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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 7,
who are stated to be the parents, brother and uncle of petitioner no.1, on
account of the fact that they have married each other of their own free will
on 8.6.2017. Photographs of what is stated to be a marriage ceremony have
been annexed with the petition.
As per copies of the Matriculation Examination Certificates
issued by the Punjab School Education Board to the petitioners, (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.