Vijay Kumar and another vs State of Punjab and others

The present petition filed under Section 482 Cr.P.C., for

issuance of appropriate directions to respondents No.1 to 3 for providing

protection of life and liberty and security to the petitioners who are stated to

have married each other on 12.10.2017. Further direction is sought to

restrain respondent No.4 from interfering in the married life of the

petitioners.

It has been averred in the petition that the petitioners are majors

as the date of birth of petitioner No.1 is 23.07.1996 as per the Aadhar Card

(Annexure P-1) and the date of birth of petitioner No.2 is 20.01.1999 as per

the Aadhar Card (Annexure P-2), which has been appended and not the

Voter-ID Card as averred.

It has been averred that they belong to different castes and,

therefore, the father of petitioner No.2 has threatened them and, on account

of the fact that they have got married on 12.10.2017 according to Hindu

Rites and Ceremonies at a Mandir situated in Mansa Devi Complex,

Panchkula. The marriage certificate and the photographs of the marriage

have been appended as Annexures P-3 and P-4, respectively, as proof of

the marriage.

It has further been averred that respondent No.2 has been

approached by the representation dated 12.10.2017 (Annexure P-5)

regarding the apprehension of threat.

After hearing counsel for the petitioners, without

commenting upon the validity/legality of the marriage or the age of the

petitioners and keeping in view the binding precedent of the Hon''ble

Apex Court in ''Lata Singh Vs. State of U.P. and another'' 2006(2) SCC

(Criminal) 478, the present petition is disposed of with direction to

respondents No.2 and 3 to look into the above said representation filed by

the petitioners and take appropriate action in accordance with law and

provide protection, if so required.