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Judgment
The petitioners, who are present in the Court, are seeking
protection of their lives and liberty at the hands of respondents no.4 to 6,
who are stated to be the parents and uncle of petitioner no.1, on account of
the fact that they have married each other of their own free will on 8.6.2017.
Photographs of what is stated to be a marriage ceremony have been annexed
with the petition.
In support of proof of age of petitioner no.1, though a copy of
her Aadhar Card has been annexed with the petition, however, her
Secondary School Examination Certificate, issued by the Central Board of
Secondary Education, Delhi, has been produced in Court, showing her date
of birth as 17.1.1997, thus making her more than 20 years of age.
As regards petitioner No.2, though a copy of PAN Card has
been annexed with the petition, however, his High School Examination
Certificate issued issued by the Board of Secondary Education, Madhya
Pradesh, Bhopal, has been produced in Court, showing his date of birth to
be 12.5.1995, thus making him more than 22 years of age.
On a specific query put to learned counsel for the petitioners, it
has been stated that neither are the petitioners in any prohibited relationship
to each other, nor has any of them been married earlier. He states that he has
obtained specific instructions from the petitioners in that regard.
Consequently, since protection of lives and liberty is a
fundamental right of every citizen enshrined in Article 21 of the
Constitution of India, this petition is disposed of with a direction to
respondents no.2 and 3 to ensure that the lives and liberty of the petitioners
are not put to any harm or threat at the hands of the aforesaid respondents or
at their behest.
However, it is made clear that if any of the averments made in
the petition is found to be incorrect, specifically with regard to either the
petitioners being in any prohibited relationship to each other, or as regards
their previous marital status, or with regard to their age, this order shall not
be construed to be a bar on any proceedings initiated as per law.