Annexure P-3 and Annexure P-4 respectively. Private respondent Nos. 4 to 6 are opposing to the marriage, as the petitioners had performed the marriage without their consent. The petitioners have submitted representation dated 24.6.2020 (Annexure P-5) to respondent No. 2 seeking protection of their lives and liberty at the hands of the private respondents.
After hearing counsel for the petitioners and without expressing any opinion on the merits of the case or the validity of the marriage and the age of the petitioners and keeping in view the binding precedent of the Hon'ble Apex Court in Lata Singh Versus State of U.P. and another, 2006(2) SCC (Criminal) 478, the present petition is disposed of with direction to respondent No. 2 to look into the said issue and take necessary action in accordance with law.