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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 brother of petitioner No.1, on account
of the fact that they have married each other of their own free will on
14.6.2017. Photographs of what is stated to be a marriage ceremony have
been annexed with the petition.
As per the copies of the Birth Certificates issued by the Sub
Registrar, Births and Deaths, District Kapurthala (the originals of which
have been produced in Court), they are shown to be of legally marriageable
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.