Lovepreet Kaur And Another vs State Of Punjab And Others

Jasgurpreet Singh Puri, J

Petitioners claim that they have attained majority and married against the wishes of their family members. Apprehending threat to their life and liberty, they have filed the present petition for protection.

Petitioners claim to have submitted a representation (Annexure P-5) dated 30.11.2019, in this regard, to the Senior Superintendent of Police, Gurdaspur.

Heard. Record perused.

Notice of motion to the office of Advocate General Punjab. On asking of the Court, Mr.Randhir Singh Thind, DAG, Punjab, present in the Court, accepts notice on behalf of the State. Copy supplied.

Petitioners have placed on record copies of their Aadhar Cards (Annexures P-3 and P-4) respectively as proof of their age as well as copy of Marriage certificate (Annexure P1) and photographs (Anneuxre P-2).

Learned counsel for the petitioners claims that petitioners are having Aadhar Cards only with them and not the Matriculation and Secondary School Examination certificates.

This petition is disposed of with a direction to the Senior Superintendent of Police, Gurdaspur, to look into the representation Annexure P-5 dated 30.11.2019 and ensure that no harm is caused to the petitioners.

However, it is made clear that this order shall not be treated as stamp of the Court about the marriage of the parties and no opinion regarding the validity of the marriage has been expressed.