Srinku Rani and another vs State of Punjab and others

Harinder Singh Sidhu, J.:

The present petition has been filed under Section 482 Cr.P.C. seeking direction to respondents Nos.2 and 3 to provide protection to the lives and

liberty of the petitioners at the hands of private respondents No.4 to 7.

It has been averred that the year of birth of petitioner No.1 is 1991 and date of birth of petitioner No.2 is 13.4.1988 and copies of Aadhar Cards of

both the petitioners are attached as Annexures P-1 and P-2 respectively.

It has been submitted that the marriage of the petitioners was solemnized on 14.3.2018 according to Hindu rites at Chandigarh. The photographs of

marriage and the marriage certificate are attached as Annexure P-3 (Colly.) and Annexure P-4, respectively. Private respondents No.4 to 7 are

opposed to the marriage, as the petitioners had performed the marriage without their consent. The petitioners have submitted representation dated

6.4.2018 (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 v. 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.