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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
9, who are stated to be parents and other immediate relatives of
petitioner No.1, on account of the fact that they have married each
other of their own free will, against the wishes of the said respondents
on 12.06.2017. Photographs of what is stated to be a marriage
ceremony have been annexed with the petition.
As regards proof of age of petitioner No.1, her original
Aadhar Card, issued by the Unique Identification Authority of India,
showing her date of birth to be 13.03.1994, and as regards proof of
age of petitioner No.2, his original Identity Card, issued by the
Election Commission of India, showing his date of birth to be of the year 1992, have been produced in Court.
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.
Consequently, since protection of life and liberty is a
fundamental right of every citizen under 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 proceedings
initiated as per law.