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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 and 5,
who are stated to be the father and brother of petitioner no.2, 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.
In support of proof of age of petitioner no.1, though a copy of
the Aadhar Card has been annexed with the petition, however,his PAN Card
issued by the Income Tax Department has been produced in Court, showing
his date of birth to be 7.6.1996, thus making him slightly above 21 years of
age.
As regards petitioner No.2, though a copy of the Aadhar Card
has been annexed with the petition, however, her Matriculation Examination
Certificate issued by the Punjab School Education Board has been produced
in Court, showing her date of birth to be 4.9.1994, thus making her about 22
years and 9 months of 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.