Rajwinder Kaur And Another vs State Of Punjab And Others

Sudhir Mittal, J

The petitioners have allegedly married each other against the wishes of their respective parents and thus, they fear for their lives and liberty. Despite

representation dated 1.12.2019 (Annexure P-4), having been submitted before respondent No.2, no protection has been granted.

According to the averments in the petition, petitioner No.1 is aged 18 years and said statement is being made on the basis of her Aadhar Card, a copy

of which has been annexed as Annexure P-1. Whether, the date of birth of petitioner No.1 mentioned in Annexure P-1 is correct or not, is not being

opined upon by this Court.

Notice of motion.

Mr. P.S. Walia, AAG, Punjab, accepts notice on behalf of the State of Punjab-respondents No.1 to 3. Four copies of the paper book be supplied to

him during the course of the day.

Considering the nature of the order being passed there is no necessity to serve the private respondents or to seek a reply from any one of the

respondents.

The petition is disposed of with a direction to respondent No.2 to take into consideration the request of the petitioners made vide representation dated

1.12.2019 (Annexure P-4) and to provide necessary protection in case the facts of the case so dictate.

It is made clear that this order is not a bar on initiation of any proceedings in accordance with law nor is it an expression of opinion regarding the

validity or otherwise of the marriage.