AI Structured Summary
Not yet generated for this judgment
Judgment
Jasgurpreet Singh Puri, J
Petitioners claim that they have attained majority and married against the wishes of their family members. Apprehending threat to their life and liberty, they have filed the present petition for protection.
Petitioners claim to have submitted a representation (Annexure P-7) dated 13.10.2021 in this regard to the Senior Superintendent of Police, Sangrur.
Heard. Record perused.
Notice of motion to the office of Advocate General, Punjab. On asking of the Court, Ms. Monika Jalota, DAG, Punjab, present in the Court, accepts notice on behalf of the State. Copy supplied.
The petitioners have placed on record copies of Aadhar Cards of petitioner Nos.1 and 2 (Annexures P-1 and P-2) as proof of their age and copy of certificate (Annexure P-5) regarding performance of marriage and photographs (Annexure P-6).
This petition is disposed of with a direction to respondent No.3-SHO, Police Station Dirba, District Sangrur, that representation, if any, filed seeking protection of life and liberty, be got looked into and contents thereof be duly verified and if necessary, requisite steps be taken, strictly in accordance with law for grant of protection of life and liberty to the petitioners. It is made clear that this order shall not be treated as a stamp of this Court regarding validity of marriage of the parties.